Kewel Krishan And Anr vs Shalinder Kumar Secretary Pwd R ...
2021 Latest Caselaw 597 j&K

                                                         Sr. No.110
                                                        Before Notice
       IN THE HIGH COURT OF JAMMU AND KASHMIR
                      AT JAMMU
                    (THROUGH VIRTUAL MODE)
                              CCP(S) 134/2021
                               CM(4555/2021

KEWEL KRISHAN AND ANR                                ...PETITIONER(S)

          Through: None.

                                   Vs.
SHALINDER KUMAR SECRETARY PWD R AND B DEPTT AND    ....RESPONDENT(S)

OTHERS Through: Mr. Ravinder Gupta, AAG.

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

(ORDER) 03.06.2021 CM No.4555/2021 Instant application seeking extension of time for annexing/ depositing the requisite court fee etc. with the contempt petition, in view of the grounds urged therein, is allowed. The petitioner shall deposit the requisite court fee with the Registry of this Court within a period of one week from the date Registry resumes normal functioning.

CCP(S) No.134/2021 Learned counsel for the respondents submits that the judgment of which non-compliance is alleged in this petition was passed on 26 th of February, 2014 and, therefore, this contempt petition is barred by limitation.

Await appearance of the learned counsel for the petitioner.

In the interests of justice adjourned.

List again on 29.07.2021.

(Sanjeev Kumar)

Judge Jammu;

03.06.2021 "Bhat Altaf, PS"