Rakesh Mengi vs Ajeet Kumar Sahu And Others
2024 Latest Caselaw 249 j&K

Jammu & Kashmir High Court

Rakesh Mengi vs Ajeet Kumar Sahu And Others on 26 February, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

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  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU

CCP(S) No. 434/2019


Rakesh Mengi                                       .....Appellant(s)/Petitioner(s)
                      Through: Ms. Harsha Sharma, Adv.
                 vs
Ajeet Kumar Sahu and others                                  ..... Respondent(s)
                      Through: Mr. Amit Gupta, AAG

Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                   ORDER

26.02.2024

Learned counsel for the petitioner submits that the requisite funds have

been released in favour of the petitioner and the judgment of the writ court stands

complied with. Her statement is taken on record.

In view of the above, the contempt proceedings are closed. The petition

is disposed of accordingly.

(SANJAY DHAR) JUDGE

Jammu 26.02.2024 Rakesh