Sethi Singh vs Govind Mohan & Ors
2025 Latest Caselaw 2008 J&K

Jammu & Kashmir High Court

Sethi Singh vs Govind Mohan & Ors on 10 September, 2025

                                                                                          Serial No. 121

                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
             CCP(S) No. 174/2025 in
             SWP No. 1364/2018


             Sethi Singh                                                 .....Appellant(s)/Petitioner(s)
                                            Through: Ms. Surinder Kour, Sr. Advocate with
                                                     Ms. Ramandeep Kour, Advocate
                                     vs
             Govind Mohan & Ors.                                                     ....Respondent(s)
                                            Through: Mr. Sumant Sudan, Advocate vice
                                                     Mr. Vishal Sharma, DSGI

             CORAM: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
                                                        ORDER

(10.09.2025)

01. Learned counsel for the respondents submits that the present contempt petition arises owing to non-implementation of the judgment dated 17.12.2024, passed by the Coordinate Bench. However, Special Leave Petition No. 31447/2025 preferred by the respondents, the Supreme Court, vide Order dated 24.07.2025, while issuing notice, has stayed the operation of the order and judgment dated 25.11.2024, passed in a bunch of petitions including SWP No. 1364/2018, which formed part of the clubbed matters in LPA No. 193/2024.

02. Learned counsel for the petitioner has urged that the proceedings in this petition be closed and the matter may be disposed of with liberty to the petitioner to file a fresh petition, post decision of the Supreme Court, if the occasion so arises.

03. Ordered accordingly.

04. CCP(S) No. 174/2025 disposed of.

(MA CHOWDHARY) JUDGE

Jammu 10.09.2025