Ghulam Mohammad Bhat vs Rajinder Kumar And Others
2026 Latest Caselaw 1776 J&K

Jammu & Kashmir High Court

Ghulam Mohammad Bhat vs Rajinder Kumar And Others on 30 March, 2026

                                                                             SERIAL No. 08


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
           (IN THE COURT OF REGISTRAR JUDICIAL AT JAMMU)

                                                                 WP(C) No. 3468/2025
GHULAM MOHAMMAD BHAT                                         ...Petitioner(s)/Appellant(s)


                          Through: Mr. Majid Hussain Parray, Advocate
                                   Vice Mr. Bhat Fayaz Ahmad, Advocate
                                        Vs

RAJINDER KUMAR AND OTHERS                                                 ...Respondent(s)

                          Through: None
                                     ORDER

30.03.2026

This Court vide its order dt. 26.02.2026 had granted last and final opportunity to the petitioner to provide fresh particulars and registered postal cover for service of the respondent no. 8 and respondent no. 1 was directed to file objections. In the meantime, concerned clerk was strictly directed to send a fresh reminder to the Central Administrative Tribunal, Jammu for forwarding the scanned record to this Court.

As per the report of the concerned clerk, neither have fresh particulars been furnished by the petitioner nor have objections been filed by respondent no. 1.

It is further reported by the concerned clerk that robkar was issued on 09.03.2026 vide no. 442/R; however, the record has not been received yet.

At this stage, Mr. Majid Hussain Parray, Advocate vice Mr. Bhat Fayaz Ahmad, Advocate Ld. Counsel for the petitioner submits that respondent no. 8 expired last month, as such, fresh particulars regarding the service could not be provided. He requests for a short date so that this fact may be brought to the notice of the Hon'ble Court for appropriate orders.

Since, last and final opportunity was granted, and needful has not been done by the parties in compliance to the directions. Therefore, the matter to be placed before the Hon'ble Court in the 3rd week of April, 2026 for kind orders.

(Swati Gupta) Registrar Judicial JAMMU 30.03.2026 Kushal