Raja Banoo vs Kumar Raveev Ranjan & Ors
2025 Latest Caselaw 821 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Raja Banoo vs Kumar Raveev Ranjan & Ors on 25 February, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                    Serial No.04
                                                                                    Regular list
                     IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR
                                          CCP(S) No. 09/2025 in
                                           WP ( C ) No. 177/2023
                Raja Banoo
                                                                      ..... Applicant/petitioner(s)
                                                 Through: -
                                         Mr. Aijaz Ahmad Chesti, Advocate.
                                                        V/s
                Kumar Raveev Ranjan & Ors.
                                                                             ..... Respondent(s)

Through: -

Mr. Hakim Aman Ali, Dy. AG. CORAM:

HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE (ORDER) 25.02.2025 Statement of facts has been filed by the respondents wherein it is being inter-alia stated that the judgment complained of has been assailed in a time-barred Latter's Patent Appeal (LPA) by the respondents/contemnors wherein, in the condonation of delay application notice stands issued and accepted by counsel for the petitioner herein for filing objections thereto.

Besides aforesaid position, the respondents/contemnors 3 & 4 being Chief Engineer and Executive Engineer are present in person in compliance to the order dated 17th February, 2025, the respondent/contemnor 3 however, would submit that he has assumed the charge as the post of Chief Engineer in January, 2025 and till that date he had no knowledge or information about passing of the judgment complained of.

Having regard to the position obtaining the matter, it is deemed appropriate and in the interest of justice to defer the consideration of the instant contempt petition today in order to enable the respondents/contemnors to report this Court the result of LPA claimed to have been filed against the judgment complained of or else an order of stay thereof from the LPA Bench.

Adjourned and list on 11th April, 2025. The personal appearance of the respondents/contemnors 3 & 4 shall stand dispensed with for the time being.

(Javed Iqbal Wani) Judge SRINAGAR 25.02.2025 "Abdul Rashid"