Hem Raj vs Ajay Kumar Bhalla & Ors
2024 Latest Caselaw 247 j&K

Jammu & Kashmir High Court

Hem Raj vs Ajay Kumar Bhalla & Ors on 26 February, 2024

    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                                               06
                    AT JAMMU

Case: CCP(S) No. 34/2024


Hem Raj.                                              .....Appellant(s)/Petitioner(s)


q
                       Through: Mr. Dalvinder Kumar, Advocate.
                  vs
Ajay Kumar Bhalla & Ors.                                        ..... Respondent(s)


                       Through:
CORAM: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE

                                     ORDER

26.02.2024

Petitioner, through the medium of this petition, seeks initiation of contempt proceedings against the respondents for non-compliance of the judgment dated 04.05.2023 in SWP No. 2256/2003 titled "Hem Raj vs. Union of India & Ors".

Heard.

Issue notice to the respondents, returnable within four weeks. Requisite steps for service be taken within one week.

List on 20.04.2024.

(MA Chowdhary) Judge

Jammu 26.02.2024 Abinash