Gafoor Ahmed vs Shaleen Kabra
2022 Latest Caselaw 1391 j&K

                                                                        Sr.No. 11


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU


                                                    CCP(S) No. 264/2022

Gafoor Ahmed                                            ....Petitioner/Appellant(s)

                    Through :- Mr. Ajay Bakshi, Advocate.

         V/s

Shaleen Kabra                                                    ....Respondent(s)


                    Through :-
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                    ORDER

06.10.2022 For the sake of seeking release of payment of Rs. 3,62,594/- and

Rs. 2,44,968/- as a case of an admitted liability payable in favour of the

petitioner on account of the contractual work done by the petitioner, this Court

came to dispose of the writ petition on merits vide its judgment dated 26.04.2022

with a mandamus issued to the respondents to release the payment of Rs.

3,62,594/- and Rs. 2,44,968/- in favour of the petitioner within a period of 60

days from the date of receipt of the copy of the judgment.

The petitioner came to serve a copy of the judgment of this Court

dated 26.04.2022 unto the respondent no. 1 through registered postal mode,

postal receipt whereof is annexed and which is dated 15.09.2022.

Prima facie case is made out for issuance of notice to the respondent

no. 1.

Issue notice to the respondent no. 1 for filing the statement of facts and

also the compliance report within a period of six weeks from the date of receipt

of notice of this Court.

Petitioner to furnish registered postal covers within seven days

whereupon the Registry to issue notice to the respondent no. 1.

List the matter on 01.12.2022.

(Rahul Bharti) Judge

JAMMU 06.10.2022 NARESH