Jammu & Kashmir High Court - Srinagar Bench

Mohammad Yousuf Mir vs Suresh Kumar Gupta And Ors on 6 May, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                 12
                                                 Regular

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                                                              CCP(S) 370/2024
                                                           in[SWP 2354/2018]

Mohammad Yousuf Mir
                                                      ..... Petitioner (s)

                       Through:     Mr. Zahoor Jan, Advocate.

                    V/s

Suresh Kumar Gupta and Ors.
                                                 ..... Respondent(s)
                       Through:     None.
Coram:
            Hon'ble Mr. Justice Sanjay Dhar, Judge

                               ORDER

06-05-2025

Fresh compliance report/statement of facts has been filed by

respondent No. 3. It has been submitted that the matter regarding release

of COLA arrears in favor of the petitioner has been taken up with

Director Finance, but the amount has not been released, as a result of

which the judgment of the writ court could not be implemented.

Since the respondent No. 3 has already taken up the matter with the

higher authorities and in spite of that, the amount has not been released

in favor of the petitioner, therefore, compliance report from respondent

No. 1 and 2 is necessary for the further progress of this contempt

petition. Accordingly, a direction is issued to respondent No. 1 and 2 to

file their compliance reports by next date of hearing, failing which they