Shivani Misri vs Samir Kumar Sinha
2025 Latest Caselaw 677 J&K

Jammu & Kashmir High Court

Shivani Misri vs Samir Kumar Sinha on 4 August, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                 Sr. No. 15



           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU

CCP(S) No. 254/2025 in
WP(C) No. 596/2025

Shivani Misri                                      .....Petitioner(s)/Appellant(s)

                     Through: Mr. Nikhil Padha, Advocate

                Vs

Samir Kumar Sinha.
                                                               ..... Respondents
                     Through: Mr. Inderjeet Gupta, Advocate

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

04.08.2025

Keeping in view the fact that in terms of the judgment sought to be

implemented, the communication issued by the Director General Airports

Authority of India has been quashed by this Court, the petitioner is granted time

to implead Director General, Airports Authority of India as party to the present

contempt proceedings.

Needful be done by the next date of hearing.

List on 06.08.2025..

(SANJAY DHAR) JUDGE JAMMU 04.08.2025 Tarun/PS