Ghulam Hassan Hajam And Ors vs Abdul Hamid Bhat And Anr
2022 Latest Caselaw 603 j&K/2

                                                              S. No.20
                                                              Regular List
    IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR

                         CM No. 3585/2021 in
                         CPSW No. 105/2019

Ghulam Hassan Hajam and Ors.                                 ...Petitioner(s)

Through: Mr. Gulzar Ahmad Bhat, Adv.

                                   Vs.

Abdul Hamid Bhat and Anr.                                   ...Respondent(s)

Through: None

CORAM:
 HON'BLE MR JUSTICE SANJEEV KUMAR, JUDGE

                                ORDER

17.05.2022

This is an application for recalling of the Order dated 10 th September, 2020 on the ground that pursuant to the order, the petitioners approached the new incumbent for compliance of the order and a legal notice in this behalf was also served. However, they have chosen not to comply with the Judgment.

Heard learned counsel for the applicant and perused the material on record, I am of the view that no case for recalling the order is made out for the simple reason that this Court vide Order dated 10 th September, 2020, has given liberty to the petitioners to file fresh petition in case the Judgment of this Court remains unimplemented even by the new incumbent.

In view of the aforesaid position, this application is found to be without merit and the same is, accordingly, dismissed with liberty to the petitioners to file fresh contempt petition against the incumbents who have refused to comply with the Judgment.

(SANJEEV KUMAR) JUDGE SRINAGAR 17.05.2022 "Shamim Dar"