Shagufta Ahmed Salaria vs Mohd. Afzal Bhat Commissioner ...
2021 Latest Caselaw 1323 j&K

                                                                     Serial No. 116




       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                               CPSW No. 421/2016
                                               IA No. 1/2017
                                               CM No. 5511/2019

Shagufta Ahmed Salaria                      ...Applicant(s)/Appellant(s)
                   Through:- Mr. C.S. Azad, Advocate

                            v/s

Mohd. Afzal Bhat Commissioner Forest Deptt.         ...Respondent(s)
                   Through:- Mr. Aijaz Lone, Dy. AG

Coram:         HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                       ORDER

The instant contempt petition arises out of final judgment dated

22.04.2016, wherein the petitioner has been held entitled to the pension and

retrial benefits by this Court. The judgment is alleged to have not been

complied with by the respondent.

Learned counsel for the petitioner seeks and is granted three weeks

further time to file response to the status report/compliance filed by

respondent No. 2.

Time to file fresh compliance report is extended by further two

weeks to respondent No. 1, failing which, Commissioner Secretary to Govt.

Forest Department, J&K Govt. shall appear in person along with the record

of the case.

List on 17.11.2021.

(JAVED IQBAL WANI) JUDGE

Jammu 21.10.2021 SUNIL-I