Citation : 2026 Latest Caselaw 1069 J&K
Judgement Date : 23 February, 2026
Sr. No. 4
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CJ Court
Case: CM No. 790/2026 in
LPA No. 285/2025
Arti Baru. ...Petitioner(s)/Appellant(s)
Through: Mr. Shreenath A Khemka, Advocate.
V/s
UT of J&K and ors. .... Respondent(s)
Through:
CORAM: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.
ORDER
23.02.2026
CM No. 790/2026 (pre-ponement of hearing)
Learned counsel for the applicant/appellant submits that the main case is posted for March 18, 2026, which is a non-sitting day, as per the High Court Calendar. Whereas, the Contempt Petition that arises out of an interim order passed in the appeal is listed for February 26, 2026. Therefore, in the given circumstances, it would be expedient if the date fixed in the main case is preponed.
For the reasons set out in the application, same is allowed. Consequently, the hearing in the appeal is preponed from March 18, 2026 to February 26, 2026.
Office is directed to inform the learned counsel for the non- applicants/respondents of the date fixed and he be also served with a copy of this order.
Disposed of.
(RAJNESH OSWAL) (ARUN PALLI)
JUDGE CHIEF JUSTICE
Jammu
23.02.2026
Sunita
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