Gurmeet Singh vs Deepika K Sharma
2024 Latest Caselaw 68 j&K

Jammu & Kashmir High Court

Gurmeet Singh vs Deepika K Sharma on 2 February, 2024

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                       Sr. No. 3


                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU


                                                     CPSW no. 242/2018
                                                     CM nos. 7053/2021,
                                                     5727/2022 & 2524/2022


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

                     Through :- Mr. D.S. Chauhan, Advocate with
                                Mr. Damini Singh Chauhan, Advocate.


          V/s

Deepika K Sharma, Managing Director                              ....Respondent(s)
JAKFED, Jammu

                     Through :- Mr. KDS Kotwal, Advocate.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                     ORDER

02.02.2024 Learned counsel for the petitioner states that the respondents/contemnors are continuously observing the judgment dated 21.10.2016 passed by this Court in breach and have not reported its compliance in its totality which fact, however, is being denied by the counsel for the respondents.

In order to buttress his submission, learned counsel for the petitioner would contend that the coordinate bench of this Court in a similar matter being contempt petition No. CPSW No. 242/2018 very recently passed the order against the respondents/contemnors and would pray for passing of the similar order in the instant contempt petition as well.

Counsel for the respondents, however, opposes the submission of the counsel for the petitioner and seeks a short adjournment to respond to the submission made by the counsel for the petitioner. At his request, the matter is adjourned.

List again on 26.02.2023.

(JAVED IQBAL WANI) JUDGE

JAMMU 02.02.2024 Naresh/Secy.