Ut Of J&K vs Jawahar Lal Bhat
2025 Latest Caselaw 2413 J&K

Jammu & Kashmir High Court

Ut Of J&K vs Jawahar Lal Bhat on 17 October, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                         Sr. No. 36
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

WP(C) No. 2904/2025

UT of J&K                                                  .... Petitioner(s)

                         Through:-   Mr. Dewakar Sharma, Dy. AG.

                   V/s

Jawahar Lal Bhat                                          .....Respondent(s)

                         Through:-

CORAM : HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE.
             HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE.
                                 ORDER

17.10.2025 Notice to the respondent, returnable within four weeks. Requisite steps for service within two weeks. List on 17.12.2025.

Meanwhile, the contempt proceedings, if any, filed by respondent no. 1 in respect of judgment impugned shall not proceed further.

                            (Sanjay Parihar)         (Sanjeev Kumar)
                                  Judge                   Judge
JAMMU
17.10.2025
NEHA-1