Majid Ali & Anr vs Amitava Chatterjee Chairman/Md J&K
2025 Latest Caselaw 1842 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Majid Ali & Anr vs Amitava Chatterjee Chairman/Md J&K on 27 October, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                         Sr. No. 37
                                                                         Regular Cause List

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

                                           CCP (D) No. 13/2025


         Majid Ali & Anr.                                         ...Petitioner(s)/Appellant(s)

         Through:          Mr. Mohammad Yawar Hussain, Adv.

                                                       Vs.
         Amitava Chatterjee Chairman/MD J&K                                  ...Respondent(s)
         Bank Ltd. & Ors.
         Through:          Mr. N. A. Dandru, Adv.

         CORAM:
              HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
              HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                              ORDER

27.10.2025

Learned counsel for the petitioners fairly submits that as of now there is no violation committed by the respondents of the judgment passed by this Court and that they have shown their intention not to proceed against the property where the residential house of the petitioners is located.

In view of the aforesaid, there remains nothing for adjudication in the contempt petition.

The contempt proceedings are accordingly closed.

                                  (SANJAY PARIHAR)               (SANJEEV KUMAR)
                                            JUDGE                          JUDGE
          SRINAGAR:
          27.10.2025
          Altaf




Mohd Altaf Nima
I attest to the accuracy
and authenticity of this
document
28.10.2025