Ut Of J&K & Ors vs Kamal Kant
2025 Latest Caselaw 2355 J&K

Jammu & Kashmir High Court

Ut Of J&K & Ors vs Kamal Kant on 14 October, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                          Serial No. 39

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
WP(C) No. 1099/2025
UT of J&K & Ors.                                        .....Appellant(s)/Petitioner(s)


                           Through: Ms. Monika Kohli, Sr. AAG

                      vs
Kamal Kant                                                         ..... Respondent(s)
                           Through: Mr. Ankur Sharma, Advocate
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
              HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                       ORDER

14.10.2025

1. Heard.

2. Admit.

3. Issue post-admission notice, which is waived by Mr. Abhirash

Sharma, learned counsel appearing for the respondents.

4. List along with WP (C) Nos. 1610/2025 on 11.12.2025.

5. Meanwhile, subject to objections from the other side and till next date

of hearing before the Bench, the judgment impugned dated 18.09.2024

to the extent of Relief nos. (ii) and (iv) shall remain stayed.

                                (Sanjay Parihar)                (Sanjeev Kumar)
                                    Judge                           Judge

Jammu
14.10.2025
Manik