Iftikhar Ahmad Kanth vs Sanjeev Chadda Chief Engineer
2024 Latest Caselaw 121 j&K

Jammu & Kashmir High Court

Iftikhar Ahmad Kanth vs Sanjeev Chadda Chief Engineer on 9 February, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                Sr. No. 13
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

CCP(S) No. 435/2019


Iftikhar Ahmad Kanth                                     .....Appellant(s)/Petitioner(s)

q
                           Through: Mr. R. Koul, Advocate.
                     vs
Sanjeev Chadda Chief Engineer, PHE and                              ..... Respondent(s)
another
                           Through: Mr. Amit Gupta, AAG.
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                           ORDER

09.02.2024

1. Mr. Ramesh Manchanda, Chief Engineer, PHE, Jammu is present in person.

He has submitted that for implementation of judgment passed by the Writ

Court post facto sanction for release of funds in favour of the petitioner to

the extent of admitted liability is being sought from the Competent

Authority, which is likely to take some time.

2. At his request, six weeks further time is granted for clearing the liability of

the petitioner and for implementing the judgment passed by the Writ Court

in its letter and spirit.

3. It is made clear that no further opportunity in this regard shall be granted to

the respondents and in case of default, contempt proceedings under

Contempt of Courts Act shall be initiated against the erring officers.

4. List on 22.03.2024.

(SANJAY DHAR) JUDGE

Jammu 09.02.2024 Sahil Padha