Rakesh Kumar vs Mohd. Ashraf Bukhari & Anr
2025 Latest Caselaw 2464 J&K

Jammu & Kashmir High Court

Rakesh Kumar vs Mohd. Ashraf Bukhari & Anr on 28 October, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                             2025:JKLHC-JMU:3501
                                                                      Serial No. 25

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
CPSW No. 107/2015 in
SWP No. 1298/2012
Rakesh Kumar                                         .....Appellant(s)/Petitioner(s)


                            Through: Mr. A. A. Khan, Advocate

                    vs
Mohd. Ashraf Bukhari & Anr.                                     ..... Respondent(s)
                            Through: None
CORAM: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                        ORDER

28.10.2025

1. Learned counsel for the petitioner states that the judgment and order,

non-compliance of which has been alleged in the instant contempt

petition, stands complied with by the respondents/contemnors.

2. Under these circumstances, contempt notice issued is recalled and

proceedings are closed.

3. Disposed of.

(Javed Iqbal Wani) Judge

Jammu 28.10.2025 Vishal Sharma