Citation : 2026 Latest Caselaw 1993 J&K
Judgement Date : 7 April, 2026
Serial No. 22
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 81/2024
CM No. 3951/2025 c/w
WP(C) No. 1116/2024
CM No. 3920/2025
WP(C) No. 1920/2025
CM No. 4321/2025
Athaang Jammu Udhampur Highway .....Appellant(s)/Petitioner(s)
Private Ltd.
Through: Mr. D. V. Pathy, Sr. Advocate with
Mr. Sadashiv Tiwari, Ms. Shivani Dewalla,
Mr. Pranav Khajuria, Advocates
[in WP(C) No. 1920/2025]
Mr. Pranav Kohli, Sr. Advocate with
Mr. Muddassir Zubair, Advocate
[in WP(C) No. 81/2024]
Mr. Rahul Sharma, Advocate
[in WP(C) No. 1116/2024]
vs
Union of India & Ors. ..... Respondent(s)
Through: Mr. Rohan Nanda, CGSC
Mr. Dheeraj Nanda, CGSC
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE
ORDER
07.04.2026
CM No. 3951/2025 in WP(C) No. 81/2024 & CM No. 3920/2025 in WP(C) No. 1116/2024
1. Mr. Rohan Nanda, learned CGSC prays for some more time to file
objections to the applications. In the interest of justice, time, as
prayed for, is granted. Let the objections be filed by the next date of
hearing, failing which, the right to file the same shall stand closed.
2. List on 02.06.2026.
connected matters
CM No. 4321/2025 in WP(C) No. 1920/2025
1. Response on behalf of respondent Nos. 4 and 5 has been filed. The
same be filed on behalf of other respondents by the next date of
hearing.
2. List as above.
(Shahzad Azeem) (Sindhu Sharma)
Judge Judge
Jammu
07.04.2026
Vishal Sharma
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