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Radhe Krishan vs Shailendra Kumar & Ors
2026 Latest Caselaw 2010 J&K

Citation : 2026 Latest Caselaw 2010 J&K
Judgement Date : 7 April, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Radhe Krishan vs Shailendra Kumar & Ors on 7 April, 2026

Author: Rahul Bharti
Bench: Rahul Bharti
                                                      Regular List

                                                     Serial No. 111



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
CCP(S) No. 67/2025

Radhe Krishan
                                                     .....Petitioner(s)

                Through: Mr. Parvesh Singh Salaria, Advocate.

              Vs

Shailendra Kumar & Ors.
                                                   .....Respondent(s)

                Through: None.

CORAM: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                              ORDER

(07.04.2026)

01. Order dated 11.05.2022 passed by this Court in

CCP(S) No. 221 of 2020 left no scope whatsoever for any laxity on

the part of the respondents figuring in the contempt petition but to

carry out the regularization of the services of the petitioner to its

logical end but it seems that the mandate of this Court's direction in

the order dated 11.05.2022 has fallen on dumb understanding

despite the fact that disposal of the contempt petition had taken

place in presence of the Govt. counsel then representing the

contemnors.

02. The petitioner has been constrained to seek revival of the

original contempt petition by coming up with the present contempt

petition filed on 03.03.2025.

03. This Court is not meant for reminder sending to the

respondents that the compliance of the writ court directions is

expected to take place at the leisure and pleasure of the writ-

respondents.

04. This Court, therefore, directs personal appearance of the

Principal Chief Conservator of Forest, UT of J&K on the next date of

hearing, failing which adverse orders shall be at the risk and cost of

the defaulting official.

05. List on 20.04.2026.

06. A copy of this order be provided to Mr. Vishal Bharti,

learned Dy. AG, who represents Forest Department.

(RAHUL BHARTI) JUDGE JAMMU 07.04.2026 Bunty

 
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