M/S V. V. Traders & Anr vs Indian Railways Catering & Tourism
2026 Latest Caselaw 830 J&K

Jammu & Kashmir High Court

M/S V. V. Traders & Anr vs Indian Railways Catering & Tourism on 17 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                 Supplementary List-II

                                                   Serial No. 121



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
WP(C) No. 3431/2025
CM No. 280/2026

M/S V. V. Traders & Anr.
                                                    .....Petitioner(s)

                  Through: Mr. Vikas Magotra, Advocate.

                 Vs

Indian Railways Catering & Tourism
and Corp. Ltd. & Ors.
                                                  .....Respondent(s)

                  Through: Mr. Harshwardhan Gupta, CGSC.

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

                               ORDER

(17.02.2026)

01. This is an application seeking amendment of the writ

petition so as to correct the typographical mistake which has crept

in the prayer clause of the writ petition.

02. In the application, it has been submitted that in the

prayer clause the date of impugned order has been wrongly

mentioned as 20.12.2025, whereas the actual date of the said order

is 20.11.2025.

03. A perusal of the record would reveal that the impugned

communication which has been annexed as Annexure-I to the writ

petition bears date as 20.11.2025. Thus, it appears to be a pure and

simple case of typographical error, and the same deserves to be

corrected.

04. In view of the above, the application is allowed and

petitioner is permitted to make a table amendment to the prayer

clause of the writ petition before the Registrar Judicial of this Court.

05. Application stands disposed of.

06. Objections stand filed by the respondents.

07. List for consideration on 11.03.2026.

08. Interim direction, if any, to continue till next date of

hearing.

(SANJAY DHAR) JUDGE JAMMU 17.02.2026 Bunty