Abid Nazir vs Mrs Sarita Chauhan & Ors
2021 Latest Caselaw 393 j&K/2

                                                                                       Serial No. 241
                                                                                      After Notice List

                                HIGH COURT OF JAMMU AND KASHMIR
                                          AT SRINAGAR


                                                                             CPSW No.342/2014

           Abid Nazir

                                                                                 ... Petitioner(s)
                                                   Through: -
                                       Mr Shuja-ul-Haq Tantray, Advocate.

                                                          V/s

           Mrs Sarita Chauhan & Ors.
                                                                               ... Respondent(s)

Through: -

Ms Asifa Padroo, AAG Mr Azhar-ul-Amin, Advocate.

CORAM:

Hon'ble Mr Justice Ali Mohammad Magrey, Judge.

(ORDER) 05.04.21 On the previous date of hearing, viz. 1st of April, 2021, this Court

directed as under:

"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.

TAHIR MANZOOR BHAT 2021.04.05 15:08 I attest to the accuracy and integrity of this document Registry to send a copy of this order to respondent no.1 for reporting compliance."

Today, when the matter was taken up for consideration, Ms Asifa

Padroo, the learned Additional Advocate General, when asked with regard to

the compliance of the aforesaid order qua appearance of respondent No.1

before the Court, submitted that since the order aforesaid was passed only on

1st of April, 2021, that is only four days ago and, thus not conveyed to the

respondent No.1 on time, the respondent No.1 could not come present today

before the Court. The learned Additional Advocate General, in this regard,

seeks some more time so to enable respondent No.1 to comply with the terms

of the directions passed by this Court on 1st of April, 2021.

The request of the learned Additional Advocate General is

acceded to and the matter is adjourned to 15th of April, 2021 for the

appearance of respondent No.1 before the Court.

In order to ensure compliance, let a copy of order passed today

as well as order dated 1st of April, 2021 be provided to Ms Asifa Padroo,

learned Additional Advocate General, under the seal and signatures of the

Bench Secretary of this Court, today itself.

(Ali Mohammad Magrey) Judge SRINAGAR April 5th, 2021 "TAHIR"

TAHIR MANZOOR BHAT 2021.04.05 15:08 I attest to the accuracy and integrity of this document