Deepak Sharma vs Ajay Kumar Bhalla And Others
2021 Latest Caselaw 1677 j&K

                                        h475




                                                                      S.No.76

            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU

                                               CCP(S) No.160/2021




Deepak Sharma                                                 ...Petitioner(s)
                              Through:- Mr. Ankur Sharma, Advocate

            V/s
Ajay Kumar Bhalla and others                                 ...Respondent(s)
                  Through:- Mr. Vishal Sharma, ASGI
Coram: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE


                                      ORDER

Learned counsel for the respondents submits that an appeal (LPA No.118/2021) has been preferred against the judgment and order dated 01.06.2021 passed in WP(C) No.642/2020 of which non-compliance is alleged and the Division Bench vide order dated 26.11.2021 has kept the operation of the judgment and order in abeyance. Copy of the order produced by Mr. Vishal Sharma is taken on record.

In view of the aforesaid, proceedings in this contempt petition closed. However, the petitioner shall be at liberty to get these proceedings revived or file fresh petition after decision of the aforesaid LPA.

(Sindhu Sharma) Judge Jammu 13.12.2021 Vinod, PS