Bharat Bushan Suri vs B. R. Sharma And Anr
2024 Latest Caselaw 574 j&K

Jammu & Kashmir High Court

Bharat Bushan Suri vs B. R. Sharma And Anr on 27 March, 2024

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                  Serial No. 54


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU

Case:-   CPSW No. 434/2014


Bharat Bushan Suri                    .....Appellant(s)/Petitioner(s)

                Through: Mr. M. K. Raina, Advocate.

              Vs

B. R. Sharma and Anr.
                                                ..... Respondent(s)

                Through: Mr. Sumeet Bhatia, Advocate.

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

                             ORDER

(27.03.2024)

01. Perusal of the record of the proceedings reveals that in

terms of the previous order dated 13.03.2024, the counsel

for the respondents came to be granted two weeks' time to

report compliance of the judgment dated 11.09.2003,

failing which, it came to be provided that the concerned

respondent shall remain present in the Court to show

cause as to why contempt proceedings may not be drawn

against her.

02. The learned counsel for the respondents states that a

compliance report has been filed today, however, same is

not on record.

03. Contemnor/respondent 2 is present in person and states at

bar that directions (a), (b) & (c) of the judgment whereunder

the instant contempt petition has arisen stands complied

with and insofar as direction (d) is concerned, the matter

has been referred for concurrence of the competent

authority. The contemnor/respondent 2, thus, would pray

for a short adjournment for reporting full and final

compliance of the judgment.

04. Reluctantly and in the interest of justice, two weeks' time

and no more is granted to the contemnor/respondent 2 to

report full and final compliance of the judgment by or

before the next date of hearing and in the event of failure of

the contemnor/respondent 2, necessary order shall follow.

05. List on 19.04.2024.

06. The personal appearance of contemnor/respondent 2 for

the time being is dispensed with.

(JAVED IQBAL WANI) JUDGE JAMMU 27.03.2024 Bunty