Bilal Ahmad Ganai And Ors vs Mr. B.K. Singh And Ors
2021 Latest Caselaw 575 j&K/2

                                                                                       Case No. 203
                                                                                 (After Notice Cause List)



                                     HIGH COURT OF JAMMU & KASHMIR
                                                 AT JAMMU
                                          (Through Video Conference)

                                                                      CPSW No. 646/2012
                                                                      IA No. 01/2018
                                                                      CM No. 5978/2019


              Bilal Ahmad Ganai and ors.                                 .....Appellant(s)/Petitioner(s)

                                           Through: Mr. Z.A. Qureshi, Sr. Advocate with
                                                    Ms. Rehana Fayaz, Advocate.

                                     Vs

              Mr. B.K. Singh and ors.                                                 ..... Respondent(s)

                                           Through: Ms. Sharaf Wani, Advocate with
                                                    Mr. Shah Amir, AAG.

              Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE

                                                          ORDER

20.05.2021

Order passed by this court on 29.3.2012 has not been complied with. Counsel appearing for the respondents states that Letters Patent Appeal has been preferred. However, Mr. Qureshi, learned senior counsel appearing for the petitioners states that the LPA has been preferred against an interim order passed in the contempt jurisdiction of this court and not against the basic judgment. If that be so, the respondents would continue to remain under an obligation to comply with the order passed by this court.

Let a detailed affidavit be filed by the concerned Commissioner/Secretary as to why the order passed by this court on 29.3.2012 has not been implemented and compliance report be submitted at the earliest not later than six weeks.

List again on 2.7.2021.

(Dhiraj Singh Thakur) Judge Jammu 20.05.2021 Naresh

NARESH KUMAR 2021.05.20 15:18 I attest to the accuracy and integrity of this document