Along With Connected Matters vs Hirdesh Kumar & Ors
2025 Latest Caselaw 702 J&K

Jammu & Kashmir High Court

Along With Connected Matters vs Hirdesh Kumar & Ors on 6 August, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                              1




        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU
CJ Court
Case: CPLPA No. 5/2019 in
LPASW No. 95/2016
c/w
RP No. 5/2025
RP No. 6/2025
Along with connected matters
Vikas Chander                                       ...Petitioner(s)/Appellant(s)

                   Through:   Mr. Ankur Sharma, Advocate
                              Mr. Vikas Magotra, Advocate
                              Mr. Ashok Sharma, Advocate
                              Mr. K M Bhati, Advocate
                                v/s

Hirdesh Kumar & Ors.                                          .... Respondent(s)

                  Through:       Mr. Raman Sharma, AAG


CORAM: HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.

                               ORDER

06.08.2025

CPLPA No. 05/2019 along with connected matters

1. On July 30, 2025, this Court had passed the following order:

'Mr. Raman Sharma, learned Additional Advocate General, prays for and is granted last opportunity to respond to the order dated 30.04.2025 and furnish a specific affidavit delineating as to why, despite the judgment having been passed as back as on 01.02.2018, the same has not been complied with.'

2. Today, Mr. Raman Sharma, learned Additional Advocate General, as

fairly submits that the S.L.P preferred by the respondents against the order and

judgment dated 01.02.2018 has since been dismissed. However, in the given

circumstances, he prays for two weeks' time to ensure compliance of the order

and judgment dated February 01, 2018 and furnish a report in this regard.

3. Adjourned to 25.08.2025.

RP No. 05/2025 and RP No. 06/2025

1. Mr. Raman Sharma, learned Additional Advocate General submits, for,

an SLP preferred against an order and judgment dated February 01, 2018 has

since been dismissed on August 05, 2025, nothing substantive survives in the

present Review Petitions, the same are disposed of as having been rendered

infructuous.

Ordered accordingly.

                                 (RAJNESH OSWAL)              (ARUN PALLI)
                                         JUDGE                CHIEF JUSTICE
Jammu
06.08.2025
Suraj K. Singh