K.S. Enterprises vs Mr. Kumar Rajeev Ranjan
2025 Latest Caselaw 1759 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

K.S. Enterprises vs Mr. Kumar Rajeev Ranjan on 9 October, 2025

                                                 S. No.82
                                                 Suppl list

  IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                          CM 6608/2025
                         CCP(S) 339/2022
   K.S. ENTERPRISES


                                     ...Petitioner(s)/Appellant(s)

   Through:   Ms Syed Ainain Qadiri, Advocate.

                                 Vs.

   MR. KUMAR RAJEEV        RANJAN
   AND     OTHERS           (SKILL               ...Respondent(s)
   DEVELOPMENT)
   Through:

   CORAM:
   HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE.
                              ORDER

09.10.2025

1. Through the medium of the instant application supported with the

affidavit, the petitioner seeks the revival of the contempt petition

CCP(S) No. 339/2022, which came to be closed vide order dated

30.04.2025 passed on the same, subject to the rider that petitioner

can seek the revival of the same in case the outstanding 10% of the

admitted liability is not released in his favour.

2. Perused the application supported with the affidavit.

3. Heard the submissions of the learned counsel for the petitioner.

4. On the grounds mentioned in the application, same is allowed and

the contempt petition CCP(S) No. 339/2022 is revived at its original

number for further proceedings.

5. CM 6608/2025, is disposed of.

1. Pursuant to the revival of this petition, it is taken on board.

2. It is submitted by the learned counsel for the petitioner that the

respondents have not complied with the judgment of this Court

dated 23.06.2022, in its entirety as the outstanding 10% of the total

amount has not still been disbursed in favour of the petitioner.

3. Respondents are directed to comply with the judgment of this Court

dated 23.06.2022, by releasing the outstanding 10% of the total

amount in favour of the petitioner by the next date of hearing and

submit a compliance report to this Court.

4. List on 13.11.2025.

(MOHD YOUSUF WANI) JUDGE SRINAGAR:

09.10.2025 "Hilal"