Neeraj Kumar & Ors vs Ut Of J&K & Ors
2026 Latest Caselaw 252 J&K

Jammu & Kashmir High Court

Neeraj Kumar & Ors vs Ut Of J&K & Ors on 2 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                 Serial No. 03

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

CM No. 34/2026 in
WP(C) No. 1823/2023

Neeraj Kumar & Ors.
                                            .....Applicants/Petitioners

                   Through: Mr. Irfaan Khan, Advocate

             Vs

UT of J&K & Ors.
                                     .....Non-applicants/Respondents


                   Through: Mr. Bhanu Jasrotia, GA

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

(02.02.2026)

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

Bhanu Jasrotia, learned Government Advocate accepts

notice on behalf of the non-applicants/respondents.

02. This is an application seeking restoration of the writ

petition WP(C) No. 1823/2023 which has been

dismissed for non-prosecution on 08.12.2025. 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 was engaged in arguing a

CM No. 34/2026 in

matter before another Bench and, for that reason, could

not appear before this Court on the date when the case

was dismissed for non-prosecution.

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

allowed and the writ petition WP(C) No. 1823/2023 is

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. 1823/2023 on

24.02.2026.

06. The present application is accordingly, disposed of.

(SANJAY DHAR) JUDGE JAMMU 02.02.2026 SUNIL