Rakesh Kumar vs Suriya Jabeen
2022 Latest Caselaw 1129 j&K

                                                                       Sr.No. 02


          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU


                                              CM no. 4251/2022
                                              In
                                              CCP no. 464/2019

Rakesh Kumar                                           ..... Applicant/Petitioner(s)

                       Through: None.


                 Vs

Suriya Jabeen,                                                  ..... Respondent(s)
Managing Director, JAKFED Jammu

                       Through:

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

16.08.2022

This is an application filed by the petitioner for substitution of new

incumbents, the details whereof is given in para 3 of the application, as party

respondents in the contempt petition. It is submitted therein that during the

pendency of contempt petition, the new incumbents have taken over and they

too have failed to comply with the judgment passed by this Court.

The application for the reasons stated therein is allowed. The new

incumbents names whereof are mentioned in para 3 of the applications are

impleaded as party respondents. Petitioner to submit fresh Memo of Parties in

the Registry of this Court within two weeks.

Application disposed of.

(Sanjeev Kumar) Judge Jammu 16.08.2022 Sahil T