Bishan Singh And Another vs Massarat Islam Deputy ...
2021 Latest Caselaw 1768 j&K

                                                                        Sr. No. 1

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
CJ Court

Case: CCP(D) No. 23 of 2021

Bishan Singh and Another                                .....Appellant/Petitioner(s)
                                Through :- Sh. Bodh Raj Sharma, Advocate.

                         v/s

Massarat Islam Deputy Commissioner,                              .....Respondent(s)
Ramban and Another
                                Through :-


      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                   ORDER

Non compliance of the judgment and order dated 21.08.2021 is the cause

of concern for initiating the present contempt proceedings.

Issue notice to the respondents.

List on 25.04.2022.

                      (JAVED IQBAL WANI)                (PANKAJ MITHAL)
                                 JUDGE                   CHIEF JUSTICE
JAMMU
28.12.2021
TILAK