Sheikh Mushtaq Ahmad vs B. V. R. Subrahmanyam & Anr
2021 Latest Caselaw 531 j&K/2

                                                                            Sr. No. 103
                                                                            Advance List
                      IN THE HIGH COURT OF JAMMU AND KASHMIR
                                    AT SRINAGAR

                                       (Through Virtual Mode)

                                        CCP (D) No. 11/2021

         Sheikh Mushtaq Ahmad                                              ...Petitioner(s)

         Through: Ateeb Kanth, Adv.

                                                  Vs.
         B. V. R. Subrahmanyam & Anr.                                     ...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. 2804/2021 is allowed.

The petitioner is complaining about the disobedience of the judgment and order dated 31st December 2020 passed by the Division Bench of this Court in LPASW No. 117/2017.

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
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