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M/S Overseas Min-Tech Consultants ... vs Union Of India & Anr
2026 Latest Caselaw 60 J&K

Citation : 2026 Latest Caselaw 60 J&K
Judgement Date : 29 January, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

M/S Overseas Min-Tech Consultants ... vs Union Of India & Anr on 29 January, 2026

                                                                                         S. No. 36

                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU
                                                             WP(C) No. 2340/2021

              M/s Overseas Min-Tech Consultants Jaipur                              .....Petitioner(s)

                                     Through: Mr. Siddhant Gupta, Advocate

                             Vs
              Union of India & Anr                                               ..... Respondent(s)

                                     Through: Mr. Vishal Bharti, Dy AG

              Coram:           HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE

                                                     ORDER

29.01.2026

01. Response on behalf of respondent No.2 has already been filed.

02. Mr. Siddhant Gupta, learned counsel appearing on behalf of the petitioner fairly submits that inadvertently he has arrayed the Union of India through Secretary, Ministry of Environment, Forests and Climate Change Jor Bagh, Lodhi Colony, New Delhi as party respondent in the instant petition when infact Union Territory was required to be impleaded as party through Chairman Pollution Control Committee as party respondent No,1 in the instant petition under whose control the respondent No.2 is performing its duties. The submission seems to be genuine and accordingly the Union Territory of J&K through Chairman Pollution Control Committee is arrayed as party respondent No.1.

03. Registry to update the cause title of the case.

04. Mr. Vishal Bharti, learned Dy AG appeared on behalf of newly added respondent No.1 shall file response within two weeks positively.

05. List on 26.02.2026.

06. Meanwhile, interim direction to continue till next date of hearing before the Bench.

(WASIM SADIQ NARGAL) JUDGE JAMMU 29.01.2026

Vijay

 
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