Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Chandraker Bharti And Ors on 8 April, 2025
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
01
Regular
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP(S) No. 10/2025
CCP(D) No. 54/2024
ROBKAR
..... Appellant (s)
Through: Ms. Mahajabeen, Adv.
V/s
Chandraker Bharti and Ors.
..... Respondent(s)
Through: Ms. Maha Majeed, Adv. vice
Mr. Mohsin Qadiri, Sr. AAG
Coram:
Hon'ble Mr. Justice Rajnesh Oswal, Judge.
Hon'ble Mr. Justice Mohd Yousuf Wani, Judge
ORDER
08.04.2025 CCP(S) No. 10/2025:
1. On 04.12.2024, this Court had directed that in case the reply is not filed, right to file reply would be closed and ROBKAR shall be framed. Since reply was not filed by the respondents and this Court vide order dated 18.03.2025 closed the right of the respondents to file reply and subsequently ROBKAR was framed.
2. Today learned counsel for the respondents submits that instant ROBKAR be closed on account of the fact that Hon'ble Supreme Court has stayed the operation of the judgment which is subject Page |2 CCP(S) No. 10/2025 CCP(D) No. 54/2024 matter of the contempt petition bearing CCP(D) No. 54/2024.
Ordered accordingly.
3. CCP(D) No. 54/2025:
4. Since the operation of the impugned judgment has been stayed. Therefore, the proceedings in this contempt petition are deferred.
5. List on 14.07.2025.
6. CM No. 1936/2025:
7. This is an application filed by respondent No. 4 seeking exemption of his personal appearance.
8. For the reasons stated in the application, the same is allowed and the personal appearance of respondent No. 4 is exempted for today's date of hearing.
9. CM disposed of.
(Mohd Yousuf Wani) (Rajnesh Oswal)
Judge Judge
SRINAGAR
08.04.2025
Aasif