Universal Trading Agency vs Bupinder Kumar And Others
2023 Latest Caselaw 935 j&K/2

                                                                    Regular
                                                                    Serial 12



          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR

                       CCP(S) 483/2022 in[WP(C) 163/2021]
                              c/w CCP(S) 482/2022

Universal Trading Agency
                                                      ... Petitioner/Appellant(s)
Through: Mr. A. Haqani, Sr. Advocate with Mr. Shakir Haqani, Advocate

                     V/s
Bupinder Kumar and others
                                                               ... Respondent(s)
Through: Mr. Sajad Ashraf, Advocate


CORAM: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                    ORDER

11-08-2023

Mr. Sajad Ashraf, advocate, states that the respondents have complied with judgment whereunder the instant contempt petition has arisen as the part payment has already been made to the petitioner while as the remaining amount has been deposited in the Treasury and is likely to be credited in the account of the petitioner soon, and as such prays for a short adjournment.

Adjourned.

List on 21.8.2023, on which date the respondents shall file a fresh compliance report with advance copy to the counsel for the petitioner.

Meanwhile, personal appearance of the respondents/contemnors shall stand dispensed with for the time being.

(JAVED IQBAL WANI) JUDGE Srinagar 11-08-2023 N Ahmad