Jammu & Kashmir High Court
Robkar vs Sanjeev Verma on 6 August, 2024
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
S.No. 50
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case No. :- ROBSW No. 4/2024 c/w
CCP (S) No. 363/2022
Robkar .....Petitioner(s)/Appellant(s)
Through: Mr. Z A Shah, Sr. Advocate with
Mr. Jagpaul Singh, Advocate
Vs
Sanjeev Verma ..... Respondent(s)
Through: Mrs. Monika Kohli, Sr. AAG
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
06.08.2024
1. After hearing at length both the rival counsel for the parties and with a view to proceed further in the instant contempt petition, this Court deems it proper to direct Mr. Z. A. Shah, learned Senior counsel appearing on behalf of the petitioner to file an affidavit within one week, positively highlighting the consequential benefits which, till date have not been paid to the petitioner in conformity with the order/judgment dated 07.02.2017 passed by the learned Single Judge in SWP No. 2140/2015 titled Bhumesh Sharma vs. State of J & K & Ors., which has been upheld upto the Hon'ble Apex Court of the Country. Let the copy of the said affidavit be supplied by the petitioner to Mrs. Kohli, learned Sr. AAG appearing on behalf of the contemnor/respondent, who shall ensure the compliance of the same by or before the next date of hearing, positively, failing which Mr. Sanjeev Verma- Commissioner/Secretary to Govt. G.A.D, Civil Secretariat, Jammu shall appear in person before this Court on the next date of hearing.
2 ROBSW No. 4/2024 c/wCCP (S) No. 363/2022
2. Registry to convey this order to Mrs. Kohli, learned Sr. AAG for ensuring its compliance.
3. List on 21.08.2024, as requested by learned counsel for both the parties.
4. The proceedings in the Robkar are deferred for the time being.
(Wasim Sadiq Nargal) Judge JAMMU 06.08.2024 Manan