Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

M/S. Unitech Group Of Engineers vs Owais Ahmad Rana And Ors. (Smc) on 26 December, 2025

                                                            Serial No. 43
                                                             Regular List

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                           CCP(S) No. 359/2024


M/S. Unitech Group of Engineers                           ...Petitioner(s)

Through: Mr Danish Yousuf, Adv, vice Mr. Shahbaz
         Sikander, Adv.


                                     Vs.

Owais Ahmad Rana and Ors. (SMC)                       ...Respondent(s)

Through: Ms. Nowbahar, AC,vice Mr. Bikramdeep Singh,
         Dy.AG.

CORAM:
          HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE.
                                 ORDER

26.12.2025

01. Learned counsel for the respondents seeks and is granted three weeks' time to file statement of facts/compliance report.

02. Learned counsel for the petitioner is directed to provide copy of contempt petition to learned counsel for the respondents during the course of current week against the proper receipt.

03. List on 24th March, 2026.

04. (WASIM SADIQ NARGAL) JUDGE SRINAGAR:

26.12.2025 "Shamim Dar"