Mohammad Ashraf Tantray & Anr vs Owais Ahmad And Ors
2025 Latest Caselaw 1773 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Ashraf Tantray & Anr vs Owais Ahmad And Ors on 13 October, 2025

                                                                    Sr. No. 127
                                                                    Regular List
  IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                   CCP(S) 44/2024 in[WP(C) 2473/2023]

MOHAMMAD ASHRAF TANTRAY & ANR.                         ...Petitioner(s)/appellant(s)

Through:      Mr. Ajaz Ahmad Chesti, Advocate

                                      Vs.

OWAIS AHMAD AND ORS.                                             ...Respondent(s)

Through:      None

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

13.10.2025

The matter is taken out of turn on mention. It is submitted by the learned counsel for the petitioners that para 10 of the statement of facts/compliance report dated 30.09.2025, filed on behalf of the respondents, appears to be apparently contemptuous, for which, the rule needs to be framed against the respondents.

It is revealed from the perusal of the record that in response to the judgment of this Court dated 22.09.2023, whereby the respondents/SMC Authorities were directed to proceed in the matter expeditiously under and in terms of the report dated 17.11.2020 submitted by Composite Officer, SMC, without any fail, have submitted in the statement of facts in para 10 that the issue can be mutually solved by settlement in between the shareholders.

The respondents 2 to 4 are directed to remain personally present before this Court on the next date of hearing to explain the averments of their statement of facts dated 30.09.2025, so that further proceedings are initiated in the matter.

List on 10.11.2025.

(MOHD YOUSUF WANI) JUDGE

SRINAGAR 13.10.2025 ARIF