Hazoor Fatima & Anr vs Shantmanu & Anr
2025 Latest Caselaw 1597 J&K

Jammu & Kashmir High Court

Hazoor Fatima & Anr vs Shantmanu & Anr on 30 May, 2025

                                                                                Serial No. 52

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                        AT JAMMU
CCP(S) No. 181/2025
Hazoor Fatima & Anr.                                       .....Appellant(s)/Petitioner(s)


                              Through: Mr. Nitin Bhasin, Advocate.

                        vs
Shantmanu & Anr.                                                       ..... Respondent(s)
                              Through: None.

CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                           ORDER

(30.05.2025)

1. Petitioners, through the medium of this petition, seek initiation of

contempt proceedings against the respondents for their wilful and

intentional disobedience of judgment and order dated 28.08.2019

passed by this Court in SWP No. 3111/2019.

2. Heard.

3. Issue notice to the respondents for filing of compliance

report/statement of facts, returnable within a period of four weeks,

subject to filing of requisites.

4. List of 29.07.2025.

(M A CHOWDHARY) JUDGE

Jammu 30.05.2025 Vishal Sharma