Robkar vs Sanjveev Verma And Anr
2025 Latest Caselaw 1486 J&K

Jammu & Kashmir High Court

Robkar vs Sanjveev Verma And Anr on 21 May, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                        Sr. No. 68

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU
Case No:-ROBSW No. 10/2023
CCP(S) No. 373/2019
ROBKAR                                               .....Petitioner(s)
                       Through:    Mr. Abhirash Sharma, Advocate


                  Vs
Sanjveev Verma and Anr.                                       ..... Respondent(s)
                       Through:     Mrs. Monika Kohli, Sr. AAG
                                    Mr. Vishal Bharti, Dy. AG
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                    ORDER

21.05.2025

1. Learned counsel for the petitionerseeks and is granted two weeks'

time to placing on record the judgment passed in LPASW No. 412/2022.

2. At this stage, Mrs. Monika Kohli, learned Sr. AAG appearing for HIGH the respondents/contemnors1&2 submits that the judgement,non-implementation OF JAMMU & COURT K instant of which is alleged in the A S H case,stands M I R A Nalready D complied with by the said respondents/contemnors. LADAKH

3. Mr. Vishal Bharti, Dy. AG for the respondents appearing for the

Commissioner Secretary, Forest Department as wellstates that the

judgmentstands complied with in its entirety.

4. Be that as it may be, list this case for further consideration on

01.07.2025.

(Javed Iqbal Wani) Judge Jammu 21.05.2025 Javid Iqbal