Robkar vs Financial Commissioner
2025 Latest Caselaw 1092 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Robkar vs Financial Commissioner on 20 May, 2025

                                                Serial No. 122
                                               REGULAR CAUSE LIST

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR

                           CCP 6/2024
                       In OWP 1860/2014
                       c/w CPOWP 5/2019

ROBKAR.                                           ...Petitioner(s)

Through: Mr. Shaqir Haqani, Advocate.


                                Vs.

Financial Commissioner.                        ...Respondent(s)

Through: Ms. Nadiya Abdullah, Assisting Counsel vice
         Mr. Mohsin S. Qadri, Sr. AAG.

CORAM:
            Hon'ble Mr. Justice Wasim Sadiq Nargal, Judge.
                             ORDER

20.05.2025

01. It has been brough to the notice of this Court by the

learned counsel for the petitioner that the judgment and order

dated 18th September, 2018, passed by a Coordinate Bench in

OWP No. 421/2002 and OWP No. 1860/2014 was challenged

by way of an appeal filed before the Division Bench, after a

delay of 1977 days and the application seeking condonation of

delay was dismissed by the Division Bench being devoid of any

merit, in terms of order dated 29th April, 2025, passed in CM

No. 2109/2024 in LPA No. 85/2024.

02. Thus, in the light of the order passed by the Division

Bench, the respondents have no other option but to comply

the order/judgment dated 18th September, 2018, sought to be

complied with through the medium of the instant contempt

petition.

03. In the above background, the learned counsel for the

respondents seeks two weeks' time to come up with final

compliance of order/judgment dated 18th September, 2018.

04. Time as prayed for is granted.

05. List on 22nd July, 2025.

(Wasim Sadiq Nargal) Judge SRINAGAR:

20.05.2025 "HAMID"