Neeraj Sharma vs Ut Of J&K And Ors
2026 Latest Caselaw 920 J&K

Jammu & Kashmir High Court

Neeraj Sharma vs Ut Of J&K And Ors on 18 February, 2026

                                                                            Sr. No. 158


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

HCP No. 10/2026
CM No. 880/2026

Neeraj Sharma                                      ..... Petitioner(s)/ Appellant(s)

q
                        Through: Mr. Gagan Kohli, Advocate
                   vs
UT of J&K and Ors.                                             ..... Respondent(s)
                        Through: Mr. Deewakar Sharma, Dy. AG vice
                                 Mr. Eishaan Dadhichi, GA for R- 1 & 2
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                      ORDER

18.02.2026

01. Admit.

02. Post-admission notice.

03. Post-admission notice is waived by Mr. Deewakar Sharma, learned

Dy. AG appearing vice Mr. Eishaan Dadhichi, learned GA on behalf

of respondents No.1and 2. He seeks and is granted four weeks' time

to file reply.

04. Notice shall go to private respondents No.3 and 4, returnable within

three weeks. Requisite steps for service be taken within one week.

05. List on 02.04.2026.

(Rajesh Sekhri) Judge

Jammu 18.02.2026 Riya Kochhar