Verinder Kumar vs Bashir Ahamand Bhat And Others
2025 Latest Caselaw 1108 J&K

Jammu & Kashmir High Court

Verinder Kumar vs Bashir Ahamand Bhat And Others on 4 March, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                        Serial No. 5

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
           CPSW No. 562/2017 in
           SWP No. 2478/2014
           c/w
           CPSW No. 242/2018
           CCP(S) No. 522/2019

           Verinder Kumar                                             .....Appellant(s)/Petitioner(s)
                                            Through: Mr. Amrish Kapoor, Advocate.
                                                     Mr. D. S. Chauhan, Advocate.
                                       vs
           Bashir Ahamand Bhat and others                                       ..... Respondent(s)
                                            Through: Ms. Monika Kohli, Sr. AAG
                                                     Mr. Ravinder Gupta, AAG.

           Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                       ORDER

04.03.2025

1. An application seeking exemption from personal appearance has been filed by the applicant/respondent No. 3.

2. For the reasons stated in the application, the same is allowed.

Respondent No. 3 is exempted from personal appearance for today only.

3. Application stands disposed of.

4. Compliance report strictly in terms of judgment dated 17.12.2024 be filed by the respondents by or before the next date of hearing, failing which, the consequences as envisaged in order dated 11.02.2025 shall follow.

5. List on 12.03.2025.

(RAJNESH OSWAL) JUDGE

Jammu 04.03.2025 Sahil Padha