Itshri vs Dev Lata & Ors
2025 Latest Caselaw 2484 J&K

Jammu & Kashmir High Court

Itshri vs Dev Lata & Ors on 31 October, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                            S. No. 27

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

CPSW No. 155/2015 in
SWP No. 1166/2013

Itshri                                                 .....Appellant(s)/Petitioner(s)

q
                         Through: Mr. Anuj Dewan Raina, Advocate.
                    vs
Dev Lata & Ors.                                                    ..... Respondent(s)
                         Through: Ms. Saliqa Sheikh, Advocate vice
                                  Mr. Raman Sharma, AAG.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                          ORDER

31.10.2025

1. According to learned counsel for the petitioner, the judgment and order of

which non-compliance is alleged, stands implemented.

2. Under these circumstances, notice issued in the contempt petition is recalled

and proceedings are closed.

(Javed Iqbal Wani) Judge

Jammu 31.10.2025 Diksha