Radha Sharma vs Respondent(S)
2024 Latest Caselaw 2266 j&K

Jammu & Kashmir High Court

Radha Sharma vs Respondent(S) on 30 October, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                   Sr. No. 102
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

              CCP(S) No. 161/2023 in
              OWP No. 902/2010

              Radha Sharma                                           .....Appellant(s)/Petitioner(s)

                                         Through: Mr. Rajiv Kumar Sharma, Advocate
                                    Vs

                                                                                ..... Respondent(s)
              Arun Kumar Mehta Chief Secretary UT of
              J&K and ors.

                                         Through: Mr. Ravinder Gupta, AAG

              Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                     ORDER

30.10.2024

1. Learned counsel for the petitioner submits that the LPA stands dismissed

whereas Mr. Ravinder Gupta, learned AAG submits that the Department

has preferred SLP before the Hon'ble Supreme Court.

2. In view of the above, the respondents shall either produce the order of the

Hon'ble Supreme Court staying the operation of the judgment which is

the subject matter of the contempt petition or deposit the amount with the

Registry, failing which, the Commissioner Secretary to Government,

Power Development Department, Jammu shall remain present before the

Court on the next date of hearing.

3. List on 29.11.2024.

(RAJNESH OSWAL) JUDGE

Jammu 30.10.2024 Neha-II