Innovatiview India Pvt. Ltd vs R. K. Goyal And Another
2025 Latest Caselaw 664 J&K

Jammu & Kashmir High Court

Innovatiview India Pvt. Ltd vs R. K. Goyal And Another on 4 August, 2025

                                                                           Sr. No. 121

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
Case: CCP(S) No.165/2024 in
     WP(C) No.2963/2023

Innovatiview India Pvt. Ltd.                                          ..... Petitioner(s)

                        Through :- Mr. Sanjeev Yadav, Advocate
                                   Mr. Sumant Sudan, Advocate

                   Vs

R. K. Goyal and another                                             .....Respondent(s)

                        Through :- Mr. Raman Sharma, AAG
           CORAM:
           HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                           ORDER

04.08.2025

1. The instant contempt petition arises out of the order/judgment dated

29.11.2023 passed in WP(C) No.2963/2023, whereby, the writ petition preferred

by the petitioner was disposed of at the very threshold, with the direction to the

respondents to consider the claim of the petitioner as projected in the writ petition

and were directed to take a decision thereon within a period of two months from

the date the certified copy of the order was made available to the respondents,

subject to verification of the requisite bills under rules. The decision which was

likely to be taken by the respondents was directed to be conveyed to the

petitioner. Since, the aforesaid order was not complied with within the time

granted by the Court, the petitioner was constrained to prefer the instant contempt

petition in which notice was issued on 20.05.2024 and the respondents have not

filed the statement of facts till date.

2. Today, when the instant contempt petition was taken up out of turn at the

request of learned counsel for the petitioner, Mr. Raman Sharma, learned AAG

has apprised this Court that pursuant to the order passed by this Court mentioned

(supra) some part payment has already been released in favor of the petitioner

which has also been acknowledged. However, it has been brought to notice of the

Court by the learned counsel for the petitioner that the entire liability has not been

paid to the petitioner. Since, the direction passed by the learned writ Court was

specific to the extent of according consideration to the case of the petitioner with

regard to the claim projected before the writ Court, which till date has not been

done.

3. In the aforesaid backdrop, no fruitful purposes will be served to keep this

contempt petition alive and accordingly, this Court in the aforesaid backdrop

deems it proper to dispose of the instant contempt petition by directing the

respondents to comply with the order/judgment passed by this Court in its letter

and spirit preferably within a period of two weeks from today. The consideration

order which is likely to be passed may be forwarded to the petitioner through

registered post.

4. It is made clear that in case if the order is not complied within the

aforesaid period, the petitioner will be at liberty to revive the present contempt

petition, and in that eventuality this Court will be constrained to take coercive

measures against the respondents.

5. Accordingly, the proceedings in the instant contempt petition are closed.

Rule, if any framed, shall stand discharged.

(WASIM SADIQ NARGAL) JUDGE

JAMMU 04.08.2025 Shammi