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Surinder Singh vs S.P.Vaid D.G.P
2025 Latest Caselaw 2410 J&K

Citation : 2025 Latest Caselaw 2410 J&K
Judgement Date : 17 October, 2025

Jammu & Kashmir High Court

Surinder Singh vs S.P.Vaid D.G.P on 17 October, 2025

Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
                                                                  Sr. No. 44
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU

                                                        CPSW No. 731/2017



Surinder Singh                                    .... Petitioner/Appellant(s)

                        Through:-    Ms. Surinder Kour, Sr. Advocate with
                                     Ms. Manpreet Kour, Advocate

                  V/s

S.P.Vaid D.G.P, Jammu & Ors.                               .....Respondent(s)

                        Through:-    Ms. Priyanka Bhat, Advocate vice
                                     Ms. Monika Kohli, Sr. AAG
CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                       ORDER

17.10.2025

It is submitted that the compliance report filed by the respondents is

identical to the one previously submitted, which was not accepted by this

Court. The respondents were directed to file a fresh compliance report,

which they have failed to do. It is further submitted that Mr. Nalin

Prabhat, who is presently holding the charge of Director General of Police

(DGP), is also responsible for the implementation of the judgment and has

not complied with the directions of this Court.

On the oral request of learned counsel for the petitioner, Ms.

Surinder Kour, learned Senior Advocate, is permitted to implead the said

respondent.

Upon perusal of the compliance report, it is found to be a mere

repetition of the earlier one. Accordingly, the said respondent is granted a

final opportunity of one week to comply with the directions of this Court

and pass a fresh order.

In the event of non-compliance, the said respondent shall remain

present before this Court, either through virtual mode or in person, to

show cause as to why contempt proceedings be not initiated against him

List on 04.11.2025.

(Vinod Chatterji Koul) Judge

Jammu:

17.10.2025 Amit

 
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