Jammu & Kashmir High Court

Raj Kumar vs Sanjeev Verma on 16 May, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                          Sr. No. 66

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU
Case No:- CPSW No 10/2018
Raj Kumar                                              .....Petitioner(s)
                        Through:       Ms. ManpreetKour, Advocate


                  Vs
Sanjeev Verma, Secy. G. A D and Anr.                            ..... Respondent(s)
                        Through:       Ms. Priyanka Bhat, Advocate vice
                                       Mrs. Monika Kohli, Sr. AAG
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                        ORDER

16.05.2025

1. Learned counsel for the petitioner states that

respondents/contemnors have in furtherance of the judgment and order passed

by this Court, where under the instant contempt petition has arisen, passed a

HIGH consideration order, rejecting the claim of the petitioner which, as such,required OF JAMMU & COURT to be called -in - question by the petitioner.

KASHMIR AND

2. Having regard to the submission of the learned counsel for the LADAKH petitioner, the notice issued in the contempt petition is recalled and proceedings

are closed with liberty to the petitioner to work out remedy against the

consideration order, if so, advised.

(Javed Iqbal Wani) Judge Jammu 16.05.2025 Javid Iqbal