Vinay Sharma & Anr vs Ut Of J&K & Ors
2026 Latest Caselaw 344 J&K

Citation : 2026 Latest Caselaw 344 J&K
Judgement Date : 3 February, 2026

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Jammu & Kashmir High Court

Vinay Sharma & Anr vs Ut Of J&K & Ors on 3 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                          Regular List

                                                                         Serial No. 44




                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU
              WP(C) No. 2551/2022

              Vinay Sharma & Anr.
                                                                         .....Petitioner(s)

                                    Through: Mr. Vansh Verma, Advocate.

                                  Vs

              UT of J&K & Ors.
                                                                       .....Respondent(s)

                                    Through: Mr. Suneel Malhotra, GA.

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

                                                  ORDER

(03.02.2026)

01. Reply on behalf of the respondents stands filed.

02. Learned counsel for the petitioners submits that he does

not have a copy of the reply.

03. Learned counsel for the respondents is requested to

furnish a copy of the reply to learned counsel for the petitioners

within a week's time.

04. List for consideration on 25.03.2026.

(SANJAY DHAR) JUDGE JAMMU 03.02.2026 Bunty

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