Lateef Ahmad Mochi And Ors vs Santosh D Vaidya And Anr
2025 Latest Caselaw 746 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Lateef Ahmad Mochi And Ors vs Santosh D Vaidya And Anr on 17 February, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                  Sr. No. 53
                                                                  Regular
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR


                     CCP(S) 404/2023 in[WP(C) 963/2022]
LATEEF AHMAD MOCHI AND ORS                          ...Petitioner(s)/appellant(s)

Through:       Mr. B. A. Misri, Advocate.

                                       Vs.

SANTOSH D VAIDYA AND ANR.                                      ...Respondent(s)

Through:       Mr. H. Aman Ali, Dy. AG.

CORAM:

HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                  ORDER

17-02-2025 The contemnor/respondent is present in person in compliance to Order dated 18.12.2024 and would seek two weeks time to report compliance of the judgment, stating further that the case of the petitioners is under process.

In the interest of justice, two weeks further time is granted to the respondents-contemnors to report compliance of the judgment, failing which, Court shall recourse to the coercive measures.

List on 07.03.2025.

The further personal appearance of the respondents-contemnors shall stand dispensed with for the time being.

(JAVED IQBAL WANI) JUDGE

SRINAGAR 17-02-2025 Hilal Ahmad