Mohd. Ramzan vs Angrez Singh Raina And Another
2022 Latest Caselaw 1485 j&K

                                                                        Sr. No. 140



         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

Case :- CCP(S) No. 102/2022

Mohd. Ramzan                                           .....Appellant/Petitioner(s)

                                Through :- Mr. Mazher Ali Khan, Advocate
                         v/s

Angrez Singh Raina and another                                  .....Respondent(s)

                                Through :- Mr. M.Y. Akhoon, Advocate

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                     ORDER

Mr. M.Y. Akhoon, learned counsel appearing for the respondents

submits that the impugned judgment and order dated passed in WP(C) No.

1292/2020 stands complied accordingly.

In view of the aforesaid statement, proceedings in the present

contempt petition stand closed.

(SINDHU SHARMA) JUDGE

Jammu 21.10.2022 Vishal