Mohammad Amin Dar And Ors vs Dehraj Kumar And Ors. (Power
2025 Latest Caselaw 687 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Amin Dar And Ors vs Dehraj Kumar And Ors. (Power on 10 February, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                     Sr. No. 12
                                                                                     Regular
               IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT SRINAGAR

                                       CPSW 85/2016 in [SWP 1654/2015]
                                             CM No. 6583/2024
              MOHAMMAD AMIN DAR AND ORS.                                ...Petitioner(s)/appellant(s)

              Through:           Mr. L.A. Latief, Advocate

                                                         Vs.

              DEHRAJ KUMAR                  AND      ORS.      (POWER             ...Respondent(s)
              DEVELOPMENT)
              Through:           Mr. Hakim Aman Ali, Dy. AG.
                                 Mr. Irshad Ahmad, Advocate.
              CORAM:
              HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                                    ORDER

10.02.2025

In the instant application, the applicants seek substitution of the respondents-contemnors in the Contempt Petition No. 85/2016 in compliance to order dated 21.10.2024. However, upon perusal of the application, it is not forthcoming as to when the order/judgment, the non- compliance of which is alleged of by the applicants, was served upon the respondents-contemnors, who are sought to be substituted, although in para 4 of the application, it is stated that a copy of the judgment/order was delivered to the contemnors in their offices.

In view of the aforesaid vague and ambiguous plea qua the service of judgment/order upon the proposed respondents-contemnors, the counsel for the applicants seeks and is granted two weeks' time to file a supplementary affidavit specifying therein the exact date on which the judgment/order was served upon the proposed contemnors-respondents.

List on 03.03.2025.

(JAVED IQBAL WANI) JUDGE

SRINAGAR 10.02.2025 Junaid

Junaid Ayoub I attest to the accuracy and authenticity of this document