Citation : 2025 Latest Caselaw 1752 J&K/2
Judgement Date : 8 October, 2025
Regular
S. No. 1
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP 23/2025 in[CCP(S) 93/2024]
COURT ON ITS OWN MOTION VS . MANDEEP KAUR (HOUSING AND URBAN DEV)
CCP(S) 93/2024
NISAR AHMAD WANGOO VS . MANDEEP KAUR AND ANOTHER
CORAM: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
08-10-2025
CCP(S) 93/2024:
Mr. T. H. Khawaja, Sr. Adv. with Mr. Abdul Muizz, Adv. Mr. Bikram Deep Singh, DAG
Upon coming up of the instant contempt petition, the counsel for the respondents/contemnors produced copy of a Government order dated 29.09.2025 and would submit that in compliance of the judgment and order of this court the petitioner has been promoted as Executive Engineer against available vacancy in the Srinagar Municipal Corporation with immediate effect. Copy of the order dated 29.09.2025 is taken on record.
Under these circumstances contempt notice issued is recalled and proceedings are closed.
CCP 23/2025:
None appears for the respondent/contemnor so much so the respondent/ contemnor is not present in person as well. Under these circumstances, Registry is directed to issue bailable warrants to the tune of Rs.10,000/- to secure presence of the respondent/contemnor to be executed by the SSP concerned.
List on 27.10.2025.
Meanwhile, Mr. T. H. Khawaja, learned Senior Counsel, is directed to assist the court in the instant Robkar.
(JAVED IQBAL WANI) JUDGE Srinagar 08-10-2025 N Ahmad
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