Pujit Arora And Others vs Mannat Gupta
2026 Latest Caselaw 751 J&K

Jammu & Kashmir High Court

Pujit Arora And Others vs Mannat Gupta on 13 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                     Serial No. 106

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT JAMMU
CRM(M) No. 757/2025
CrlM No. 1421/2025

Pujit Arora and others                            .....Appellant(s)/Petitioner(s)
                         Through: Mr. Inderjeet Gupta, Advocate.

                 vs
Mannat Gupta                                                ..... Respondent(s)
                         Through: Mr. Aseem Sawhney, Sr. Advocate with
                                  Mr. Anil Kumar, Advocate
                                  Mr. Harsh Singh, Advocate
                                  Ms. Khushboo Sharma, Advocate.

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                ORDER(ORAL)

13.02.2026

1. Mr. Inderjeet Gupta, learned counsel for the petitioners very fairly

submits that, as factual issues are involved in the petition at hand,

therefore, the instant petition be disposed of by permitting the

petitioners to approach the learned Magistrate for projecting their

claims/defence with respect to false and frivolous petition filed by the

respondent. He further submits that the learned Magistrate be

requested to consider the same in accordance with law, as

expeditiously as possible.

2. Mr. Aseem Sawhney, learned Senior Counsel for the respondent is not

averse to the submissions made by the learned counsel for the

petitioners.

3. In view of above, the present petition is disposed of by permitting the

petitioners to project their defence/claims before the learned

Magistrate and the learned Magistrate shall consider the same and

decide the application in accordance with law, as expeditiously as

possible.

4. Learned counsel for the parties have assured the Court that no

unnecessary adjournment shall be sought by the parties.

5. Disposed of along with the connected application.

(RAJNESH OSWAL) JUDGE

Jammu 13.02.2026 Sahil Padha Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No.