Natasha Sawhney vs Akhil Kapahi
2025 Latest Caselaw 455 J&K

Jammu & Kashmir High Court

Natasha Sawhney vs Akhil Kapahi on 5 June, 2025

                                                                                       Sr. No.58

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

                                                                CM(M) No. 154/2025
                                                                CM No. 3353/2025
                                                                CAV No. 1215/2025

              Natasha Sawhney                                                    .....Petitioner(s)

                                        Through: Mr. Sunil Sethi, Sr. Adv with
                                                 Mr. Paras Gupta, Advocate

                                   Vs

              Akhil Kapahi                                                    ..... Respondent(s)
                                        Through: Mr. Rahul Pant, Sr. Adv with
                                                 Mr. Sachin Gupta, Advocate

              Coram: HON'BLE MR. JUSTICE MOHD. YOUSUF WANI, JUDGE

                                                    ORDER

05.06.2025

1. Heard further arguments on both the sides.

2. Learned counsel for the respondent seeks and is provided an opportunity

within a week's period to submit his written arguments also.

3. Matter is reserved for judgment.

(Mohd. Yousuf Wani) Judge Jammu 05.06.2025 Riya