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M/S Bhargav Luxury Resorts & vs Jammu Municipal Corporation & Ors
2026 Latest Caselaw 892 J&K

Citation : 2026 Latest Caselaw 892 J&K
Judgement Date : 18 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

M/S Bhargav Luxury Resorts & vs Jammu Municipal Corporation & Ors on 18 February, 2026

                                                                       Serial No. 160

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT JAMMU

CM No. 856/2026 in
WP (C) No. 2374/2025

M/S Bhargav Luxury Resorts &                           .....Appellant(s)/Petitioner(s)
Restaurants Pvt. Ltd & Anr.
                         Through: Mr. Sachin Gupta, Advocate.
                                  Mr. Raghav Sawhney, Advocate.

                  Vs


Jammu Municipal Corporation & Ors.                               ..... Respondent(s)
                         Through: Mr. Mayank Gupta, Advocate.


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

(18.02.2026)

01. The instant application has been moved by the applicants, seeking

implementation of order dated 29.08.2025, passed by this Court in WP(C)

No. 2374/2025, titled as, "M/S Bhargav Luxury Resorts & Restaurants Pvt.

Ltd. & Anr. Vs. Jammu Municipal Corporation & Ors", alleging that

respondents have not complied with the said order and the same has also

not been duly enforced, by the Police.

02. This Court, vide order dated 29.08.2025, had directed the respondents to

de-seal the premises, and thereafter, the SHO concerned was to hand over

possession of the premises to the petitioners.

03. Learned counsel for the petitioner has fairly conceded that the premises had

been de-sealed by the respondents and its possession was handed over to

the petitioners, by Police.

04. Having considered the submissions, this Court is of the view that the

application filed by the applicants/petitioners is misconceived and the same

is turned down and rejected. The petitioners have any other relief, shall be

free to avail the appropriate remedy, in accordance with law.

List on 08.04.2026.

(M A CHOWDHARY) JUDGE

Jammu 18.02.2026 Renu

 
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