Jammu & Kashmir High Court
M/S Vn Engineering Works vs A. K. Sahu And Others on 15 December, 2020
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Serial No. 335
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
(Through Video Conferencing at Jammu)
CCP(S) 767/2019
CM(2089/2020)
CM(2090/2020)
M/s VN Engineering Works
...Petitioner(s)
Through:- Ms Radha Sharma, Advocate
v/s
A. K. Sahu and others
....Respondent(s)
Through:- None
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
CM(2090/2020) This is an application seeking permission to make table amendment in the cause title of the contempt petition to the extent of name of respondent No. 4 as Raj Kumar Mujoo instead of Sh. Ashok Kumar, Executive Engineer, Public Health Engineering Department, Civil/Mech Division, Akhnoor.
Having regard to the contents of the application coupled with the submissions made by learned counsel for the applicants/petitioners, the same is allowed.
Learned counsel for the applicants/petitioners is allowed to make table amendment before the Registrar Judicial of this Court in the cause title of the contempt petition to the above extent, whereupon, Registry shall take necessary steps thereto.
Application is disposed of.
CCP(S) 767/2019 CM(2089/2020) None appears for the respondents. Await appearance of learned counsel for the respondents. Adjourned.
List on 09.02.2021.
(JAVED IQBAL WANI) JUDGE Jammu 15.12.2020 BIR BIR BAHADUR SINGH 2020.12.18 14:18 I attest to the accuracy and integrity of this document