Gurdeep Singh Soodan And Another vs Khurshid A. Ganai And Another
2021 Latest Caselaw 1444 j&K

                                                                       Sr. No. 91



         HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                          AT JAMMU

                                                 CPSW No. 273/2014

Gurdeep Singh Soodan and another                       ....Petitioner/Appellant(s)

                   Through :- Ms. Monika Kohli, Advocate


           V/s

Khurshid A. Ganai and another                                  ....Respondent(s)

                  Through :-   Mr. F.A. Natnoo, AAG

Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                     ORDER

Despite number of opportunities granted to respondent No. 2 to comply

with the judgment and submit compliance report. He has also failed to comply

with the order dated 03.03.2021 whereby he was given further time to comply

with the order and submit compliance report and in the said order it was made

clear that in the event of his failure to comply with the said order, respondent

No. 2 shall appear in person and answer the charge of contempt.

Neither compliance report has been filed nor respondent No. 2 is present.

Let bailable warrants be issued to respondent No. 2 to the tune of Rs. 10,000/-

for securing his presence to be executed through the concerned SHO.

Meanwhile, he may comply with the judgment.

List on 29.11.2021.

(Vinod Chatterji Koul) Judge Jammu:

11.11.2021 Angita