Said Ullah vs Farooq Ahmad Shah And Ors
2021 Latest Caselaw 1756 j&K

                                             Sr. No. 30
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                       CPSW No. 593/2018
                                                        CM No. 6597/2019

Said Ullah                                        .... Petitioner/Appellant(s)

                         Through:-   Mr. F.A. Natnoo, Advocate.

                   V/s

Farooq Ahmad Shah and ors.                                .....Respondent(s)

                         Through:-   Mr. Adarsh Bhagat, GA.
                                     Mr. Ratish Mahajan, CGSC for R-5
                                     Mr. K.D.S. Kotwal, Dy. AG for R-4.

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

Mr. Kotwal, learned Dy. AG appearing on behalf of respondent

No. 4 has submitted in his statement of facts that as LPA stands filed

against judgment/order dated 20.03.2017 which is pending disposal,

therefore, the contempt proceedings be deferred till the final disposal of

LPA.

Mr. Natnoo, submits that LPA was dismissed vide order dated

20.11.2022 and copy of the same is placed on record.

Let compliance report be filed on behalf of respondent Nos. 1 to 4

by the next date, failing which, respondent No. 4 shall appear in person

the next date of hearing.

List on 04.03.2022.

(Sindhu Sharma) Judge JAMMU 27.12.2021 MICHAL