Mushtaq Ahmad Wani vs Ut Of Jk & Ors
2021 Latest Caselaw 1182 j&K/2

                                                                   S. No. 147
                                                                   Before Notice Matters
           HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                       AT SRINAGAR


                                                                       CM No. 6414/2021in
                                                                       WP(C) No. 271/2021

           Mushtaq Ahmad Wani                                            .....Petitioner(s)

                                      Through: Mr. S.A Qadri, Advocate.
                     V/s

           UT of JK & Ors.                                               ..... Respondent(s)

                                       Through:
           CORAM:
              HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                                  ORDER

27.09.2021

This is an application seeking direction to the respondents to comply

with the order 22nd February 2021, passed in WP(C) No. 271/2021.

Needless to say that the orders passed by this Court are required to be

implemented in letter and spirit and anybody daring not to comply with the

orders shall do it at their own peril of committing contempt.

The application filed by the petitioner is thus totally uncalled for and

the same is accordingly disposed of by reminding the respondents of their

legal obligation to comply with the judgment.

Disposed of.

(SANJEEV KUMAR) JUDGE SRINAGAR 27.09.2021 "Nuzaht Shafi"

NUZHAT SHAFI 2021.09.28 14:04 I attest to the accuracy and integrity of this document