Indu Bhushan vs Billal Ahmed Bhat
2025 Latest Caselaw 1905 J&K

Jammu & Kashmir High Court

Indu Bhushan vs Billal Ahmed Bhat on 30 August, 2025

                                                                                            Serial No. 18

                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
             CPSW No. 278/2016 in
             SWP No. 2583/2014


             Indu Bhushan                                                   .....Appellant(s)/Petitioner(s)
                                            Through: None
                                     vs
             Billal Ahmed Bhat, MD J.A.K.F.E.D                                         ....Respondent(s)
             Jammu
                                            Through: Mr. P.D Singh, Dy.AG

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

(30.08.2025)

01. There is no representation on behalf of the petitioner, so was the case on

previous two dates of hearing.

02. Learned counsel for the respondent submits that the judgment sought to be

enforced through the medium of this contempt petition has already been

complied with. Perhaps, this may be the reason for the continued absence

on behalf of the petitioner. Be that as it may.

03. The contempt petition is disposed of, and the proceedings are dropped,

however, with liberty to the petitioner to seek restoration of the contempt

petition in case the cause survives.

(MA CHOWDHARY) JUDGE

Jammu 30.08.2025 Sapna