Rajesh Gupta vs Indian Bank & Ors
2026 Latest Caselaw 961 J&K

Jammu & Kashmir High Court

Rajesh Gupta vs Indian Bank & Ors on 19 February, 2026

                                                                                       Serial No. 19

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                   AT JAMMU
            WP (C) No. 1524/2024
            CM No. 3722/2024
            Rajesh Gupta                                               .....Appellant(s)/Petitioner(s)
                                          Through: Mr. Paras Gupta, Adv.

                                                  V/s
            Indian Bank & Ors.                                                   ..... Respondent(s)
                                          Through: None for R- 1to 3.
                                                   Mr. Atul Verma, Advocate vice
                                                   Mr. Adarsh Sharma, Advocate for R-4.

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

(19.02.2026)

01. Respondent Nos. 1 to 3 have not filed counter affidavit after admission of the matter. There is no representation on their behalf. The matter can be considered properly after the assistance rendered by them.

02. Notices are directed to be issued to respondent Nos. 1, through its counsel, Mr. Sandeep Singh, Advocate and respondent Nos. 2&3, through their counsel, Mr. Rahul Sharma, Advocate, to file counter affidavits on behalf of respondent Nos. 1 to 3.

03. Respondents-Bank shall also produce record of the case.

04. Learned counsel for respondent No. 4 submits that record of Jammu Development Authority (JDA) is available with him. He is directed retain the same for perusal at the appropriate stage.

05. List on 23.04.2026.

(M A CHOWDHARY) JUDGE

Jammu 19.02.2026 Renu