Iftikhar Ahmad Kanth vs Sanjeev Chadda And Another
2022 Latest Caselaw 1540 j&K

                                                                     Sr. No. 3

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU



                                                 CCP(S) No.435/2019

Iftikhar Ahmad Kanth                                            ..... petitioner (s)

                                 Through :- None

                           V/s

Sanjeev Chadda and another                                     .....Respondent(s)

                                 Through :- Mr.R.S.Jamwal AAG.

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



                                    ORDER

Judgment dated 23.04.2019 passed by this Court is yet to be

complied with by the respondents. The compliance report filed by the

respondents is more in breach than compliance of the judgment. The

respondents do admit the liability due to the petitioner, however, are putting

forth technical objections for releasing the same. Whatever ought to be done by

the respondents is to be done by them alone and the same cannot be attributed

to the petitioner. Once the respondents accept that the petitioner has executed

the works and the amount has become due to him, there could possibly be no

excuse to deny the legitimate payment due to the petitioner.

Mr. R.S.Jwaml AAG prays for some more time to comply with the

judgment in letter and spirit.

On the request of Mr. Jamwal, AAG, six weeks' as a last and final

opportunity is granted to come up with compliance of the judgment in letter

and spirit, failing which, the Chief Engineer, PHE Jammu and the Executive

Engineer, PHE Division, Kishtwar shall appear in person on the next date of

hearing.

List on 26.12.2022.

(SANJEEV KUMAR) JUDGE Jammu 29.10.2022 Sanjeev