Jammu & Kashmir High Court
Sneh Lata vs Dayalbagh Radhasoami Satsang on 12 December, 2025
Author: Rahul Bharti
Bench: Rahul Bharti
Supplementary List-II
Serial No. 152
IN THE HIGH COURT OF JAMMU & KASHMIR AND
LADAKH
AT JAMMU
CM No. 7745/2025
In
MCC No. 119/2018
Date of pronouncement : 12.12.2025
Uploaded on : 16.12.2025
Sneh Lata
....Petitioner
Through:- Ms. Arsha Sharma, Advocate vice
Mr. Sachin Gupta, Advocate.
V/s
Dayalbagh Radhasoami Satsang
.....Respondent
Through:- Mr. Aditya Gupta, Advocate.
\
CORAM: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
JUDGMENT (ORAL)
01. In the peculiar facts and circumstances of this case, this Court is not reluctant to grant any indulgence in response to the present matter, particularly when the final arguments in the civil suit are ongoing being participated by the defendant through her counsel.
02. The petitioner came forward with this petition in year 2018 which has not reserved even a first admission CM No. 7745/2025 Page 1 of 3 In MCC No. 119/2018 hearing from this Court all along the pendency for the last seven years.
03. The petition was filed by reference to a cause of action that by virtue of order dated 19.03.2018 the trial court has closed the evidence of the defendant i.e., the petitioner and posted the case for final arguments.
04. Section 105 of the J&K Code of Civil Procedure, Svt., 1977, which is akin to section 105 of the Code of Civil Procedure, 1908, is always aimed to save any party to a civil suit who, if prejudiced by any order said to be erroneous, defective or irregular affecting the decision of the case, is entitled to set forth the same as a ground of objection in the memorandum of appeal which of course means civil first appeal in the context of a decree of a civil suit and, therefore, even if in the context of the present case, order dated 19.03.2018 passed by the civil court is being reckoned by the petitioner to be erroneous, defective and irregular having the potential of affecting the final decision of the suit still no prejudice would be caused to the petitioner in the event of the decree passed against her in the civil suit when in civil first appeal, the petitioner shall be all entitled to assail not only the final decree but also the intervening CM No. 7745/2025 Page 2 of 3 In MCC No. 119/2018 orders which are said to have caused prejudice to the petitioner's case.
05. Hence, the petition-MCC No. 119/2058 is dismissed along with connected application(s), if any.
(RAHUL BHARTI) JUDGE JAMMU 12.12.2025 Bunty Whether the judgment is speaking: Yes/No Whether the judgment is reportable: Yes/No CM No. 7745/2025 Page 3 of 3 In Bunty Kumar 2025.12.16 14:40 MCC No. 119/2018 I attest to the accuracy and integrity of this document Jammu