M/S Sheikh Sons Through Its Proprietor vs Dr. Nisar Ahmad Mir (Registrar ...
2024 Latest Caselaw 1565 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Sheikh Sons Through Its Proprietor vs Dr. Nisar Ahmad Mir (Registrar ... on 14 October, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                       Serial No. 208
                                                 Supplementary Cause List-I

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR

                               CM(6080/2024)
                             In CCP(S) 41/2023

M/S Sheikh Sons through Its Proprietor                              ...Petitioner(s)
Sheikh Mohammad Yaqoob
Through: Mr. Mohammad Iqbal Dar, Advocate with
         Ms. Sana Imam, Advocate.

                                     Vs.
Dr. Nisar Ahmad Mir (Registrar University                         ...Respondent(s)
of Kashmir) & Anr.

Through: Mr. Syed Mansoor Bukhari, Advocate vice
         Mr. Syed Faisal Qadri, Senior Advocate.

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

14.10.2024

The record reveals that when the instant contempt petition was taken up for consideration on 11th July, 2024, Mr. Naseer Iqbal, Registrar, University of Kashmir was present in person, who assured this Court that the order/judgment dated 22nd December, 2022 will be complied within a period of two weeks and in the light of the assurance extended by the Registrar, two weeks' time as prayed for was granted to him to comply with the order/judgment under contempt by releasing the security deposit in favour of the petitioner-firm, failing which, it was observed that coercive measures shall be initiated against the Registrar, University of Kashmir.

The record further reveals that the aforesaid order/judgment passed by this Court which has assumed finality, has not been complied with by the said respondent/contemnor, inspite of the fact that the instant contempt petition was listed thrice and time was extended to comply the

Today also, when the instant contempt petition was taken up for up consideration, it has been brought to the notice of Court by the learned counsel for the petitioner that the order passed by this Court has not been complied with, inspite of the assurance extended by the Registrar, University of Kashmir.

Confronted with the above position, Mr. Syed Mansoor Bukhari, learned counsel appearing vice Mr. Syed Faisal Qadri, the learned Senior Counsel for the respondent, seeks one-week further time to comply the order/judgment dated 22nd December, 2022 followed by various orders passed in the instant contempt petition.

Reluctantly and in the interest of justice, one-week further time by way of last and final opportunity is granted to the Registrar, University of Kashmir, to comply the aforesaid order/judgment passed by this Court dated 22nd December, 2022, failing which, the respondent- Registrar, University of Kashmir, shall appear in person and in that eventuality, this Court will be constrained to initiate recourse to coercive measures against him.

List again on 28th October, 2024.

Registry to convey this to the Registrar, University of Kashmir, for compliance.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

14.10.2024 "HAMID"