Mohan Lal vs Rakesh Gupta And Others
2023 Latest Caselaw 1604 j&K

                                                                        Sr. No. 06



       HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                        AT JAMMU

                                                 CPSW No. 217/2012
                                                 CM No. 3307/2023
                                                 CM No. 7270/2021
                                                 CM No. 2246/2019[01/2019]
                                                 CM No. 1722/2023
                                                 CM No. 4190/2019

Mohan Lal                                              ....Petitioner/Appellant(s)

                 Through :- Mr. M. P. Sharma, Advocate


         V/s

Rakesh Gupta and others                                         ....Respondent(s)

                Through :-     Mr. Amit Gupta, AAG vice
                               Mr. Raman Sharma, AAG

Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE

                                    ORDER

11.08.2023 ,

Mr. Amit Gupta, learned AAG appearing vice Mr. Raman Sharma,

learned AAG assures this Court that the order/judgment dated 17.04.2012 passed

by this Court will be implemented in its letter and spirit within one week

positively and he will produce the regularization order retrospectively from the

date the same is claimed by the petitioner on the next date of hearing, positively.

This Court vide order dated 24.07.2023 has already granted two weeks'

time by way of last and final opportunity to Mr. Amit Gupta, learned AAG for

filing compliance report strictly in tune with the order/judgment dated

17.04.2012 by issuing formal order, failing which, it was made clear that the

respondents Nos. 1 and 2 shall appear in person on the date fixed.

Today, when the case was taken up, an exemption application has been

moved on behalf of the respondent No. 1 and insofar as respondent No. 2 is

concerned, no such application for seeking exemption has been filed nor the said

contemnor is present in the Court.

For the reasons stated, coupled with the submissions made at bar, the

application is allowed and the respondent No. 1 is exempted from appearing

today. However, he is directed to remain present on the next date in the

eventuality, the order is not complied with.

Insofar as the respondent No. 2 is concerned, Registry is directed to issue

bailable warrants to the tune of Rs. 10,000/- to secure the presence of respondent

No. 2, to be executed through the concerned SSP.

In the light of the assurance extended by Mr. Amit Gupta, learned AAG,

the respondents are directed to produce the order of regularization in Court on or

before the next date of hearing.

List on 18.08.2023.

(Wasim Sadiq Nargal) Judge Jammu:

11.08.2023 Meenakshi