Ashanand And Others vs Ajay Kumar And Others
2022 Latest Caselaw 41 j&K

                                                                           Sr. No. 8



      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                       AT JAMMU
                (THROUGH VIRTUAL MODE)

CJ Court

Case: CCP(D) No. 3 of 2022


Ashanand and others                                       .....Appellant/Petitioner(s)

                                  Through :- Sh. Dalip Kumar Bangotra, Advocate.

                          v/s

Ajay Kumar and others                                              .....Respondent(s)
                                  Through :- Sh. Vishal Sharma, ASGI for respondent
                                             nos. 1 to 3.

      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                     ORDER

The complaint is that the judgment and order dated 23.08.2021 has been

disobeyed deliberately.

Issue notice to the respondents.

Sh. Vishal Sharma, learned Assistant Solicitor General of India, accepts

notice on behalf of Respondent nos. 1 to 3.

Service of notice upon the said respondents is dispensed with.

He may seek instructions and file statement of facts within a month.

List on 18th April 2022.

Learned counsel for the petitioner may supply the copy of this petition to

Sh. Vishal Sharma, counsel appearing for the respondent nos. 1 to 3 during the

course of this week.

                                (SINDHU SHARMA)          (PANKAJ MITHAL)
                                          JUDGE            CHIEF JUSTICE
JAMMU
31.01.2022
SUNITA