Raheela Nazir And Ors vs Mr. Prashant Goyal And Anr
2023 Latest Caselaw 1345 j&K/2

                                                         S. No. 15
                                                         Regular Cause List
   IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                            CCP(S) No. 92/2023
                          In WP(C) No. 988/2021

Raheela Nazir and Ors.                           ...Appellant/Petitioner(s)

Through: Mr. R. A. Jan, Sr. Advocate with
         Mr. M. Saleem, Advocate
                                Vs.

Mr. Prashant Goyal and Anr.                               ...Respondent(s)

Through: Mr. A. R. Malik, Sr. AAG with
         Mr. M. Younis, Assisting Counsel
CORAM:
   HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                ORDER

18.10.2023 On 08.09.2023, when it was stated that a review petition had been filed, it was made clear by a Bench of this Court that in the event no order of stay was passed in the said review petition, the respondents shall be bound to comply with the judgment.

Today, when the matter has come up for consideration, the respondents have neither shown any order of stay passed in review petition nor have they complied with the judgement.

Let notice be issued to respondent no.2, to show as to why contempt proceedings be not initiated against him.

Respondent no.2, Director, Jammu and Kashmir Entrepreneurship Development, Institute, Sempora, Pampore Pulwama, shall appear in person before this Court on the next date of hearing. In the event, judgement is complied with in letter and spirit, he is not required to appear before this Court.

List on 01.11.2023.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 18.10.2023 Manzoor