Manjeet Singh vs Dilbagh Singh
2022 Latest Caselaw 1057 j&K

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                   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU
                                                    CCP (S) no. 45/2020


Manjeet Singh                                                      .... Petitioner(s)

                     Through :- Mr. M K Bhardwaj, Sr. Advocate with
                                Ms. Mayuri Thakur, Advocate
             V/s
Dilbagh Singh,                                                   .... Respondent(s)
DGP Jammu and another
                     Through :-    Mr. Sanchit Verma, Assisting counsel vice
                                   Mr. Raman Sharma, AAG
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                        ORDER

25.07.2022 Despite last and final opportunity granted to the respondents for filing response in terms of order dated 26.05.2022, the same has not been done even as on date.

Mr. Sanchit Verma, Assisting counsel to Mr. Raman Sharma, learned AAG apprises this Court that the process is underway with respect to the compliance of the judgment of this Court and short time is required for enabling the respondents to come up with full compliance.

The judgment of the Writ Court is dated 10.04.2019 and this judgment registers the anguish of Writ Court in the context of injustice meted out to the petitioner at the end of the respondents. The continuing default on the part of the respondents in the contempt petition to act in letter and spirit compliance of judgment dated 10.04.2019 is taken with concern by this Court. However, in the interest of justice, last and final opportunity of four weeks is granted to the respondents only for the purpose of reporting full and final compliance to the mandate of judgment dated 10.04.2019.

List on 30.08.2022.

(Rahul Bharti) Judge Jammu:

25.07.2022 Sahil T