Ashiq Hussain Dar & Ors vs Atul Duloo & Ors
2021 Latest Caselaw 1701 j&K/2

                                                                    Sr. No.08

                                                                   Regular list

IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR

                              CCP (S) 210/2020
                               CM 766/2021

Ashiq Hussain Dar & Ors.                          ...Petitioner(s)/Appellants.

Through:        Mr Shakir Haqani, Advocate.

                                        Vs.

Atul Duloo & Ors.                                           ....Respondent(s)

Through:        Mr Sheikh Feroz, Dy. AG.
CORAM:
HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                      ORDER

29.12.2021

The judgment dated 19th March, 2020 is yet to be complied with. Respondents have filed statement of facts and couple of compliance reports, perusal whereof clearly demonstrates contumacious conduct of the respondents. Other than addressing communications from one office to another, nothing substantial has been done.

The salary of the petitioners, as was directed by this Court, has not been released so far. The respondents are clearly in contempt. However, before framing Robkar and proceedings against the respondents for committing the contempt of the Court, one last opportunity of four weeks is granted to them to come up with the complete compliance of the judgment, failing which all the respondents shall appear in person before the Court, on the next date of hearing to answer the charge of contempt.

List on 24th February, 2022.

(SANJEEV KUMAR) JUDGE Srinagar 29.12.2021 Hilal.