Bilal Ahmad Langoo And Ors vs Shalindra Kumar And Ors
2025 Latest Caselaw 1769 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Bilal Ahmad Langoo And Ors vs Shalindra Kumar And Ors on 10 October, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                          S.No. 40
                                          Regular List
IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR


                   CCP(S) 398/2024 in[SWP 475/2013]

BILAL AHMAD LANGOO AND ORS.                     ...Petitioner(s)/Appellant(s)



Through: Mr. Irfan Ahmad, Advocate vice
         Mr. N.A.Malik, Advocate

                                  Vs.

SHALINDRA KUMAR AND ORS.                         ...Respondent(s)

Through: Mr. Alla Ud Din Ganai, AAG

CORAM:HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI,JUDGE

                               ORDER

10-10-2025

1. Learned counsel for the respondents states that the respondents have filed an SLP before the Supreme Court, wherein the judgment of this Court, sought to be implemented by the present contempt petition, has been challenged, and the delay in filing the SLP has been condoned.

2. Learned counsel for the respondents shall produce the copy of stay order, if any, passed by the Supreme Court in respect of the said judgment, by the next date of hearing.

3. List on 17.12.2025.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

10-10-2025 Mubashir