Haji Ali Mohammad Lone vs Niteshwar Kumar & Ors
2023 Latest Caselaw 1326 j&K/2

                                                   S. No. 16
                                                   Regular List
  HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                                 CCP(S) 414/2022

Haji Ali Mohammad Lone                                  ...Appellant(s)/Petitioner(s)
                                                                                  `


Through: Mr Firdous Ahmad, Adv.
                                      Vs.
Niteshwar Kumar & Ors.                                             ...Respondent(s)

Through: Mr. Rais ud din Ganie, Dy. AG vice
         Mr. Alla ud din Ganie, AAG.


CORAM:HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                   ORDER

13.10.2023

Compliance report filed by the respondents is not in consonance to the judgment passed by this Court. This Court had directed the respondents to pay an amount of Rs. 5,14,000/- (admitted liability) to the petitioner for the execution of the works.

The respondents cannot raise the plea that the bills were not verified particularly when there is no such direction to the respondents to consider the claim of the petitioner. It was mandatory for the respondents to release the amount.

In view of this, compliance report shall be filed strictly in accordance with law, failing which, the Court shall be constrained to resort to coercive measures to seek compliance of the judgment.

List on 04.12.2023.

;

(RAJNESH OSWAL) JUDGE SRINAGAR 13.10.2023 Hilal Ahmad