Satvir Singh vs Simrandeep Singh
2025 Latest Caselaw 865 J&K

Jammu & Kashmir High Court

Satvir Singh vs Simrandeep Singh on 5 February, 2025

                                                                      Sr.No. 58


                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                               AT JAMMU

                                                    CCP(S) No.14/2021 in
                                                    SWP No. 2728/2013


Satvir Singh                                                          .... Petitioner(s)

                    Through :- Ms. Meha Wazir, Advocate.


          V/s

Simrandeep Singh, Commsr/Secy.                                       ....Respondent(s)
Consumer Affairs and Public Distribution
and Ors.
                    Through :- Mr. Sumeet Bhatia, GA.
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE

                                      ORDER

05.02.2025

1. The respondents have filed the statement of facts in the instant petition in

which they have taken a specific stand that the petitioner has failed to submit

muster sheets and in the light of the aforesaid fact, the order could not be complied

with.

2. Confronted with the same, learned counsel for the petitioner seeks two

weeks' time to do the needful so that the respondents may act in furtherance of the

order/judgment passed by this Court.

3. Let the muster sheets be provided within a period of two weeks to

respondent No.2 and subject to furnishing of muster Sheets, the respondents are

directed to comply order/judgment dated 13.12.2023 within two weeks thereafter.

4. At this stage, Mr. Sumeet Bhatia, learned GA assures the Court that in case

muster sheets are provided to the said respondents, the order will be complied with.

In the light of the assurance extended by Mr. Bhatia, learned GA, no fruitful

purpose will be served to keep this contempt petition alive and, accordingly, same

is disposed of by directing the petitioner to provide the muster sheet to respondent

No. 2 within a period of two weeks from today and subject to furnishing of the said

muster sheets, the respondents are directed to accord consideration to release of

legitimately carved wages to the petitioner on the same lines on which such wages

have been paid to other similarly circumstanced workers as directed by this Court

vide order dated 13.12.2023 within two weeks thereafter.

5. Accordingly, the proceedings in the instant petition are closed. Rule, if any,

shall stand discharged.

6. However, the petitioner will be at liberty to revive the instant petition in case

the needful is not done within the aforesaid period on part of the respondents and

in that eventuality, this Court will be constrained to initiate coercive measures

against the respondents.

(Wasim Sadiq Nargal) Judge

Jammu:

05.02.2025 Neha-1