Ccp(S) No. 130/2019 vs Sh. Shaleen Kabra
2022 Latest Caselaw 728 j&K

                                                            Sr. No. 35

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                CCP(S) No. 172/2021
                                                in
                                                CPSW No. 84/2019
                                                [CCP(S) No. 130/2019]
Asif Javed Chowdhary                           .....Appellant(s)/Petitioner(s)


                      Through: Mr. A. K. Sawhney, Advocate
                 Vs
Sh. Shaleen Kabra, IAS Principal Secy.                   ..... Respondent(s)
Home Department, J and K Govt.
                      Through: Mr. Raman Sharma, AAG

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                   ORDER

Mr. Raman Sharma, AAG submits that the judgment that is the

subject matter of the present contempt petitions was not assailed by the

respondent in LPA but the judgment regarding which, the petitioner had sought

parity was impugned by the respondent and the said LPA was dismissed.

In view of this, four weeks' time is granted to the respondent to

comply the order.

List on 28.06.2022.

(RAJNESH OSWAL) JUDGE

Jammu 06.05.2022 Neha