Kamlo Devi vs Rohit Kansal And Others
2023 Latest Caselaw 1114 j&K

                                                                          Sr. No. 118
                                                                          Supp. List-I
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
                                                             CM No. 3252/2023 in
                                                             CCP(S) No. 167/2021

Kamlo Devi                                              .... Petitioner/Appellant(s)

                          Through:-      Mr. Vikas Mangotra, Advocate.

                    V/s

Rohit Kansal and others                                           .....Respondent(s)

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

The applicant/petitioner seeks revival of the above-titled contempt petition

in which proceedings were closed in view of the fact that the respondents have

preferred an LPA bearing No. 87/2021 against the judgment/order dated

19.03.2021 in which the operation of the judgment was stayed.

Mr. Vikas Mangotra, learned counsel for the applicant, submits that the

LPA has been decided by the Division Bench vide order dated 28.03.2023,

wherein the judgment/order dated 19.03.2021 passed in OWP No. 01/2013 has

been dismissed.

It is submitted that the judgment has not been implemented till date,

therefore, proceedings in this contempt petition be revived to its original number

and place.

For the reasons stated in the application, coupled with the submission

made at the bar, the same is allowed. The contempt petition bearing CCP(S) No.

167/2021 is revived and the Registry is directed to list the same on 16.06.2023.

This application is disposed of.

(Sindhu Sharma) Judge

Jammu:

29.05.2023 Michal Sharma