Jammu & Kashmir High Court
Tejbir Singh vs Javed Ahmed Shah on 23 December, 2025
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 05
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CPSW No. 275/2014 in
SWP No. 2091/2013
CM No. 6972/2019
Tejbir Singh .....Appellant(s)/Petitioner(s)
Q
Through: Mr. Maneesh Rampal, Advocate
Vs
Javed Ahmed Shah, MD J.A.K.F.E.D. ..... Respondent(s)
Through: Mr. Pawan Dev Singh, Dy. AG
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
23.12.2025
1. After arguing for a while, learned counsel for the petitioner seeks withdrawal of the instant contempt petition with liberty to avail an appropriate remedy for enforcement and execution of the award passed by the Lok Adalat.
2. Dismissed as withdrawn, with liberty as prayed for.
(Javed Iqbal Wani) Judge Jammu 23.12.2025 Diksha