Javed Ahmad Chachoo vs Through: Mr. Rayees Ud Din
2022 Latest Caselaw 679 j&K/2

                                                                       NISSAR A BHAT
                                                                       2022.05.23 17:02
                                                                 Regular Cause list
                                                                   Serial No. 5


  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR

                                                              CCP (S) 540/2021
Javed Ahmad Chachoo
                                                      ... Petitioner/Appellant(s)
Through: Mr. M. Y. Bhat, Advocate

                               V/s
Vivek Bhardwaj and another

Through: Mr. Rayees ud Din, GA
                                                               ... Respondent(s)


CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                     ORDER

23-05-2022

The judgment passed by this court dated 7.6.2019 has not been complied with. The respondents have appeared and have sought time to file compliance report on couple of occasions.

On 4.4.2022, on the request of learned government advocate appearing for the respondents, four weeks' further time was granted to file compliance. It is brought to my notice by the learned counsel for the petitioner that the respondents instead of complying with the judgment passed by this court, have started harassing the petitioner and in the process have stopped his salary.

In view of the persistent default by the respondents to file compliance report, this court is left with no option but to direct the personal appearance of respondents on the next date of hearing to explain their conduct. The respondents, however, need not to appear in person, if they in the meanwhile comply with the judgment and submit compliance report.

List on 20.7.2022.

(SANJEEV KUMAR) JUDGE Srinagar 23-05-2022 N Ahmad