Mangu Ram vs Sanjeev Verma And Others
2023 Latest Caselaw 1000 j&K

                                                                    Sr. No. 01
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                        CM No. 2564/2023 in
                                                        CCP(S) No. 353/2022


Mangu Ram                                          .... Petitioner/Appellant(s)

                        Through:-     Mr. Umesh Sharma, Advocate.

                  V/s

Sanjeev Verma and others                                    .....Respondent(s)

                        Through:-

CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                  ORDER

CM No. 2564/2023

The present application has been filed by the applicant/petitioner

seeking revival of contempt proceedings which was disposed of vide

order dated 26.12.2022.

On the assurance of the learned Dy. AG, who assured this Court

that the judgment and order dated 20.12.2021 would be complied within a

period of one month and the order of consideration will be supplied to the

learned counsel for the petitioner. It was on this assurance, extended by

the counsel for the respondents that proceedings in the contempt petition

were closed.

Learned counsel for the petitioner submits that the respondents did

not comply with the order, as no consideration orders have been passed

till date. Therefore, the applicant seeks revival of the contempt petition.

For the reasons stated in the application, coupled with the

submission made at the bar, the same is allowed. The proceedings in the

contempt petition (CCP(S) No. 353/2022) are revived.

This application is disposed of.

CCP(S) No. 353/2022

List for consideration on 09.06.2023.

(Sindhu Sharma) Judge

Jammu:

17.05.2023 Michal Sharma