Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Gurdeep Singh Soodan And Another vs This Is An Application By
2021 Latest Caselaw 234 j&K

Citation : 2021 Latest Caselaw 234 j&K
Judgement Date : 3 March, 2021

Jammu & Kashmir High Court
Gurdeep Singh Soodan And Another vs This Is An Application By on 3 March, 2021
                                                                         S. No.101
             HIGH COURT OF JAMMU AND KASHMIR
                           ATJAMMU

                                              CM No. 1814/2021 in
                                              CPSW No. 273/2014

                                                             CM No. 1




Gurdeep Singh Soodan and another                                        ...Applicant(s)

               Through :- Mr. NitinVerma, Advocate vice
                            Mrs. Monika Kohli, Advocate
              v/s  <




Khurshid A. Ganai and another
't
                                                    .....Non-applicant(s)

                   Through :-


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

                                    ORDER

CM No. 1814/2021

1. This is an application by respondent No. 2 seeking extension of time

to release Golden Hand Shake (GHS) claims/benefits as per 6 th pay commission

in favour of the non-applicants (petitioners in the contempt petition) in terms of

judgment dated 02.07.2013.

2. Respondent No. 2 in this application has pleaded that since financial

health of the Corporation was bad and, therefore, judgment dated 02.07.2013

could not be complied with and that now the Corporation by disposing of some

assets is likely to get good amount sufficient enough to meet the liability towards

the petitioners.

3. Be that as it may, judgment passed by this Court on 02.07.2013 still

awaits compliance even after the lapse of more than seven years, and therefore,

cannot brook any further delay.

2CPSW No. 273/2014

4. Without going into the genuineness of the plea of the respondent

No.2, further opportunity of four weeks is granted to the respondent No. 2 to

comply with the judgment and submit compliance to this Court, failing which,

respondent No. 2 shall appear in person to answer the charge of contempt.

5. CM No. 1814/2021 stands disposed of.

6. List the main petition on 06.04.2021.

(SANJEEV KUMAR) JUDGE JAMMU 03.03.2021 Paramjeet

PARAMJEET SINGH 2021.03.05 12:52 I attest to the accuracy and integrity of this document

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter