Randhir Singh vs Madan Lal And Another
2024 Latest Caselaw 146 j&K

Jammu & Kashmir High Court

Randhir Singh vs Madan Lal And Another on 14 February, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                      Sr.No.25
                  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT JAMMU
                                                    CPOWP No.62/2014


Randhir Singh                                         .... Appellant/Petitioner(s)

                      Through :- Mr. Jagpaal Singh, Advocate

            V/s

Madan Lal and another                                           ....Respondent(s)

                      Through :- Mr. J.S.Jasrotia, Advocate for R-1
                                 Mr. K.D.S.Kotwal, Dy. AG for R-2
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                          ORDER

14.02.2024 It is submitted by learned counsel for the petitioner as sell as respondent No.2 that the order was to be complied with by respondent No.1 and there is no direction so far as respondent No.2 is concerned in the petition.

Judgment dated 24.10.2013 is yet to be complied with. Respondent No.1 has till date failed to comply with order of this Court, thus, prima facie, he has committed contempt of this Court. He shall remain present on the next date of hearing. However, in case order of this Court is complied with by the next date of hearing, respondent No.1 need not appear.

List on 11th March, 2024.

(Vinod Chatterji Koul) Judge Jammu:

14.02.2024 Vinod, PS