Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

J&K&L HC: When WP Dismissed in Default is Restored, Orders Passed Therein are Revived - (07 Dec 2022)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that as corollary to the restoration of a writ petition, dismissed in default, all orders passed would automatically get revived and restored to the original position.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   DEFAULT   ORDERS   RESTORED  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved