Sunita Kumari vs Deputy Commissioner
2026 Latest Caselaw 554 J&K

Jammu & Kashmir High Court

Sunita Kumari vs Deputy Commissioner on 9 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                 Serial No. 08

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

CM No. 8547/2025 in
CCP(S) No. 27/2021

Sunita Kumari
                                              .....Applicant/Petitioner

                 Through: Mr. Deepak Mahajan, Advocate

            Vs

Deputy Commissioner, Jammu


                                     .....Non-applicants/Respondents

                 Through: Ms. Chetna Manhas, Assisting Counsel
                           to Mrs. Monika Kohli, Sr. AAG

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

(09.02.2026)

01. This is an application filed by the applicant/petitioner

seeking recall/setting aside of order dated 19.12.2025

passed by this Court whereby the contempt proceedings

were closed.

02. Issue notice to the respondent.

03. Ms. Chetna Manhas, learned Assisting Counsel to Mrs.

Monika Kohli, learned Senior Additional Advocate

General accepts notice on behalf of the respondent.

CM No. 8547/2025 in

04. In the application, it has been submitted that the learned

counsel for the petitioner was engaged before the trial

court in connection with the recording of evidence of a

prosecution witness and, therefore, could not appear on

the date when the case was dismissed for non-

prosecution.

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

allowed and the contempt petition is restored to its

original number subject to deposition of costs of Rs.

500/- in the Advocates' Welfare Fund within a period of

ten days from today.

06. The application is accordingly, disposed of.

07. The contempt petition be posted for further proceedings

on 25.02.2026.

(SANJAY DHAR) JUDGE JAMMU 09.02.2026 SUNIL