Gautam Singh vs Raju
2025 Latest Caselaw 114 J&K

Jammu & Kashmir High Court

Gautam Singh vs Raju on 9 May, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                             07

    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

                                                     CPSW No. 269/2018


Gautam Singh                                     .....Appellant(s)/Petitioner(s)

q
                      Through: Mr. Jagpaul Singh, Advocate.
                 vs
Raju, Commissioner/Secy. To Govt.                          ..... Respondent(s)
                      Through: Ms. Priyanka Bhat, Advocate vice
                               Mrs. Monika Kohli, Sr. AAG.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                  ORDER

09.05.2025

Learned counsel for respondent/contemnor states that judgment, non- implementation of which is alleged, stands compiled with and an order in this regard dated 08.05.2025 stands issued. Let the said order be placed on record and copy be furnished to counsel for the respondents within week's time.

List on 23.05.2025.

(Javed Iqbal Wani) Judge

Jammu 09.05.2025 Abinash