U.O.I vs Thoru Ram & Ors
2026 Latest Caselaw 1137 J&K

Jammu & Kashmir High Court

U.O.I vs Thoru Ram & Ors on 26 February, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                          Serial No. 03
                                                                    SUPPLEMENTARY CAUSE LIST-I
                                                                     (THROUGH VIRTUAL MODE)

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                 AT JAMMU

                                                    MA 157/2005
                                                    IA(207/2005)
                                                    CM(944/2026)

                         U.O.I.                                    ...Appellant/Petitioner(s)

                         Through: Mr. Eishan Dadichi, CGC vice
                                      Mr. Vishal Sharma, DSGI.

                                                         Vs.

                          Thoru Ram & Ors.                                     ...Respondent(s)

                         Through:     Mr. Anuj Dewan Raina, Advocate.

                          CORAM:
                                    HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
                                                       ORDER

26.02.2026

01. Mr. Anuj Dewan Raina learned counsel for the respondents submits that during the pendency of the appeal, the respondent Nos. 1 to 3 have expired.

02. Keeping in view fact that the respondent Nos. 1 to have expired and no steps have been taken for bringing on record the legal heirs of deceased respondents, as such, the appeal abates.

03. Accordingly, the appeal be consigned to records.

(SINDHU SHARMA) JUDGE SRINAGAR:

26.02.2026 "HAMID"