Uoi And Ors vs Narinjan Singh
2026 Latest Caselaw 342 J&K

Jammu & Kashmir High Court

Uoi And Ors vs Narinjan Singh on 3 February, 2026

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                           Sr. No. 16



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

WP (C) No. 1483/2025

UOI and Ors.                                              .....Applicant(s)/Petitioner(s)

                                   Through :- Mr. Sumant Sudan, Advocate vice
                                              Mr. Vishal Sharma, DSGI
                         v/s
Narinjan Singh                                                       .....Respondent(s)

                                   Through :- None


CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE

                                     ORDER

03.02.2026

Steps for service of respondent have not been taken. Subject to

taking of requisite steps for service within two weeks, fresh notice shall be

issued to the respondent, returnable within four weeks.

List on 30.03.2026.

                         (Sanjay Parihar)                   (Sanjeev Kumar)
                             Judge                                Judge

JAMMU
03.02.2026
Manik