Bodh Raj & Ors vs Vijay Kumar
2026 Latest Caselaw 816 J&K

Jammu & Kashmir High Court

Bodh Raj & Ors vs Vijay Kumar on 16 February, 2026

                                                                     Serial No. 188

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT JAMMU
CM (M) No. 25/2026
CM No. 785/2026
Cav No. 3074/2025
Bodh Raj & Ors.                                      .....Appellant(s)/Petitioner(s)
                         Through: Mr. Sachin Gupta, Advocate.
                   vs
Vijay Kumar                                                     ..... Respondent(s)
                         Through: Mr. Ajay Bakshi, Advocate.

CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                     ORDER

(16.02.2026)

With the appearance of Mr. Ajay Bakshi, Advocate appearing for the

caveator/respondent, caveat stands discharged.

CM (M) No. 25/2026

Petitioners, through the medium of this petition, seeks quashment of order

dated 24.12.2025, passed by the learned Additional District Judge, Jammu, by

virtue of which, the appeal preferred by the petitioners herein, has been dismissed

on baseless grounds as well as order dated 26.09.2023 passed by the learned Sub-

Judge, Jammu.

Heard.

Notice.

Mr. Ajay Bakshi, Advocate waives notice on behalf of the respondent. He

seeks and is granted four weeks' time for filing reply/objections.

List on 06.04.2026.

Meanwhile, subject to objections and till next date of hearing before the

Bench, parties are directed to maintain status quo with regard to the subject matter

of the petition and Court below shall not concluded the trial of the case till further

orders.

(M A CHOWDHARY) JUDGE

Jammu 16.02.2026 Renu