Jammu & Kashmir High Court - Srinagar Bench
Ghulam Hassan Mir And Ors vs Ranjan Prakash Thakur And Ors on 5 August, 2025
Serial No. 9
Regular List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP(S) 57/2022 in [OWP 93/2007]
CM (3426/2025)
CM (4800/2025)
CM(4803/2025)
Ghulam Hassan Mir and Ors.
... Appellant(s)
Through: Mr. Aftab Ahmad, Advocate.
Vs.
Ranjan Prakash Thakur and Ors.
...Respondent(s)
Through: Mr. Waseem Gul, GA for R-1.
Mr. Faheem Shah, GA for R3
Mr. Ilyas Nazir Laway, GA for R2 and R4.
CORAM:
HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE
ORDE R
05.08.2025
CCP(S) 57/2022 in [OWP 93/2007]
1. It is submitted by the appearing counsel for the respondents 1& 2
that they have complied with the judgment and order of this Court dated
29.07.2021 read with order dated 27.05.2021, the alleged non-compliance
of which led to the filing of the instant contempt petition and in support of
their contention, they have also filed a formal compliance report, which is
taken on record on behalf of respondent/alleged contemnor No. 1 and 2. It
is also submitted by the learned counsel representing respondent nos. 3 & 4
that they have already filed the compliance report and a copy of the same
has been furnished to the counsel for the petitioners for his perusal and
response.
2. It is submitted by the learned counsel for the respondents that the
report filed is not as per the spirit and mandate of the order of this court
dated 29.07.2021 read with order dated 27.05.2021. He is directed to file
his response by the next date of hearing with a copy in advance to the
counsel for the respondents.
1. Through the medium of the instant petition supported with an
affidavit, the exemption in respect of the personal appearance of the
Commissioner Secretary, Industries and Commerce has been sought on the
ground that since the judgment and order of this Court dated 29.07.2021
read with order dated 27.05.2021 stands complied with, as such, there is no
requirement of the said Commissioner Secretary to appear in person.
2. Admittedly, the respondents 1 and 2 have filed compliance report
today and the other respondents have already filed the same. Subject to
formal acknowledgment of the compliance report and till further orders, the
personal appearance of the aforesaid respondent is exempted.
3. CM disposed of.
1. Through the medium of the instant application supported with an
affidavit, the petitioners have sought the addition/substitution of the new
incumbents in the offices of respondents 1, 2 and 4. The learned counsel for
the respondents/UT have got no objection in respect of the
substitution/addition of the new incumbents.
2. Application is allowed and the new incumbents in the offices of
respondents 1, 2 and 4 are added as co-respondents in the case, who shall
be put to notice in the matter subject to taking of steps for their services
within a period of one week, returnable by the next date of hearing.
3. CM disposed of.
1. Through the medium of the instant application supported with an
affidavit, the petitioner seeks deletion of the petitioners 1, 5, 6 and 9 on
the ground that during the pendency of the petition, the said petitioners
have expired.
2. For the grounds mentioned in the application coupled with the
submissions made at bar, the application is allowed and the names of
petitioners 1,5,6 and 9 are deleted from the array of petitioners.
3. Registry to make the necessary corrections in the title sheet.
4. CM Disposed of.
It is also submitted by the learned counsel for the petitioners that he
has no instructions from petitioner no's 17 to 20 in respect of the
prosecution of the instant petition who are accordingly not in touch with
him in connection with the case in hand.
Registry to issue notice to the said petitioners in the matter.
List on 9th September, 2025.
(MOHD YOUSUF WANI)
(JUDGE)
SRINAGAR:
05.08.2025
"Shahid Manzoor"
