Naresh Singh vs Anuradha Gupta
2021 Latest Caselaw 1277 j&K

Citation : 2021 Latest Caselaw 1277 j&K
Judgement Date : 7 October, 2021

Jammu & Kashmir High Court

Naresh Singh vs Anuradha Gupta on 7 October, 2021

                                                                               Serial No.22




                     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT JAMMU


                                                                    CPSW No. 707/2018
                                                                     CM No. 4511/2019

          Naresh Singh                                                    ...Petitioner(s)


                                   Through:- Mr. Aniruddh Sharma, Advocate vice
                                             Mr. Rahul Pant, Sr. Advocate.

                                        v/s

          Anuradha Gupta, Dir. School Education and others              ...Respondent(s)

                                   Through:- Mr. Ravinder Gupta, AAG.



           Coram:              HON'BLE MRS. JUSTICE SINDHU SHARMA JUDGE

                                                   ORDER

Learned counsel for the respondents in terms of order dated

18.09.2021 produced a copy of SLP (Civil ) Diary No. 8944/2020 titled as

"Union Territory of J and K and others Vs. Jatinder Singh and another"

by which the operation of impugned judgment has been stayed.

Accordingly, the contempt proceedings in the petition are deferred

till the final outcome of the SLP.

(Sindhu Sharma) Judge

Jammu 07.10.2021 Renu

RENU BALA 2021.10.08 15:32 I attest to the accuracy and integrity of this document