Qazi Ghulam Jeelani vs Ashok Kumar Parmar & Others
2024 Latest Caselaw 44 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Qazi Ghulam Jeelani vs Ashok Kumar Parmar & Others on 2 February, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                            Serial No. 10
                                                           Regular Causelist

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR

                              CCP (S) 173/2022
                              In SWP 845/2019
                               CM(4284/2023)
Qazi Ghulam Jeelani.                                           ...Petitioner(s)

Through: Mr. Salih Pirzada, Advocate.

                                      Vs.

Ashok Kumar Parmar & Others.                                 ...Respondent(s)

Through: Mr. Jehangir Ahmad Dar, GA.

CORAM:

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

02.02.2024

This Court vide order dated 20th December, 2023 granted time to the respondents by way of last and final opportunity to comply with Order/ judgment dated 12th May, 2021 in its letter and spirit, failing which, it was observed that the Respondent No. 2 shall appear in person on the date fixed.

Today when the case was taken up for consideration, neither Order/ judgment supra has been complied nor Respondent No. 2 is present. Even, the application for exemption of Respondent No. 2 has not been filed. However, Mr. Miftah Alam, Technical Officer posted with Chief Engineer, is present in person and submits that the wife of Respondent No. 2 is suffering from cancer and this precisely is the reason that Respondent No. 2 could not appear today and accordingly, he seeks exemption of personal appearance of Respondent no. 2 and assures this Court that the Order/ judgment passed by this Court will be implemented in its letter and spirit on or before the next date of hearing positively.

In the aforesaid backdrop and in the interest of justice, the proceedings in the contempt petition are deferred.

List on 12th February, 2024, on which date, the respondents shall ensure compliance of Order/judgment dated 12th May, 2021, failing which, the Respondent No. 2 shall appear in person before the Court.

Registry to provide a copy of this Order to the learned counsel for the respondents for ensuring compliance.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

02.02.2024 "Hamid"