M/S Satyam Mechanical And ... vs Farooq Ahmed Shah And Others
2022 Latest Caselaw 61 j&K

Citation : 2022 Latest Caselaw 61 j&K
Judgement Date : 2 February, 2022

Jammu & Kashmir High Court

M/S Satyam Mechanical And ... vs Farooq Ahmed Shah And Others on 2 February, 2022

                                                                       S.No.68



                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT JAMMU
                                (through virtual mode)

                                                    CPOWP No.366/2018


M/s Satyam Mechanical and Electrical Engineering Works               ...Petitioner(s)
                       Through: None
     V/s
Farooq Ahmed Shah and others                            ...Respondent(s)
                      Through: Mr. Ranjit Singh Jamwal, AAG
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE


                                         ORDER

In this petition, the petitioner is seeking initiation of contempt proceedings against the respondents for willful disobedience and non- compliance of the judgment dated 15.10.2018 passed in OWP No.2116/2018, whereby a direction was issued to the respondents to release the admitted payment, if any, payable to the petitioner for some works executed by it.

The respondents have filed their statement of facts and submit that with view to comply with the judgment, the petitioner was called upon to substantiate his claim but despite having been served with several notices, the petitioner has failed to appear and therefore, the respondents are not in a position to proceed further in the matter.

In view of the stand taken by the respondents in the statement of facts, this contempt petition is disposed of with a direction to the petitioner to appear before the Executive Engineer, PHE Mechanical North Division, Jammu within a period of two weeks and submit requisite documents to substantiate his claim. It is further provided that in case the claim submitted by the petitioner, after due verification, is found to be genuine, requisite payment shall be release in its favour within a period of four weeks thereafter.

(Sanjeev Kumar) Judge JAMMU:

02.02.2022 Vinod, Pvt. Secy.