Mangu Ram Gupta vs Arun Mehta Chief Secretary To
2025 Latest Caselaw 2418 J&K

Jammu & Kashmir High Court

Mangu Ram Gupta vs Arun Mehta Chief Secretary To on 17 October, 2025

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                  Sr. No. 06
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU
                              CCP (S) No. 196/2022 in
                               WP (C) No. 2031/2019


Mangu Ram Gupta                                  .... Petitioner/Appellant(s)

                          Through:-   Mr. Amrish Kapoor, Advocate

                  V/s

Arun Mehta Chief Secretary to                               .....Respondent(s)
the Govt, UT of J&K and
others

                          Through:-   Mr. P.D. Singh, Dy. AG
CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                       ORDER

17.10.2025

In terms of order dated 30.08.2025, learned counsel for the

respondents has submitted that the Division Bench of this Court had

permitted them to move an application before the learned Single Judge

seeking review/modification of the order. However, no such application

has been filed till date. Furthermore, in terms of order dated 02.04.2025

passed by this Court in this petition, respondents were directed to file a

compliance report indicating compliance of the judgment in letter and

spirit, which has also not been done so far.

Let respondents remain present on the next date of hearing to show

cause as to why he has disobeyed the orders of the Court.

List on 29.10.2025.

(Vinod Chatterji Koul) Judge

Jammu:

17.10.2025 Shafqat