Shagufta Ahmed Salaria vs Mohd. Afzal Bhat Comm. Forest ...
2021 Latest Caselaw 546 j&K

                                                                        Sr. No. 225


               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU
                               (Through Virtual Mode)

                                                   IA No. 1/2017 in
                                                   CPSW No. 421/2016

Shagufta Ahmed Salaria                                             .....Petitioner(s)
                                 Through :- Mr. C.S. Azad, Advocate
                                              (Through Video Conference)
                         V/s

Mohd. Afzal Bhat Comm. Forest Department                        .....Respondent(s)

                                 Through :- Mr. Ayjaz Lone, Dy. AG
                                              (Through Video Conference)



Coram:      HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                      ORDER

Mr. C.S. Azad, learned counsel for the petitioner submits that the

judgment dated 22.04.2016 has not been complied with in toto by releasing the

retiral benefits of late Mr. Salaudin Ahmed Salaria, though, the family pension

has been accorded in favour of the petitioner Ms. Shagufta Ahmed Salaria,

widow of the deceased.

At this stage, Mr. Ayjaz Lone, learned Dy. AG appeared for the

State and submitted that he may be given one last opportunity enabling him to

file the fresh compliance of the judgment dated 22.04.2016.

In the interest of justice, Mr. Ayjaz Lone is granted last and final

opportunity of six weeks' time to file a detailed/fresh compliance of the

judgment dated 22.04.2016 in toto, failing which appropriate orders shall be

passed on the next date of hearing.

List the contempt petition on 08.07.2021.

Mr. Azad further submits that he has filed an application being

CM No. 2188/2021, for impleadment of Accountant General (A&E), Jammu &

Kashmir and Ladakh as a party respondent, however, same is not listed today.

Registry is directed to list CM No. 2188/2021 on 25.05.2021.

A copy of this order be supplied to Mr. Ayjaz Lone, learned Dy.

AG by the Registry.

(TASHI RABSTAN) JUDGE JAMMU 04.05.2021 Pawan Angotra

PAWAN ANGOTRA 2021.05.06 16:57 I attest to the accuracy and integrity of this document