Syed Hussain Shah And Others vs Abdul Rashid And Others
2021 Latest Caselaw 976 j&K/2

                                                                               S. No. 30
                                                                               After Notice
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR
                                            CPSW no. 15/2019
                                           [CCP (S) 20/2019] in
                                            SWP no. 967/2011

      Syed Hussain Shah and others
                                                                          .... Petitioner(s)
                                         Through:   Mr M. D. Kathu, Advocate
                                                    V/s
      Abdul Rashid and others
                                                                        ... Respondent(s)
                                         Through:   Mr Sheikh Feroz, Dy.AG
      CORAM:
                       Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                                               ORDER

26.08.2021 The instant contempt petition is filed by three petitioners who are stated to have been left out from the benefit of the judgment passed by this Court in a writ petition, SWP no. 967/2011 on 03.04.2014. The oral submission of Mr Sheikh Feroz, Dy.AG, was recorded in terms of order dated 10.2.2020 stating that the non- availability of vigilance report is working as bottleneck. The learned counsel for the respondents had undertaken to address a fresh communication to the Director Vigilance Organization, Kashmir, in this behalf. The Court, as such, had observed that in the event the Director, Vigilance Organization, Kashmir, fails to comply with the order, the respondents shall apprise the court about the same. The copy of the order was also made available to the learned counsel for the parties as also to the Director, Vigilance Organization, Kashmir.

The needful is not done. Mr Sheikh Feroz, Dy.AG, seeks and is granted two weeks' last chance to report compliance, failing which the Director, CA&PD Kashmir, shall appear in person.

List on 14th September, 2021, in the supplementary cause list, higher up also.

(Ali Mohammad Magrey) Judge Srinagar 26.08.2021 Amjad Lone PS

AMJAD AHMAD LONE 2021.08.26 15:40 I attest to the accuracy and integrity of this document