M/S Bhagwan Steel Works vs Unknown
2021 Latest Caselaw 1396 j&K

                                                                  Case No.50




      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                       AT JAMMU



                                              CPOWP No. 184/2013

M/S Bhagwan Steel Works
                                                                   ..... petitioner (s)

                                 Through :- None

                          V/s

                                                                  .....Respondent(s)
Mohd Rafiq BDO Rajouri and another
                           Through :- Mr. Aijaz Lone Dy.AG

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE


                                     ORDER

1 This is a petition for initiating contempt proceedings against the

respondents for willful disobedience and non-compliance of the judgment

dated 02.07.2013 passed in OWP No. 901/2013 whereby a direction was issued

to the respondents to consider the claim of the petitioner in accordance with

law within a period of two months.

2 On being put on notice, the respondents have filed the compliance report

and have also placed on record a consideration order bearing

No. 247/49/BDOR/19-20 dated 23-07-2019 whereby the claim of the

petitioner for payment has been considered and it has been decided that the

payment to the petitioner shall be released as per the site verification by the

concerned Junior Engineer. It is also observed that there is no launching work

done as yet and, therefore, the claim of the petitioner is superfluous.

3 Be that as it may, in view of the compliance report filed and the

consideration order dated 23.07.2019 placed on record, no case for initiating

contempt proceedings is made out. Accordingly, the contempt proceedings are

closed.

(SANJEEV KUMAR) JUDGE JAMMU 02.11.2021 Sanjeev

Whether order is speaking:Yes