Hilal Ahmad Shah vs Through: Mr. S. S. Kala
2022 Latest Caselaw 747 j&K/2

                                                                                  NISSAR
                                                                                Regular     A BHAT
                                                                                        Cause  list
                                                                                  2022.05.26 15:24
                                                                                  Serial No. 19


    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR
                                                                                  CCP(S) 344/2019
Hilal Ahmad Shah
                                                                      ... Petitioner/Appellant(s)
Through: Mr. S. A. Makroo, Sr. Adv. with Mr. Basharat Ahmad Wani, Adv.

                                 V/s
Dheeraj Gupta and another

Through: Mr. S. S. Kala, AAG
         Mr. Syed Mansoor, Adv. vice Mr. Syed Sajad Geelani, Adv. for R2

                                                                              ... Respondent(s)


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

                                           ORDER

26-05-2022

Learned counsel for the petitioner states that order dated 10.10.2011 passed in OWP 111/2010, from where the instant contempt petition arises, is not on record. Mr. Makroo, learned senior advocate, prays for and is granted four weeks' time to place on record copy of the judgment dated 10.10.2011 passed in OWP 111/2010.

Statement of facts filed by the respondents is on record. Let this matter come up for consideration on 16.8.2022. Registry shall tag with this petition, the record of OWP 111/2010 as also record of the contempt petition 19/2015.

(SANJEEV KUMAR) JUDGE Srinagar 26-05-2022 N Ahmad