Citation : 2021 Latest Caselaw 988 j&K/2
Judgement Date : 31 August, 2021
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP (S ) 210/20
Ashiq Hussain Dar and ors
...Petitioner
Through: Mr. A Haqani, sr. adv with
Mr. Shakir Haqani, adv.
v.
UT of J&K & ors.
...Respondents
Through: Mr. Shah Aamir, AAG
Coram:
Hon'ble Mr. Justice Ali Mohammad Magrey
On 23.08.2021 learned counsel for the petitioners apprised the Court regarding dismissal of SLP pending before the Apex Court filed by the Govt of J&K against the petitioners, therefore, learned counsel appearing for the petitioners sought response from Mr. Shah Aamir, AAG in the matter.
Today counsel for the respondents submits that after dismissal of the SLP, the respondents are in the process of implementation of the order and needs some time to report compliance.
Ordinarily, the respondents should not wait for the directions in the contempt petition for reporting compliance of the judgment which has now earned finality and they should reasonably adopt fair approach for implementation of the judgment.
Without making any further observation or recording any finding, it shall be appropriate to grant one more opportunity to respondents to report compliance of the judgment, failing which they shall all appear in court for showing compliance.
Copy of the order be furnished to Mr. Shah Aamir, AAG under the seal and signature of Bench Secretary.
List on 13.09.2021.
(Ali Mohammad Magrey) Judge Srinagar 31.08.2021 SYED AYAZ HUSSAIN Syed Ayaz Hussain, Secy. 2021.08.31 16:09 I attest to the accuracy and integrity of this document
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