Abraq Infrastructures Llp Through Its ... vs Mr. Bhupinder Umar
2025 Latest Caselaw 1828 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abraq Infrastructures Llp Through Its ... vs Mr. Bhupinder Umar on 17 October, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                  08
                                                                  Regular

           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT SRINAGAR
                                  CCP(S) No. 447/2023
                                 In WP(C) No. 329/2023

Abraq Infrastructures LLP through its Managing Partner Reyaz
Ahmad Qadri
                                                  ..... Petitioner (s)

                               Through:    Mr. Adil Asmi, Adv.

                          V/s

Mr. Bhupinder umar
                                                       ..... Respondent(s)
                               Through:    Ms. Maha Majeed, Adv.
                                     vice Mr. Mohsin Qadiri, Sr. AAG
                                           Mr. Younis, Adv.
Coram:
                 Hon'ble Mr. Justice Rajnesh Oswal, Judge

                                       ORDER

17.10.2025

1. The respondent No. 3 is not present through VC in terms of order dated 30.08.2025.

2. The only issue is in respect of payment of interest. Seven days' time is granted to the respondents to comply with judgment in its letter and spirit failing which they shall appear before this court on next date of hearing.

3. List on 31.10.2025.

(Rajnesh Oswal) Judge SRINAGAR 17.10.2025 Aasif