Bharat Bushan Suri vs B.R. Sharma And Another
2022 Latest Caselaw 2011 j&K

                                                                      Sr. No. 37

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                          CPSW No. 434/2014

Bharat Bushan Suri                                   .... Petitioner/Appellant(s)

                         Through:-    Mr. M.K. Raina, Advocate


                   V/s

B.R. Sharma and another                                       .....Respondent(s)

                         Through:-    Mr. Sumeet Bhatia, GA

CORAM : HON'BLE MR. WASIM SADIQ NARGAL, JUDGE
                                   ORDER

Learned counsel for the respondents admits that the judgment which is

sought to be complied with has not been implemented in toto, however, submits

that the judgment has been complied with partially and the reasons for not

complying with the judgment in toto is that some criminal proceedings are

pending against the petitioner which are at final stage. The case is pending

against the petitioner under Section 480, 463, 464 and 471 RPC in the court of

learned JMIC (Sub-Judge) Baramulla and the next date has been fixed on

26.12.2022. He, however, apprised the Court that the statement of witnesses has

been recorded and he seeks some more time to comply with the judgment,

hence, for the reasons which are mentioned hereinabove, the judgment could

not be complied with.

Time is extended by six weeks' to comply with the judgment dated

11.09.2003 and let the fresh compliance report/statement of facts be filed by or

before the next date of hearing.

List on 14.02.2023.

(Wasim Sadiq Nargal) Judge

Jammu 19.12.2022 Vishal