Javed Hussain Dar vs Shaleen Kabra And Ors
2024 Latest Caselaw 138 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Javed Hussain Dar vs Shaleen Kabra And Ors on 23 February, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                               Serial No. 35
                                                             Special Cause List-1

      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT SRINAGAR



                          CCP (S) No. 501/2019 in
                            SWP No. 139/2009

Javed Hussain Dar
                                                            ... Petitioner(s)
                                Through: -
                      Mr Hakim Suhail Ishtiaq, Advocate.
                                     V/s
Shaleen Kabra and Ors.
                                                           ... Respondent(s)

Through: -

Ms Maha Majeed, Assisting Counsel vice Mr Mohsin-ul-Showkat Qadri, Sr. AAG.

CORAM:

Hon'ble Mr Justice Rajnesh Oswal, Judge.

(ORDER) 23.02.2024

01. Learned counsel appearing on behalf of the respondents submits that the respondents are in the process of implementing the judgment subject matter of the present contempt proceedings. She, in this behalf, has produced communication dated 22nd of February, 2024.

02. In view of above, the presence of respondent-Senior Superintendent of Police (SSP), Srinagar is dispensed with until further orders from the Court.

03. List again on 25th of March, 2024.

04. Meanwhile, compliance be filed.

(Rajnesh Oswal) Judge SRINAGAR February 23rd, 2024 "TAHIR"