Sunil Kumar Raina And Ors vs Bhupinder Kumar
2025 Latest Caselaw 2468 J&K

Jammu & Kashmir High Court

Sunil Kumar Raina And Ors vs Bhupinder Kumar on 28 October, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                    Sr. No. 40

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

Case No:- CPSW No. 266/2017 in
SWP No. 2250/2016
Sunil Kumar Raina and Ors.                           .... Petitioner(s)
                     Through: Mr. P. N Butt, Advocate

                Vs
Bhupinder Kumar, and Ors.                                     ..... Respondent(s)

                     Through:    Mr. Raman Sharma, AAG
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                  ORDER

28.10.2025

1. Compliance report has been filed by the learned counsel for the

respondents on 14.11.2024, however, a bare perusal of the same as well

as the consideration order dated 12.11.2024 attached therewith would

suggest that the respondents/contemnors have misdirected while passing

the consideration order, inasmuch as have grossly erred while rejecting

the claim of the petitioners. Though the aforesaid action on part of the

respondents/contemnors warrants taking of coercive measures against

respondents/contemnors, yet in the interest of justice,

respondents/contemnors are provided another opportunity to revisit and

reconsider the case of the petitioners strictly in line and tune with the

judgment and order dated 18.10.2016 and file a comprehensive

compliance report within a period of four weeks. In the event of failure to

file the said compliance report, the respondents/contemnors shall remain

present before this Court either physically or virtual mode on the next date

of hearing.

2. List again on 26.11.2025.

(Javed Iqbal Wani) Judge Jammu 28.10.2025 Javid Iqbal