Jammu & Kashmir High Court
A. K. Qazi And Anr vs R. K. Jerath on 4 February, 2023
Author: Sindhu Sharma
Bench: Sindhu Sharma
S. No. 2
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CPSW No. 77/2005
A. K. Qazi and Anr .....Appellant/Petitioner(s)
Through :- None
v/s
R. K. Jerath, Comm/Secy. Pwd Randb .....Respondent(s)
Through :- Mr. Dewakar Sharma, Dy. AG
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
1. Learned counsel for the respondents submits that the main writ petition already stands transferred to Central Administrative Tribunal (CAT) Jammu Bench, however, the present contempt petition is also required to be transferred to Central Administrative Tribunal (CAT) Jammu. Let this contempt petition be transferred to Central Administrative Tribunal (CAT) Jammu. a. Registry is directed to transmit the record to the Central Administrative Tribunal (CAT) jammu Bench.
(SINDHU SHARMA) JUDGE JAMMU 04.02.2023 Javid iqbal