Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sanjeev Mehta And Others vs Hardesh Kumar And Another
2026 Latest Caselaw 809 J&K

Citation : 2026 Latest Caselaw 809 J&K
Judgement Date : 16 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Sanjeev Mehta And Others vs Hardesh Kumar And Another on 16 February, 2026

Author: Rajnesh Oswal
Bench: Rajnesh Oswal
                                                                                         Sr.No. 05

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

              CJ Court
                                             Case No. : CM No. 652/2026 in
                                                        CPLPA No. 11/2019

              Sanjeev Mehta and others                                      ..... Appellant/Petitioner(s)

                                            Through: Mr. Abhinav Sharma, Sr. Advocate with
                                                     Mr. Abhirash Sharma, Advocate

                                       Vs


              Hardesh Kumar and another                                             ..... Respondent(s)

                                            Through: Mr. Ravinder Gupta, AAG vice
                                                     Mr. Raman Sharma, AAG
              Coram:             HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                          ORDER

16.02.2026 CM No. 652/2026 :

Vide the application at hands, the applicants/petitioners seek to carry out table amendment in the cause title of the contempt petition, as indicated therein.

Notice.

Mr. Ravinder Gupta, learned AAG, present in the court, on behalf of the non-applicants/respondents accepts notice and pleads no objection.

For the reasons set out in the application, which is duly supported by an affidavit and particularly, as the prayer made therein is not opposed by counsel for the non-applicants/respondents, the same is allowed.

Necessary corrections are permitted to be carried out.

Application is, accordingly, disposed of.

                                             (            (RAJNESH OSWAL) (ARUN PALLI)
                                                              JUDGE       CHIEF JUSTICE

Jammu :

16.02.2026 Pawan Chopra/Secy

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter