Mohammad Ramzan And Ors vs Shri Shaleen Kabra And Ors
2023 Latest Caselaw 1301 j&K/2

                                                         S. No. 87
                                                         (Regular list)
          HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                     AT SRINAGAR
                                                            CCP(S) NO. 90/2022

Mohammad Ramzan and Ors.
                                                               ..... Petitioner (s)

                            Through:         Mr. Hilal Ahmad Wani, Adv.
                                       V/s
Shri Shaleen Kabra and Ors.
                                                               ..... Respondent(s)

                            Through:         Mr. Jahangir Dar, GA
CORAM:
                Hon'ble Mr. Justice Rajnesh Oswal, Judge.

                                       ORDER

09.10.2023

01. Compliance report filed by the respondents is rejected, iIn view of the finding returned by the writ Court in judgment that is subject matter of this contempt petition, wherein it has been observed that "the respondents have not disputed that the petitioners have worked with initial engagement as NBCL".

02. Learned counsel for the petitioners has drawn the attention of this Court to the voluminous documents placed on record by the petitioners to demonstrate that they have worked with the respondents.

03. In view of this, the respondents shall examine the documents placed on record by the petitioners and shall also file compliance strictly in accordance with judgment by next date of hearing.

04. List on 04.11.2023.

(Rajnesh Oswal) Judge SRINAGAR 09.10.2023 "Aasif"