Haji Mohd Hussain And Others vs V.K. Bhatia Defence Estate ...
2022 Latest Caselaw 1104 j&K

                                                                        Sr. No. 03



         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU


                                                      CM No. 5870/2021 in
                                                    CPOWP No. 7/2018

Haji Mohd Hussain and others                       ...Appellant/Petitioner(s)

          Through:- Petitioner No. 2 present in person.
                                V/s

V.K. Bhatia Defence Estate Officer and another             ...Respondent(s)

           Through:- None.


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

CM No. 5807/2021

Through the medium of the instant application, petitioners/ applicants

herein seek revival of contempt petition bearing No. CPOWP No. 07/2018

having been disposed of in terms of order dated 25.02.2022 on the premise that

liberty had been granted in the said disposal order by the Court to get the

contempt petition revived in case, respondents do not comply with the

undertaking given during the course of disposal of the contempt petition.

It is being contended in the application, that the respondents/non-

applicants herein, have not complied fully with the judgment out of which the

contempt petition had arisen despite having undertaken to comply the same, as

such, the petitioners seek revival of the contempt petition more particularly in

view of the liberty granted by the Court in terms of order dated 25.02.2020.

Despite notice, none appears so much so objections have not been filed.

Having regard to the contents of the application, coupled with the

submissions made by petitioner No. 2 appearing in person, the contempt petition

(supra) is revived to its original number.

Application is 'disposed of'.

The contempt petition be listed on 26.08.2022.

(JAVED IQBAL WANI) JUDGE Jammu 02.08.2022 Renu

RENU BALA 2022.08.04 12:33 I attest to the accuracy and integrity of this document