Sumanlata vs Suresh Kumar Gupta And Ors
2025 Latest Caselaw 1488 J&K

Jammu & Kashmir High Court

Sumanlata vs Suresh Kumar Gupta And Ors on 21 May, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                        Sr. No. 80

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU
Case No:- CCP(S) No. 414/2024
SumanLata                                            .....Petitioner(s)
                       Through:     Mr. SumirPandita, Advocate


                  Vs
Suresh Kumar Gupta and Ors.                                    ..... Respondent(s)
                       Through:     Ms. Saliqa Sheikh, Advocate vice
                                    Mr. Raman Sharma, AAG
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                     ORDER

21.05.2025

1. Learned counsel for the petitioner states that in view of the

compliance report filed by the respondents/contemnors, the judgment/order non-

implementation which is complained of in the instant contempt petition stands

complied with.

2. In view of the above, notice issued in the instant contempt petition

is closed and proceedings are closed.

(Javed Iqbal Wani) Judge Jammu 21.05.2025 Javid Iqbal