Citation : 2025 Latest Caselaw 1852 J&K/2
Judgement Date : 28 October, 2025
S. No. 17
Regular Cause List
IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP(S) 603/2021 in
[SWP 964/2018]
NAZIR AHMAD ZARGAR AND ORS
...Appellant(s)/Petitioner(s)
Through: Mr. L. A. Latief, Advocate
Vs.
H.RAJESH PRASAD AND ORS. (PDD) ...Respondent(s)
Through: Mr. Jahingeer A Dar, GA vice Mr. Faheem Nissar Shah, GA
CORAM:
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL-JUDGE
ORDER
28.10.2025 Despite last and final opportunity granted to the respondents to file statement of facts/compliance report strictly in conformity with the judgement/order dated 29.09.2018, passed by this Court in SWP no. 964/2018, needful has not been done.
Judgment seven years back passed is awaiting implementation. Casual approach of respondents reflects their willful defiance towards Court order. This amounts to contempt for which respondents are required to be taken to task and appropriate proceedings are to be initiated.
Before proceeding against the respondents, they are given last and final opportunity to file statement of facts/compliance report by or before next date of hearing.
List this matter on 10.11.2025.
(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 28.10.2025 "Imtiyaz"
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