Gulzar Ahmad Dar And Ors vs Santosh D. Vaidya And Anr
2025 Latest Caselaw 30 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Gulzar Ahmad Dar And Ors vs Santosh D. Vaidya And Anr on 5 May, 2025

                                                                                     S. No. 79
                                                                                     Regular Cause List


                            IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                                               AT SRINAGAR

                                          CCP(S) 174/2024 in
                                          [WP(C) 2125/2022]
                         GULZAR AHMAD DAR AND ORS.
                                                                             ...Appellant(s)/Petitioner(s)
                         Through: Mr. B. A. Misri, Advocate

                                                               Vs.

                           SANTOSH D. VAIDYA AND ANR.
                                                                              ...Respondent(s)
                         Through: Ms. Maha Majeed, AC

                         CORAM:
                                    HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL-JUDGE

                                                            ORDER

05.05.2025

Compliance report has not been filed. The ground taken is that the respondents are going to file LPA is not a ground to stop the proceedings in this contempt petition.

Fresh compliance report on behalf of respondents indicating compliance of Judgment in letter and spirit by or before next date of hearing. In the event of their failure, respondents shall remain present either through virtual or physical mode on next date of hearing.

List on 25.07.2025.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 05.05.2025 "Imtiyaz"