Lalita Devi vs Bishwajit Kumar Singh And
2021 Latest Caselaw 292 j&K

                                 HIGH COURT OF JAMMU AND KASHMIR                     Sr. No. 133
                                            AT JAMMU
                  CJ Court

                  Case : CCP(D) No. 03 of 2021


                  Lalita Devi                                       .... Petitioner/Appellant(s)


                                                       Through:-   Sh. Rahul Pant, Sr.
                                                                   Advocate with Sh. Anirudh
                                                                   Sharma, Advocate

                                                 V/s

                   Bishwajit Kumar Singh and                                 .....Respondent(s)
                  another

                                                       Through:-

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

                                                        ORDER

Learned counsel for the applicant is permitted to make good the

deficiencies reported in the application within two weeks.

Application No. 2381/2021 stands disposed of accordingly.

The present contempt proceedings have been initiated for

non- compliance of the judgment and order dated 14.12.2020.

Issue notice to the respondents.

List again on 30.04.2021.

                                          (SINDHU SHARMA)                (PANKAJ MITHAL)
                                                   JUDGE                   CHIEF JUSTICE
                  JAMMU
                  15.03.2021
                  SUNIL-II


SUNIL KUMAR
2021.03.16 11:05

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