Ramesh Chander And Ors vs State Of J&K And Ors
2026 Latest Caselaw 2264 J&K

Citation : 2026 Latest Caselaw 2264 J&K
Judgement Date : 15 April, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Ramesh Chander And Ors vs State Of J&K And Ors on 15 April, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                          Sr. No. 83
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                            Case:- OWP No. 901/2014

Ramesh Chander and ors.                          ....Petitioner/Appellant(s)

                 Through:-     Mr. Pawan Kumar Kundal, Advocate.

                  V/s

State of J&K and ors.
                                                        .....Respondent(s)

                 Through:-     Ms. Chetna Manhas, Advocate vice
                               Ms. Monika Kohli, Sr. AAG.
                               Mr. Umar Farooq, Advocate vice
                               Mr. Manohar Lal, Advocate.

CORAM:        HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE


                                ORDER

15.04.2026

Proxy counsel appearing vice Mr. Manohar Lal, Advocate seeks

and is granted two weeks' time to do the needful in terms of order dated

09.12.2025.

List again on 11.05.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 15.04.2026 Ram Krishan

Download the LatestLaws.com Mobile App