Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Shaleen Kabra And Anr.03 on 18 October, 2024
Author: Sindhu Sharma
Bench: Sindhu Sharma
S. No. 02
Regular Cause List
IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP 20/2024 in[SWP 619/2012] c/w
CPSW 284/2017
ROBKAR
...Appellant(s)/Petitioner(s)
Through: Mr. Nomaan Shafi, Adv. vice Mr. Azhar Ul Amin, Advocate
Vs.
SHALEEN KABRA AND ANR.03
...Respondent(s)
Through: Mr. Alla ud Din Ganai, AAG with Ms. Shaila Shameem, Adv.
CORAM:
HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
18.10.2024 This Court vide order dated 09.09.2024, directed that Robkar be framed against the respondents and a show cause notice be issued to them asking them as to why they should not be punished under the Provisions of Contempt of Courts Act.
Mr. Alla ud Din counsel for the respondents submits that an application has been moved by the respondents seeking more time to comply with the Judgment.
Neither reply to the show cause notice has been filed nor contemnor present in person. Instead of an application seeking extension for filing compliance has been moved.
This application could not be considered in absence of the reply to show cause notice.
Respondent Shaleen Kabra is directed to remain present in person on the next date of hearing along with reply to the show cause notice.
List for consideration on 13.11.2024.
(SINDHU SHARMA) JUDGE SRINAGAR 18.10.2024 "Imtiyaz"
Imtiyaz Ul Gani I attest to the accuracy and authenticity of this document Srinagar 21.10.2024 09.43