M/S Tavish Engineering Works vs Aijaz Asad Commissioner Secy To Govt
2025 Latest Caselaw 1525 J&K

Jammu & Kashmir High Court

M/S Tavish Engineering Works vs Aijaz Asad Commissioner Secy To Govt on 26 May, 2025

                                                                   Sr. No. 5

              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU

                                                         CCP(S) No. 159/2025


M/S TAvish Engineering Works                                   .....Petitioner(s)

                       Through: Mr. Vastav Sharma, Advocate

                  Vs

Aijaz Asad Commissioner Secy to Govt                         ..... Respondent(s)
and Ors.
                    Through:

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

                                   ORDER

26.05.2025

1. It is submitted by the learned counsel for the petitioner that he has placed

on record the certified copy of the judgment forming subject matter of the

instant contempt petition.

2. Issue notice to the respondents, returnable by the next date of hearing,

subject to taking of requisite steps within a week's period for filing

statement of fact/compliance report.

3. List again on 16.07.2025.

(Mohd. Yousuf Wani) Judge Jammu 26.05.2025 Javid Iqbal