Ghulam Nabi Wani vs Shalindera Kumar And Another
2024 Latest Caselaw 1597 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Nabi Wani vs Shalindera Kumar And Another on 21 October, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                                                       Serial No. 94
                                                                                       Regular List

                                IN HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                 AT SRINAGAR
                                                CCP (S) No. 486/2023

             Ghulam Nabi Wani                                         ...Appellant(s)/Petitioner(s)

             Through: Mr. Syed Manzoor, Advocate with
                                 Mr. Syed Mohtasim, Advocate
                                                        Vs.

             Shalindera Kumar and Another                                          ...Respondent(s)
             Through: Mr. Zahid Qais Noor, GA

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

21.10.2024

It has been brought to the notice of this Court by the learned counsel for the petitioner that the order/judgment passed by this Court dated 21.11.2017 passed in SWP No. 1364/2016 has been upheld upto the Apex Court. The respondents have availed the remedy of filing appeal before the Division Bench and also before the Hon'ble Apex Court against the judgment in question. The respondents have not implemented the order/judgment passed by this Court mentioned supra which has assumed finality.

The record further reveals that this Court granted time to the learned counsel appearing on behalf of the respondents to file a fresh compliance report, which till date has not been filed.

The learned counsel for the respondents seeks two weeks' further time to comply the aforesaid order/judgment by filing fresh compliance report, as already directed by this Court vide order dated 03.09.2024.

The petitioner is clamoring for the implementation of the order/judgment passed by this Court on 21.11.2017 for the last more than six years and also keeping in view the fact that the order has been upheld by the Apex Court, this Court deems it proper to grant further time of one week to the respondents to file fresh compliance report complying the judgment/order passed by this Court in its letter and spirit by way of last and

final opportunity, failing which, this Court shall be constrained to initiate coercive measures against the respondents.

However, it is made clear that if the order is not complied with on or before the next date of hearing, the respondent No. 1 (Principal Secretary, Agriculture Production & Farmers Welfare Department) shall remain present in person before this Court on the next date of hearing.

List on 22.11.2024.

Registry to convey this order to respondent No. 1.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

21.10.2024 "ARIF"