Mulkh Raj vs Surinder Singh
2023 Latest Caselaw 2233 j&K

                                                                       Sr. No. 2

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                                                 CM No. 5080/2023 in
                                                 CCP(S) No. 349/2022

Mulkh Raj                                                        ....Petitioner(s)

                    Through :- Mr. Sahil Charak, Advocate vice
                               Mr. P.S. Pawar, Advocate
           V/s
Surinder Singh                                               ....Respondent(s)

                 Through :-

CORAM: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE

                                     ORDER

09.10.2023 CM No. 5080/2023 Applicant seeks revival of the contempt petition bearing CCP(S) No.

349/2022 titled "Mulkh Raj vs. Surinder Singh", which was closed/disposed of

by this Court vide order dated 26.12.2022 for willful defiance and non-

compliance of the order/judgment dated 22.09.2022 passed by this Court in

WP(C) No. 1976/2022 titled "Mulkh Raj vs. U.T. of J&K & Ors.".

Heard.

Issue notice to the non-applicant returnable within four weeks.

Requisites within one week.

List on 22.11.2023.

(MA Chowdhary) Judge Jammu:

09.10.2023 Pawan Angotra