Rajni Chandel & Ors vs Ut Of J&K & Ors
2026 Latest Caselaw 1026 J&K

Jammu & Kashmir High Court

Rajni Chandel & Ors vs Ut Of J&K & Ors on 20 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                         Regular List

                                                        Serial No. 03



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
CM No. 664/2026 in
WP(C) No. 2132/2025

Rajni Chandel & Ors.
                                                        .....Petitioner(s)

                    Through: Mr. Amit Gupta, Advocate.
                   Vs
UT of J&K & Ors.
                                                      .....Respondent(s)

                    Through: Ms. Tejaswani Chib, Advocate vice
                             Mr. Bhanu Singh Jasrotia, GA.

CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                 ORDER

(20.02.2026)

01. This is an application seeking restoration of the main

writ petition, which was dismissed for non-prosecution on

03.02.2026. Application has been filed within the prescribed period

of limitation.

02. In the application, it has been submitted that on the

relevant date, the counsel for the petitioners was engaged in another

Court as a result of which he could not appear before this Court.

03. For the reasons assigned in the application, the same is

allowed and the writ petition is restored to its original number,

subject to deposit of Rs. 500/- as costs in the Advocates' Welfare

Fund within a period of ten days.

04. Application stands disposed of.

05. List the main petition for consideration on 11.03.2026.

(SANJAY DHAR) JUDGE JAMMU 20.02.2026 Shivalee