Arjun Kumar vs Ut Of J&K & Ors
2026 Latest Caselaw 2143 J&K

Jammu & Kashmir High Court

Arjun Kumar vs Ut Of J&K & Ors on 9 April, 2026

                                                                       Sr. No. 06


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
                                                 HCP No.140/2025
                                                 CM No.1240/2026
                                                 CM No.6156/2025
                                                 CM No.6157/2025
                                                 CM No.1754/2026
                  CR




Arjun Kumar                                          .....Petitioner/Appellant(s)

                       Through:         Mr. Nikhil Choudhary, Advocate.

                 Vs

UT of J&K & Ors.                                             ..... Respondent(s)
                       Through:         Mr. Pawan Dev Singh, Dy.AG.

CORAM:         HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                    ORDER

09.04.2026

01. Learned counsel for the petitioner seeks and is granted time to furnish copy of the application to the counsel opposite during the course of the day, who on receipt of the same shall file reply.

02. For the reasons stated in the application coupled with the submissions made at Bar, application is allowed and the judgment annexed with the application is taken on record.

03. CM is accordingly disposed of. CM No.6156/2025 and CM No.6157/2025

04. Learned counsel for the petitioner does not want to press these applications. Hence, both the applications are dismissed as not pressed.

05. CMs are accordingly disposed of.

06. List for continuation on 23.04.2026.

(Rajesh Sekhri) Judge Jammu 09.04.2026 Eva