Farooq Ahmad Sofi vs Mr. Sanjay Dhar
2021 Latest Caselaw 52 j&K/2

Citation : 2021 Latest Caselaw 52 j&K/2
Judgement Date : 4 February, 2021

Jammu & Kashmir High Court - Srinagar Bench

Farooq Ahmad Sofi vs Mr. Sanjay Dhar on 4 February, 2021

                                                                                  Item No. 208 Adv. List

                                        IN THE HIGH COURT OF JAMMU AND KASHMIR
                                                      AT SRINAGAR
                                                  (THROUGH VIRTUAL MODE)
                                                                           CCP (D) No. 17/2019


                          Farooq Ahmad Sofi.                                   ...Petitioner(s)
                                      Through:      Mr. M. Tufail, Advocate.

                                V/s

                         Mr. Sanjay Dhar                                                ...Respondent(s)

Through: Mr. M. I. Qadri, Sr. Advocate with Mr. Naveed Gul, Advocate.

CORAM:- HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

(ORDER)

Statement of facts have been filed and the stand taken by the respondents is that the judgment passed by the Court is ambiguous and, therefore, they have filed the Review petition for modification/ clarification of the directions passed by this Court.

In view of the statement of facts filed and the stand taken, this contempt petition is adjourned by two weeks.

List on 18th February 2021.



                                             (VINOD CHATTERJI KOUL)               (SANJEEV KUMAR)
                                                            JUDGE                          JUDGE
                         Srinagar
                         04.02.2021.
                         "Ab. Rashid"




ABDUL RASHID GANAI
2021.02.04 14:14
I attest to the accuracy and
integrity of this document