Jammu & Kashmir High Court

Romesh Chander vs Manoj Kumar Dwivedi And Others on 16 May, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                        Sr.No. 10

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

              Case No. :- CCP(S) No. 189/2024 in
                          [SWP 2591/2016]

              Romesh Chander                                               ..... Appellant/Petitioner(s)
                                            Through: Mr. Achal Sharma, Advocate
                                       Vs

              Manoj Kumar Dwivedi and others                                        ..... Respondent(s)

                                            Through: Ms. Priyanka Bhat, Assisting Counsel to
                                                     Ms. Monika Kohli, Sr.AAG
              Coram:             HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                                           ORDER

16.05.2025 Learned counsel for the petitioner has produced a copy of the order

passed by the Apex Court in Special Leave Petition, claimed to have been filed

by the respondents against the judgment and order, non compliance of which is

complained of in the instant petition, whereby the SLP stands dismissed on

07.04.2025, copy whereof is taken on record.

Respondents shall file compliance report by or before the next date.

List on 06.06.2025.

( (Javed Iqbal Wani) Judge

Jammu 16.05.2025 Pawan Angotra