Tawhida Fazili vs Vivek Bharadwaj And Others
2021 Latest Caselaw 1444 j&K/2

                                                        S.No.271
                                                      Supplimentary 1



      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                        CCP(S) No.527/2021
Tawhida Fazili.


                                                      ...Petitioner(s)
                        Through: Mr. Furqan Sofi, advocate vice
                                 Mr. M. Y. Bhat, Sr. advocate.
                             V/s

Vivek Bharadwaj and Others.
                                                      ...Respondent(s)
                        Through:


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

                             ORDER

15.11.2021

Learned counsel appearing for the petitioner submits that the

judgment passed by this Court on 12th October 2017, in SWP No.

2086/2017, is not complied with and therefore, the contempt.

On being confronted with the delay in filing this contempt petition,

learned counsel appearing for the petitioner submits that this case was

under consideration of the respondents and the latest communication in

this regard was issued by the department of Health & Medical Education on

17th July 2019, and it was only after the Principal, Government Medical

College, failed to comply with the directive of the administrative

department, the petitioner was constrained to file the instant petition.

Considered the submissions made by the learned counsel for the

petitioner and perused the material on record.

Issue notice to the respondents returnable within four weeks.

Requisite steps for service within one week.

List on 23.12.2021.

(SANJEEV KUMAR) JUDGE SRINAGAR 15.11.2021 Shaista