Jammu & Kashmir High Court

Vinod Kumar vs Santosh D Vaidya And Another on 16 May, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                       Sr.No. 11

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

              Case No. :- CCP(S) No. 205/2024 in
                          [WP(C) 846/2020]

              Vinod Kumar                                                 ..... Appellant/Petitioner(s)
                                            Through: Mr. Anuj Dewan Raina, Advocate
                                       Vs

              Santosh D Vaidya and another                                         ..... 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 According to the counsel for the petitioner, the letters patent appeal

filed against the judgment, non compliance of which is complained of in the

instant petition, stands dismissed by the Division Bench on 04.03.2025, thus,

requiring the respondent/contemnor to report compliance of the judgment and

order.

Counsel for the respondents seeks and is granted three weeks' time to

file compliance report.

List on 30.06.2025.

( (Javed Iqbal Wani) Judge

Jammu 16.05.2025 Pawan Angotra