Said Ullah vs Farooq Ahmad Shah
2024 Latest Caselaw 2122 j&K

Jammu & Kashmir High Court

Said Ullah vs Farooq Ahmad Shah on 14 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                    Serial No. 03


                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT JAMMU
              Case:-           CM No. 5755/2024 in
                               CPSW No. 593/2018

              Said Ullah                                                   .....Appellant(s)/Petitioner(s)

                                           Through: Mr. M. Y. Akhoon, Advocate.
                                      Vs

              Farooq Ahmad Shah, Comm. Secy. PWD and                                 ..... Respondent(s)
              others

                                           Through: Ms. Aparna Gupta, Advocate vice
                                                    Mr. Amit Gupta, AAG for R-1 to 3
                                                    Ms. Monika Thakur, Advocate for R-4.

              Coram:           HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                                         ORDER

(14.10.2024)

The instant application has been filed seeking revival of the contempt

petition bearing CPSW No. 593/2018 in case titled "Said Ullah Vs. Farooq

Ahmad Shah and others" for compliance of the judgment dated 20.03.2017

passed by this Court in SWP No. 1022/2013.

Issue notice to the respondents.

Ms. Aparna Gupta, Advocate appearing vice Mr. Amit Gupta, learned

AAG waives notice on behalf of respondents No. 1 to 3 and Ms. Monika

Thakur, Advocate on behalf of respondent No. 4. They seek and are granted four

weeks time for filing reply.

Notice shall go to respondent No. 5 only.

List on 11.11.2024.

(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 14.10.2024 Shivalee