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Randhir Singh vs Vikas Maini
2023 Latest Caselaw 1169 j&K

Citation : 2023 Latest Caselaw 1169 j&K
Judgement Date : 2 June, 2023

Jammu & Kashmir High Court
Randhir Singh vs Vikas Maini on 2 June, 2023
                                                                   Sr. No. 12
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                        CPOWP No. 62/2014


Randhir Singh                                       .... Petitioner/Appellant(s)

                         Through:-      Mr. Jagpaul Singh, Advocate.

                   V/s

Vikas Maini                                                 .....Respondent(s)

                         Through:-      Ms. Chetna Manhas, Assisting counsel
                                        to Mr. Amit Gupta, AAG.
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                  ORDER

01. In terms of order dated 17.02.2023, Mr. Vikas Mengi, Executive

Engineer, Flood Control Division, Kathua, was granted two months' time

as last and final opportunity for filing compliance of the judgment dated

24.10.2023 and its letter and spirit.

02. It is submitted that the admitted liability of the petitioner was Rs.

13,70,811/- out of which Rs. 3,51,493/- and Rs. 2,29,494/- stands released

in favour of the petitioner but the remaining amount has not been paid to

the petitioner till date despite the submission of respondent No. 1 that he

would comply with the judgment dated 24.10.2023.

03. This petition is pending since 2014 and the petitioner is clamoring

for release of the balance amount which has been admitted by the

respondents but not paid till date.

04. Mrs. Chetna Manhas, Assisting counsel to Mr. Amit Gupta,

learned AAG, submits that some time may be granted to comply with the

judgment dated 24.10.2013.

05. In the interest of justice, one last and final opportunity of four

weeks is granted to the respondents for filing compliance report with

regard to the payment of balance amount to the petitioner, failing which,

respondent No. 1 shall appear in person on the next date of hearing.

06. List on 14.07.2023.

(Sindhu Sharma) Judge

Jammu:

02.06.2023 Michal Sharma

 
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