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Vishal Kaith vs Union Of India & Ors
2026 Latest Caselaw 331 J&K

Citation : 2026 Latest Caselaw 331 J&K
Judgement Date : 3 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Vishal Kaith vs Union Of India & Ors on 3 February, 2026

Author: Sanjay Dhar
Bench: Sanjay Dhar
                                                       Regular List

                                                      Serial No. 31



   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT JAMMU
SWP No. 1894/2015

Vishal Kaith
                                                      .....Petitioner(s)

                Through: Mr. Michal Singh Dogra, Advocate.
               Vs
Union of India & Ors.
                                                   .....Respondent(s)

                Through: None.

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

                               ORDER

(03.02.2026)

01. Learned counsel for the petitioner submits that he has

not received a copy of the objections filed by the respondents.

02. None has appeared on behalf of the respondents. Await

appearance.

03. Be listed on 06.03.2026.

(SANJAY DHAR) JUDGE JAMMU 03.02.2026 Shivalee

 
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