Balwant Singh vs A.K. Mehta & Anr
2025 Latest Caselaw 404 J&K

Jammu & Kashmir High Court

Balwant Singh vs A.K. Mehta & Anr on 16 July, 2025

                                                                       Serial No. 27

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT JAMMU
CPSW No. 252/2014 in
SWP No. 2082/2013
Balwant Singh                                          .....Appellant(s)/Petitioner(s)


                          Through: None
                   vs
A.K. Mehta & Anr.                                                ..... Respondent(s)
                          Through: Ms. Pallvi Sharma, A C Vice
                                   Mr. Ravinder Gupta, AAG

CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                      ORDER

(16.07.2025)

There is no representation on behalf of the petitioner and so was the case on

the previous date of hearing as well, which suggests that grievance of the

petitioner has been redressed by implementation of the judgment/order passed by

this Court in SWP No. 2082/2013.

Be that as it may, the instant contempt petition is disposed of and the

proceedings are dropped, however, the petitioner shall be at liberty to seek

revival/restoration of the petition, in case, cause survives.

(M A CHOWDHARY) JUDGE

Jammu 16.07.2025 Suraj K. Singh