Citation : 2026 Latest Caselaw 2199 J&K
Judgement Date : 10 April, 2026
Sr. No. 02
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
LPA No. 49/2023 c/w
LPA No. 53/2023
LPA No. 54/2023 alongwith
connected matters.
UT of J&K and Ors. .... Petitioner(s)
Through:- Mr. Vishal Sharma, DSGI with
Mr. Karan Sharma, CGSC.
Ms. Priyanka Bhat, Advocate with
Ms. Monika Kohli, Sr. AAG.
V/s
Madan Lal & Ors. .....Respondent(s)
Through:- Mr. P. N. Raina, Sr. Advocate with
Mr. J. A. Hamal, Advocate.
Mr. Gagan Basotra, Sr. Advocate with
Mr. Navdeep Kour, Advocate.
Mr. Tarun Sharma, Advocate.
Mr. Mohinder Kumar, Advocate.
CORAM : HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.
HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE.
ORDER
10.04.2026
1. Mr. Vishal Sharma, learned DSGI seeks further two weeks' time to report instructions in terms of previous order.
2. List on 05.05.2026.
(Sanjay Parihar) (Rajnesh Oswal) Judge Judge JAMMU 10.04.2026 NEHA-1
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!