Jammu & Kashmir High Court - Srinagar Bench
S. No vs Bhupinder Kumar (Nrhm) on 13 October, 2022
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No.110
Regular list
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
0 CCP(S) 513/2021
ZAHOOR AHMAD LONE AND ANR ...Petitioner(s)
Through: Mr. T. A. Lone, Advocate.
Vs
BHUPINDER KUMAR (NRHM) ...Respondent(s)
Through: Mr. Rais ud Din Ganaie, Dy. AG.
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
13.10.2022 On 23.08.2022, learned counsel for the petitioners was directed to furnish a copy of the contempt petition to the counsel for the respondents. However, needful has not been done.
Learned counsel for the petitioners is directed to furnish a copy of the contempt petition to the counsel for the respondents within weeks' time, who shall thereafter, file statement of facts/compliance report within four weeks' with an advance copy to the other side.
List on 08.12.2022.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 13.10.2022 AMIR