M/S Sky Tech Engineers vs Mateen Koul And Ors
2023 Latest Caselaw 1255 j&K/2

                                                                 S. No. 146
                                                                 Suppl. List



      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                                       CCP(S) 416/2023 in[WP(C) 1253/2022]

M/S SKY TECH ENGINEERS
                                                        ...Petitioner(s)
             Through: Mr. Showkat Ali Khan, Advocate.
                                 V/s

MATEEN KOUL AND ORS.
                                                        ...Respondent(s)

             Through: Ms. Rekha Wangnoo, GA.
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE

                                    ORDER

04.10.2023

1. The instant Contempt Petition has been preferred against the order/judgment dated 20.12.2022 passed in WP(C) No. 1253/2022, wherein the writ petition filed by the petitioner was disposed of with the direction to the respondents to consider the claim of the petitioner as put forth by him in the writ petition regarding rectification of error crept in calculating the allotted amount as well as payment of unpaid amount after hearing the petitioner and to pass reasoned order within the period of two months from the date certified copy of the order was to be served to the respondents.

2. Learned counsel appearing for the petitioner has filed the instant petition as the aforesaid order/judgment has not been implemented within the stipulated period as directed by this Court.

3. Issue notice. On asking of this Court, Ms. Wangnoo, GA caused appearance and waives notice on behalf of the respondents.

4. The present Contempt Petition is disposed of with a direction to the respondents to comply with the order/judgment dated 20.12.2022 passed in WP(C) No. 1253/2022 within a period of two weeks from the date copy of this order along-with the writ petition

and its annexures are supplied to the respondents by according consideration to the claim of the petitioner as put forth by him in the writ petition bearing WP(C) No. 1253/2022 regarding rectification of the error crept in calculating the allotted amount as well as payment of unpaid amount after giving due opportunity of being heard to the petitioner. It is made clear that in case if the order is not complied within the aforesaid period, the petitioner will be at liberty to revive the present Contempt Petition, and in that eventuality this Court will be constrained to take coercive measures against the respondents.

5. Disposed of accordingly.

(WASIM SADIQ NARGAL) JUDGE Srinagar 04.10.2023 Muzammil. Q