Paramjit Singh & Anr vs P.N.B. & Ors
2026 Latest Caselaw 162 J&K

Jammu & Kashmir High Court

Paramjit Singh & Anr vs P.N.B. & Ors on 30 January, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                   Serial No. 09

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

SWP No. 1556/2017

Paramjit Singh & Anr.
                                                        .....Petitioners

                     Through: Mrs. Veenu Gupta, Advocate

                Vs

P.N.B. & Ors.


                                                      .....Respondents

                     Through: Mr. Parveen Kapahi, Advocate for R-1
                              to 4

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

(30.01.2026)

01. Notices have been sent to respondent Nos. 5, 6 and 8

through registered post on 27.12.2025 but the same have

not been received back served or un-served.

02. Since the statutory period is over, they are deemed to

have been served.

03. At this stage, respondent Nos. 5, 6 and 8 have put in

their appearance in person, before this Court and they

seek time to engage a counsel on their behalf and also to

file reply to the writ petition. Time is granted.

04. Needful be done by the next of hearing.

05. List this case on 06.03.2026.

06. Interim direction/s, if any, to continue till the next date

of hearing.

(SANJAY DHAR) JUDGE JAMMU 30.01.2026 SUNIL