Vinod Gupta & Ors vs Dev Lata & Ors
2025 Latest Caselaw 2485 J&K

Jammu & Kashmir High Court

Vinod Gupta & Ors vs Dev Lata & Ors on 31 October, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                        S. No.26

    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

CPSW No. 154/2015 in
SWP No. 2393/2012

Vinod Gupta & Ors.                                 .....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