Jammu & Kashmir High Court
Union Of India And Ors vs Mohinder Singh on 24 November, 2025
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
S. No. 14
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CJ Court
Case No: WP(C) No. 2000/2025
Union of India and Ors. ...Petitioner(s)/Appellant(s)
Through: Mr. Vishal Sharma, DSGI with
Mr. Sumant Sudan, Assisting counsel
v/s
Mohinder Singh .... Respondent(s)
Through: Mr. Chakshu Sharma, Advocate.
CORAM: HON'BLE THE CHIEF JUSTICE (through Virtual mode)
HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.
ORDER
24.11.2025 Having argued the matter at some length, learned counsel for the parties submit that to conclusively determine the issue that arises for consideration, the record of OA No. 300 of 2022 ( Mohinder Singh vs. Union of India) from the Armed Forces Tribunal (AFT) Regional Bench Srinagar at Jammu, shall have to be requisitioned.
Adjourned to December 22, 2025.
Office to requisition the record referred to above.
(RAJNESH OSWAL) (ARUN PALLI)
JUDGE CHIEF JUSTICE
Jammu:
24.11.2025
Suraj.