Abid Nazir vs Mrs Sarita Chauhan
2021 Latest Caselaw 374 j&K/2

                                                                                 S. No. 214
                                                                                 After Notice

                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT SRINAGAR
                                             CPSW no. 342/2014

        Abid Nazir
                                                                         .... Petitioner(s)
                                           Through:   Mr Shuja-ul-Haq Advocate


                                                      V/s
        Mrs Sarita Chauhan
                                                                         ... Respondent(s)
                                           Through:   Ms Asifa Padroo, AAG
     CORAM:
                       Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                                                 ORDER

01.04.2021

Despite the judgment dated 29.01.2014 passed in SWP No. 109/2013, having attained finality and the instant contempt petition having remained on board for more than six years, the respondent no. 1 is not reporting compliance. On the previous date of hearing the respondent no. 1 had been directed to submit the compliance before the next date. It was further made clear that in the event the compliance is not reported court shall resort to coercive methods.

The respondent no. 1, however, has not filed the compliance, leaving no option for the court but to seek his personal appearance. Accordingly, respondent no. 1 is directed to be present in person along with compliance on the next date.

List on 5th April, 2021.

Registry to send a copy of this order to respondent no.1 for reporting compliance.

(Ali Mohammad Magrey) Judge Srinagar 01.04.2021 Amjad Lone PS

AMJAD AHMAD LONE 2021.04.06 13:12 I attest to the accuracy and integrity of this document