Abdul Maroof & Ors vs Shaleen Kabra & Anr
2025 Latest Caselaw 2016 J&K

Jammu & Kashmir High Court

Abdul Maroof & Ors vs Shaleen Kabra & Anr on 10 September, 2025

                                                                                         Serial No. 43

                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                   AT JAMMU
                                                                           SWP




             CCP(S) No. 294/2019


             Abdul Maroof & Ors.                                      .....Appellant(s)/Petitioner(s)
                                           Through: Mr. Mohd Yasir Akhoon, Advocate
                                     vs
             Shaleen Kabra & Anr.                                                    ....Respondent(s)
                                           Through: Ms. Jagmeet Kour, Advocate vice
                                                    Mr. Raman Sharma, AAG

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

(10.09.2025)

Learned counsel for the petitioners submits that the judgment, which is the

subject matter of the present contempt petition, has been stayed by the Apex

Court and prays that this petition be disposed of at this stage, with liberty to the

petitioners to file a fresh petition as and when the need arises.

(MA CHOWDHARY) JUDGE

Jammu 10.09.2025 Sapna