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M/S Alpha Constructions Of ... vs Deeraj Gupta & Ors
2022 Latest Caselaw 1828 j&K/2

Citation : 2022 Latest Caselaw 1828 j&K/2
Judgement Date : 21 October, 2022

Jammu & Kashmir High Court - Srinagar Bench
M/S Alpha Constructions Of ... vs Deeraj Gupta & Ors on 21 October, 2022
                                                                        Item No. 235
                                                                        Supp. List


              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT SRINAGAR

                                     CM No. 5923/2022 in
                                     CCP(S) No. 403/2019
                                     CM No. 5946/2022
M/S Alpha Constructions of Engineering.
                                                           ...Petitioner/Applicant(s)
                          Through:     Mr. Umar Rashid, Advocate.
                                                Vs
Deeraj Gupta & Ors.
                                                                 ... Respondent(s)
                          Through:     Mr. Bikramdeep Singh, Dy. AG
                                       Ms. Insha Rashid, GA
CORAM:              HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                          ORDER

21.10.2022 The CM No. 5923 & 5946 of 2022, have been filed by the respondents/applicant No. 1 & 2 for recalling order dated 28.09.2022, whereby bailable warrant to the tune of Rs. 50,000/ was issued against the said respondents for securing their presence before this Court for not complying the writ Court judgment.

It is urged that respondent No. 1 has sought the compliance from the respondent No. 2, vide communication dated 10.10.2022, and the respondent No. 2 vide communication dated 16.10.2022, issued a speaking order in this regard, whereby the claim of the petitioner has been considered and the writ Court judgment stands complied with.

In that view of the matter, the order dated 28.09.2022, is hereby recalled and the warrant(s), if any, issued against the respondent No. 1 & 2 shall also not been given effect to.

Both the CM's shall stand disposed of. Registry to provide a copy of this order to learned counsel for the applicants/respondents today itself.

(MOKSHA KHAJURIA KAZMI) JUDGE

SRINAGAR 21.10.2022.

Ab. Rashid

 
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