Ut Of J & K And Ors vs Rajinder Oberio
2026 Latest Caselaw 980 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ut Of J & K And Ors vs Rajinder Oberio on 20 February, 2026

Bench: Sanjeev Kumar, Sindhu Sharma

                                                                           Sr. No. 02



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                    (Through Virtual Mode)

CM No. 605/2026 in
Arb App No. 09/2025 c/w
Arb App No. 03/2025
CAV No. 1789/2025

UT of J & K and Ors.                                      .....Applicant(s)/Petitioner(s)

                                   Through :- Mr. Faheem Nisar Shah, GA
                                              Mr. Iliyas Laway, GA

                           v/s
Rajinder Oberio                                                      .....Respondent(s)

                                   Through :- Mr. Mir Suhail, Advocate


CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                     ORDER

20.02.2026.

This is an application for substitution of legal heirs of the

respondent who is stated to have died during the pendency of this appeal.

For the reasons stated in the application, coupled with the

submissions made at Bar and with the consent of learned counsel for the other

side, the application is allowed and the legal heirs, whose names are mentioned

at Para No. 5 of the application, are substituted in place of the respondent.

Learned counsel for the appellants shall file fresh memo of parties.

Issue notice to the newly substituted respondents, which is waived

by Mr. Sohail, Advocate.

List on 24.04.2026.

Meanwhile, interim directions, if any subsisting as on date, shall

continue.

This is an application to bring on record the legal heirs of

respondent no. 8 who is stated to have passed away during the pendency of this

appeal.

The application, for the reasons stated therein is allowed and the

legal heirs, named in paragraph no. 3 of the application, are taken on record.

Learned counsel for the appellant shall submit fresh memo of

parties.

Issue notice to the substituted respondents, which is waived by Mr.

Sohail, Advocate.

List as above.

Meanwhile, interim directions, if any subsisting as on date, shall

continue.

                                (Sindhu Sharma)              (Sanjeev Kumar)
                                      Judge                         Judge
JAMMU
20.02.2026
Manik