Farooq Ahmad Sangoo vs Parvaiz Ahmad Koul
2025 Latest Caselaw 1385 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Farooq Ahmad Sangoo vs Parvaiz Ahmad Koul on 25 August, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                           Serial No. 33
                                                         Regular Cause List
        IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR

              CCP(S) 480/2022 in [SWP 644/2019] CM (980/2024)


       Farooq Ahmad Sangoo                              ...Petitioners/Appellants

       Through:       Mr. Z.A. Qureshi, Sr. Advocate.

                                            Vs.

       Parvaiz Ahmad Koul
                                                                   ...Respondents
       Through:       Mr. Hakim Aman Ali, Advocate.

       CORAM:
             HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE.
                                       ORDER

25.08.2025

1. Upon coming of the instant contempt petition for consideration, the

counsel for the respondents/contemnors invited the attention of this Court

to the latest compliance report filed on 25th July, 2025 and would pray for

a week's time for reporting the compliance of the judgment in view of

para-5 of the compliance report.

2. In the interest of justice, weeks' time, as prayed for by the

respondent/contemnor, is granted for filing the compliance report, failing

which necessary orders shall follow.

3. List on 8th September, 2025.

4.

(JAVED IQBAL WANI) JUDGE SRINAGAR:

25.08.2025 "Shahid Manzoor"