Citation : 2023 Latest Caselaw 2235 j&K
Judgement Date : 9 October, 2023
Serial No. 82
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case:- CCP(S) No. 229/2022
Kuldeep Raj and others .....Appellant(s)/Petitioner(s)
Through: Mr. Jagpaul Singh, Advocate.
Vs
Vijay Kumar Bidhuri and others ..... Respondent(s)
Through: Mrs. Monika Kohli, Advocate.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
(09.10.2023)
The matter is taken up out of turn, on mention.
Learned counsel for the petitioners submits that the final judgment
passed by this Court despite having been upheld by the Division Bench is not
being complied with without any lawful justification.
Mrs. Monika Kohli, learned counsel appearing for the
respondents/contemnors seeks and is granted two weeks time to file compliance
report.
List on 30.10.2023 in terms of order dated 31.12.2022.
(JAVED IQBAL WANI) JUDGE JAMMU 09.10.2023 Shivalee
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