Phunchok Angchok vs Tashi Namgial And Anr
2022 Latest Caselaw 1444 j&K

                                                                  Sr. No.99
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
                                               CCP(S) No. 349/2019

Phunchok Angchok                                   .....Appellant(s)/Petitioner(s)


                        Through: Ms. Arushi Shukla, Advocate.

                 Vs


Tashi Namgial and Anr.                                        ..... Respondent(s)

                        Through: Mr. Vishal Sharma, DSGI.


Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                   ORDER

17.10.2022 Statement of facts has not been filed nor compliance report. Mr. Vishal Sharma, learned DSGI submits that Mr. Ravinder Gupta, learned AAG was not authorize to represent the Union Territory of Ladakh, therefore, the contemnors may not aware about the order passed by this Court.

Mr. Sharma shall file compliance report/statement of facts showing that the judgment/order in respect of which contempt petition has been filed stand complied with in letter and spirit. Same shall be filed within three weeks, failing which, contemnors/respondents shall remain present in the Court on the next date of hearing.

Learned counsel for the petitioner is directed to supply the copy of petition to Mr. Vishal Sharma, learned DSGI.

List on 23.11.2022.

(Vinod Chatterji Koul) Judge

Jammu 17.10.2022 Bunty