Jammu & Kashmir High Court - Srinagar Bench
Chief Engineer Power Dev. Deptt; vs Mst. Fazi & Ors on 6 July, 2021
Author: Tashi Rabstan
Bench: Tashi Rabstan
S.No.210
Before Notice
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CM No. 4363/2021
CM ( M) No. 105/2021
CM No. 4364/202
Chief Engineer Power Dev. Deptt;
...PETITIONER(s)
,
Through: Mr. H. Aman Ali, Dy. AG
V/s
Mst. Fazi & Ors.
...RESPONDENT(S)
Through: None Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE ORDER DATED 06.07.2021 CM No. 4364/2021.
For the reasons stated in the application, same is allowed subject to deposit of the court fee before the Registry by the petitioner within two weeks. CM disposed of.
Issue notice in the main as well as in CM, returnable within three weeks. Meanwhile, subject to objections and till next date before the bench the impugned award/order dated 21.11.2020 is stayed subject to deposit of 50% of the awarded amount before the Registry within a period of three weeks which shall be kept in FDR initially for a period of three months. Till then the executing court shall not pass any coercive orders.
List on 17.08.2021.
(Tashi Rabstan ) Judge Srinagar 06.07.2021 Mujtaba