Citation : 2021 Latest Caselaw 530 j&K/2
Judgement Date : 11 May, 2021
Sr. No. 104
Advance List
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
(Through Virtual Mode)
CCP (D) No. 12/2021
Nahida Gulzar & Ors. ...Petitioner(s)
Through: Mr A. Naik, Sr. Adv.
Vs.
B. K. Singh & Ors. ...Respondent(s)
Through:
Coram: HON'BLE THE CHIEF JUSTICE
HON'BLE MR JUSTICE VINOD CHATTERJI KOUL
ORDER
11.05.2021
Instant application seeking extension of time for annexing/depositing the requisite court fee 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 shall start working normally.
CM No. 2834/2021 is allowed.
The petitioners are complaining about the disobedience of the judgment and order dated 11 th December 2020 passed in LPA No. 109/2020.
Issue notice to the respondents returnable on 3rd August 2021. List on 3rd August 2021.
(VINOD CHATTERJI KOUL) (PANKAJ MITHAL)
JUDGE CHIEF JUSTICE
SRINAGAR
11.05.2021
Altaf
MOHAMMAD ALTAF NIMA
2021.05.11 13:17
I attest to the accuracy and
integrity of this document
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