Kuldeep Kumar And Others vs Ut Of J&K And Others
2026 Latest Caselaw 453 J&K

Jammu & Kashmir High Court

Kuldeep Kumar And Others vs Ut Of J&K And Others on 6 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                       Serial No. 17

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
           CRM(M) No. 650/2019
           c/w
           OWP No. 1499/2017
           CCP(S) No. 117/2023
           Kuldeep Kumar and others                                  .....Appellant(s)/Petitioner(s)
                                          Through: Proxy Counsel vice
                                                   Mr. R. P. Sharma, Advocate.
                                     vs
           UT of J&K and others                                                ..... Respondent(s)
                                          Through: Ms. Nazia Fazal, Advocate vice
                                                   Ms. Monika Kohli, Sr. AAG.
                                                   Mr. Suneel Malhotra, GA
                                                   Mr. D. K. Khajuria, Advocate
           Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                      ORDER

06.02.2026

1. Mr. D. K. Khajuria, learned counsel for the respondents report no objection to the instant application. Accordingly, the instant application is allowed and the legal representative of the deceased petitioner No. 3 as mentioned in the prayer part of the application is brought on record.

2. Registry to update the index accordingly.

3. Application stands disposed of.

4. Learned counsel for the petitioners seeks and is granted time to file power of attorney on behalf of newly arrayed legal representative of petitioner No. 3.

5. List on 25.03.2026.

(RAJNESH OSWAL) JUDGE

Jammu 06.02.2026 Sahil Padha