Ramohan Lal vs Parshant Goyal And Ors
2024 Latest Caselaw 248 j&K

Jammu & Kashmir High Court

Ramohan Lal vs Parshant Goyal And Ors on 26 February, 2024

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                       Serial No. 100


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

Case:-   CCP(S) No. 281/2023 In
         WP(C) No. 2595/2021

Ramohan Lal                                .....Appellant(s)/Petitioner(s)

                  Through: Mr. Aniruddh Sharma, Advocate

              Vs

Parshant Goyal and Ors.
                                                     ..... Respondent(s)

                  Through: Mr. S. S. Nanda, Advocate.

Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                    ORDER

(26.02.2024)

01. Compliance report/ Statement of facts have been filed by

the respondents in response to the instant contempt

petition, wherein the judgment dated 27.07.2023 is stated

to have been observed in breach by the

respondents/contemnors.

02. In the compliance report/ statement of facts, it is being

stated that the respondents/contemnors under the

direction of the Administrative Department have thrown

challenge to the judgment in an appeal which stands filed.

03. Learned counsel for the respondents/contemnors fairly

states that no order of stay in the said appeal has been

passed by the LPA Bench.

04. Under these circumstances, the respondents/contemnors

under the cover of filing of the LPA cannot delay the

compliance of the judgment dated 27.07.2023. However,

two weeks as last and final opportunity is granted to the

respondents/contemnors to report compliance of the

judgment, failing which, coercive measures shall follow.

05. List on 18.03.2024.

(JAVED IQBAL WANI) JUDGE JAMMU 26.02.2024 Bunty