Adil Hussain Raina & Ors vs M. Raju
2021 Latest Caselaw 589 j&K/2

                                                                           S. No. 207
                                                                           Advance List.

                         IN THE HIGH COURT OF JAMMU AND KASHMIR
                                               AT SRINAGAR

                                      (THROUGH VIRTUAL MODE)


                                         Case: CCP(s) no. 208/2020


           Adil Hussain Raina & ors                                           ....petitioner(s)

           Through: Mr. B. A. Misri, Advocate


                                                    v/s

           M. Raju                                                            ...respondent(s)

           Through: Mr. Irfan Andleeb, Dy. AG



           CORAM: HON'BLE THE CHIEF JUSTICE
                  HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE


                                                      ORDER

25.05.2021

This contempt petition has been initiated for non-compliance of the judgment

ad order dated 25.05.2016 passed in SWP no. 1085/2015.

Mr. Irfan Andleeb, learned counsel appearing for the contemnors submits that

the case of the petitioners is under active consideration as per the SRO 520. He

undertakes that the authorities will consider the case as per the aforesaid SRO and

decide the same finally within a period of two months.

YASMEEN RASHID 2021.05.25 12:39 I attest to the accuracy and integrity of this document

In view of the above undertaking of the counsel for the respondents, we defer

the matter till 04.08.2021.

List on 04.08.2021. In the meantime, the compliance report be filed.

(VINOD CHATTERJI KOUL) (PANKAJ MITHAL) JUDGE CHIEF JUSTICE Srinagar 25.05.2021 YASMEEN, PS

YASMEEN RASHID 2021.05.25 12:39 I attest to the accuracy and integrity of this document