M/S Mirz Infrastructure Builders vs Bhupinder Kumar And Ors
2025 Latest Caselaw 657 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Mirz Infrastructure Builders vs Bhupinder Kumar And Ors on 5 February, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                  Supplementary-1
                                                                                     S. No. 104


                   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT SRINAGAR

                                    CCP(S) 17/2025 in[WP(C) 2657/2024

       M/S MIRZ INFRASTRUCTURE BUILDERS

                                                                        ... Petitioner/Appellant(s)
       Through: Ms. Syed Ainain Qadiri, Advocate

                                         V/s
       BHUPINDER KUMAR AND ORS.
       (PUBLIC WORKS / ROADS AND BUILDINGS)
                                                                                 ... Respondent(s)
       Through:

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

                                                  ORDER

05-02-2025

In the instant contempt petition, non-implementation of judgment passed by this court has been alleged.

Notice returnable within a period of three weeks for filing statement of facts. List on 10.3.2025.

In the meantime, respondents are directed to file the compliance report of the judgment.

(JAVED IQBAL WANI) JUDGE Srinagar 05-02-2025 N Ahmad