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M/S Sheikh Electricals vs Sajad Naqeeb And Ors
2025 Latest Caselaw 2441 J&K/2

Citation : 2025 Latest Caselaw 2441 J&K/2
Judgement Date : 20 December, 2025

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

M/S Sheikh Electricals vs Sajad Naqeeb And Ors on 20 December, 2025

                                                         S.No.35
                                                         Regular List
           IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                              AT SRINAGAR
                     CCP(S) 80/2024 in[WP(C) 3345/2023]

    M/S SHEIKH ELECTRICALS                          ...Petitioner(s)/Appellant(s)



    Through: Mr. M. Amin Khan, Advocate

                                        Vs.
    SAJAD NAQEEB AND ORS.                                       ...Respondent(s)

    Through: Mr. Waseem Gul, GA

    CORAM:HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                    ORDER

20-12-2025

1. The record reveals that vide order dated 31.10.2025, this Court observed that respondents No. 3 and 4 did not deserve to be granted any further opportunity to file the statement of facts/compliance report in the light of order dated 18.04.2025. However, upon the submission made by Mr. Waseem Gul, learned GA, that the statement of facts/compliance report would be filed positively by the next date of hearing, this Court granted ten days' time to respondents No. 3 and 4 to file the same, failing which the consequences as envisaged under order dated 18.04.2025 were to follow.

2. Despite the aforesaid assurance, respondents No. 3 and 4 have neither filed the statement of facts/compliance report nor appeared before this Court, either in person or through virtual mode, in terms of order dated 18.04.2025.

3. In the aforesaid backdrop, respondents No. 3 and 4 are directed to appear before this Court on the next date of hearing. In addition, respondents No. 3 and 4 shall file an affidavit explaining the reasons for non-compliance of the orders passed by this Court from time to time. They shall also file a compliance report with respect to the order/judgment passed by the learned Writ Court.

4. List 27th January, 2026.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

20-12-2025 Mubashir

 
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