Bashir Ahmad Saboon vs Nitishwar Kumar & Other
2024 Latest Caselaw 109 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Bashir Ahmad Saboon vs Nitishwar Kumar & Other on 19 February, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                            Serial No.18
                                                          Regular Causelist

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR


                            CCP(S) 124/2022
                            In SWP 697/2019

Bashir Ahmad Saboon.                                        ...Petitioner(s)
Through: Mr. L. A. Latief, Advocate.

                                   Vs.

Nitishwar Kumar & Other.                                  ...Respondent(s)
Through: Ms. Shaila Shameem, Assisting Counsel vice
          Mr. Alla Ud Din Ganai, AAG.

CORAM:

         HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE.
                                 ORDER

19.02.2023 Statement of facts in terms of Order dated 6th December, 2023 has been filed, however, Mr. L.A. Latief, the learned counsel for the petitioner submits that till date the judgment under contempt, has not been complied with as the respondents have not accorded consideration to the case of the petitioner on the analogy of the petitioners of SWP No. 752/2012, which according to the learned counsel for the petitioner has been upheld by the Apex Court.

The statement of facts which has been filed by the respondents reveals that the Order/judgment passed by this Court has not been complied with, as there is no whisper in the statement of facts with respect to according of consideration to the case of the petitioner as already directed by this Court vide Order/judgment dated 29th March, 2019 passed in SWP No. 697/2019 on the analogy of SWP No. 752/2012.

Confronted with the above position, the learned counsel for the respondents seeks two weeks further time to comply the aforesaid judgment.

In the interest of justice, two weeks further time is granted to the learned counsel for the respondents to file compliance report strictly in tune with the Order/judgment passed by this Court mentioned supra, which has assumed finality, failing which Respondent No. 2 shall appear in person before the Court on the next date of hearing.

List again on 27th March, 2024.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

19.02.2023 "Hamid"