M/S Kiran Electricals vs Aijaz Ahmed Dar And Ors
2022 Latest Caselaw 1829 j&K/2

                                                                    S. No. 32
                                                                    Regular list
     IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR

                                  CCP(S) 209/2021

    M/S KIRAN ELECTRICALS                                       ...Petitioner(s)

   Through: None

                                       Vs
   AIJAZ AHMED DAR AND ORS                                      ...Respondent(s)

   Through: Mr. Asif Maqbool, Dy. AG

   CORAM:
    HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                    ORDER

21.10.2022

In terms of order dated 21.09.2022, last and final opportunity of four

weeks' time was granted to respondents to disburse the admitted amount to

the petitioner. Needful has not been done by the respondents.

Mr. Bashir Ahmad, Chief Engineer Power Distribution Kashmir, is

present in person before this Court. He undertakes and assures that the

judgment dated 02.02.2021 shall be complied with within this month.

Mr. Asif Maqbool, learned Dy. AG is directed to file compliance

report strictly in conformity with the judgment dated 02.02.2021 within six

weeks' failing which respondent No. 01 shall appear in person again on the

next date of hearing.

In terms of order dated 21.09.2022, this Court, in addition to Chief

Engineer, Distribution Kashmir had also ordered Executive Engineer

Electrical Division Anantnag to remain present, however, he has chosen not

to appear. Mr. Asif Maqbool, learned Dy. AG has also failed to justify the

non-appearance of the officer concerned.

Registry to issue bailable warrant be issued against Executive

Engineer Electrical Division, Anantnag in the sum of Rs. 50,000/- for

securing his presence before this Court on the next date of hearing to be

served through concerned SHO.

List on 20.12.2022.

Personal appearance of Chief Engineer, Power Distribution Kashmir

is dispensed with for the time being.

Registry to convey this order to Mr. Asif, learned Dy. AG and

Executive Engineer Electrical Division, Anantnag, for compliance.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 21.10.2022 AAMIR