Farooq Ahmad Raina And vs Hardesh Kumar & Ors
2021 Latest Caselaw 1690 j&K

                                                       Sr. No. 19
                                                       After notice list

      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                      AT JAMMU
                              CPSW No.732/2018
                              CM No.8728/2021


Farooq Ahmad Raina and                                  .... Petitioner(s)
anr.


                               Through:- None.

                         V/s

Hardesh Kumar & ors.                                  .....Respondent(s)


                               Through:- Mr. M.Y.Akhoon, Assisting
                                         counsel to Mr. F.A.Natnoo,
                                         AAG.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                ORDER

01. The present contempt petition was filed raising the grievance that

the order passed by this Court on 12.07.2017 passed in SWP

No.1691/2017, has not been complied with.

02. The aforesaid order was in terms of an earlier order passed by the

Division Bench of this Court in SWP No.809/2001, decided on 8th May,

2017 titled as, "Provincial Power Employees Union and others Vs. State

of J&K and ors."

03. Learned counsel for the respondents submitted that in a challenge

by the State to the aforesaid Division Bench order, Hon'ble the Supreme

Court in SLP (C) No.2952/2019, had stayed the operation of the judgment

dated 8th May, 2017.

04. In view of the aforesaid development, order passed by the learned

Single Bench of this Court cannot be implemented.

05. Learned counsel for the respondents further submitted that the

moment the matter pending before Hon'ble the Supreme Court is decided,

the judgment shall be implemented in its letter and spirit in the case in

hand as well.

06. In view of the aforesaid development, present contempt petition is

disposed of at this stage, however, with liberty to the petitioner to get the

same revived in case need arises.

(Sindhu Sharma) Judge JAMMU 15.12.2021 Eva