High Court Of Jammu & Kashmir And Ladakh vs Union Territory Of J&K And Others
2026 Latest Caselaw 592 J&K

Jammu & Kashmir High Court

High Court Of Jammu & Kashmir And Ladakh vs Union Territory Of J&K And Others on 10 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                               Sr. No. 22
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
CJ Court
                  Case: WP(C) No. 1307/2023
                  along with connected matters
Anoop Dutta                                        ...Petitioner(s)/Appellant(s)

                   Through:   Mr. Rohit Kohli, Sr. Advocate with
                              Mr. Raghav Gaind, Advocate
                              Mr. Rahul Sharma, Adv.
                              M/s Rahul Aggarwal, Ishna Vaid, Ravjeer Singh,
                              Siddant Gupta, Rishav Vaid, Surjeet Singh Andotra,
                              Vishal Sadotra, Dheeraj Katoch, Yuvraj Bushan, Rohit
                              Verma, Advocates
                              Mr. Sachin Dev Singh, Adv.
                              Mr. Shahid Fareed, Adv.
                              Mr. Bhavesh Bhushan, Adv.

                                 v/s
Union Territory of J&K and others                              .... Respondent(s)
                     Through: Ms. Monika Kohli, Sr. AAG
                               Mr. C S Gupta, Sr. Advocate with
                               Ms. Snighdha Shekhar, Advocate
                               Ms. Rozina Afzal, Advocate.
                               M/s Vijay Gupta, Sandeep Singh, Aamir Rashid,
                               Mazher Ali Khan, Advocates
                               Mr. Shariq Mehmood, Adv.

CORAM: HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.

                               ORDER

10.02.2026 During the course of hearing, Ms. Monika Kohli, learned Sr. AAG submitted that the amendment to the impugned provisions of Order VIII Rule 1, 10 as also Order V Rule 1 of the Code of Civil Procedure was caused so as to bring those provisions in conformity with the position that existed prior to coming into being of the Jammu and Kashmir Reorganization Act, 2019 and the corresponding provisions in the Civil Procedure Code that applied to the erstwhile State of Jammu and Kashmir. She prays for a short accommodation to produce the relevant records that actually necessitated the impugned amendment.

Adjourned to 04.03.2026.

Meanwhile, interim direction, if any, shall continue.

                               (RAJNESH OSWAL)                   (ARUN PALLI)
                                         JUDGE                   CHIEF JUSTICE
Jammu
10.02.2026
RAKESH