Mohd. Iqbal & Anr vs Respondent(S)
2024 Latest Caselaw 2029 j&K

Jammu & Kashmir High Court

Mohd. Iqbal & Anr vs Respondent(S) on 5 October, 2024

                                                                Sr. No. 42
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

CCP(S) No. 391/2019

Mohd. Iqbal & Anr.                                ..... Petitioner(s)/Appellant(s)

                      Through: Ms. Rozina Afzal, Advocate
                Vs

                                                             ..... Respondent(s)
Ajeet Kumar Sahu & Ors.

                      Through: Ms. Parkhi Parihar, Advocate vice
                               Mr. Eishaan Dadhichi, GA

Coram:    HON'BLE MR. JUSTICE MOHD. YOUSUF WANI, JUDGE

                                  ORDER

05.10.2024

1. It is submitted by learned counsel appearing for the respondents that

Mr. Eishaan Dadhichi, learned GA is engaged in some other Court.

2. Fresh compliance report in terms of orders dated 31.08.2024 and

24.05.2024 has not been filed.

3. Learned counsel appearing for the respondents seeks and is granted

further two weeks' time to comply with the judgment dated 05.05.2018 in

its letter and spirit, failing which, this Court shall be constrained to

proceed further with the instant contempt petition.

4. Copy of this order shall be forwarded to the respondents for compliance.

5. List on 21.10.2024.

                                          (A     (Mohd. Yousuf Wani)
                                                        Judge

Jammu
05.10.2024
Meenakshi