Pala Ram vs Union Of India & Ors
2026 Latest Caselaw 251 J&K

Jammu & Kashmir High Court

Pala Ram vs Union Of India & Ors on 2 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                Serial No. 05

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

CM No. 9/2026 in
WP(C) No. 1701/2024

Pala Ram
                                            .....Applicant/Petitioner

                   Through: Mr.Ram S. Chauhan, Advocate

              Vs

Union of India & Ors.
                                    .....Non-applicants/Respondents


                   Through: Mr. Sumant Sudan, Assisting Counsel
                            to Mr. Vishal Sharma, DSGI

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

(02.02.2026)

01. Issue notice to the non-applicants/respondents. Mr.

Sumant Sudan, learned Advocate accepts notice on

behalf of the non-applicants/respondents.

02. This is an application seeking restoration of the writ

petition WP(C) No. 1701/2024 which has been

dismissed for non-prosecution on 02.12.2025. The

application has been filed within the prescribed period of

limitation.

03. In the application, it has been submitted that the learned

counsel for the petitioner could not appear before the

CM No. 9/2026 in

Court as he was attending to the medical treatment of his

elderly father-in-law on 02.12.2025, on account of which

he was unable to cause his appearance on the date when

the case was dismissed for non-prosecution on

12.12.2025.

04. Having regard to the cause shown, the application is

allowed and the writ petition WP(C) No. 1701/2024is

restored to its original number subject to deposition of

Rs. 500/- as costs in the Advocates' Welfare Fund within

a period of ten (10) days.

05. List the main writ petition WP(C) No. 1701/2024 on

23.02.2026.

06. The present application is accordingly, disposed of.

(SANJAY DHAR) JUDGE JAMMU 02.02.2026 SUNIL