Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Mr. T.R.Bhagat on 1 February, 2022
S.No. 15
Regular List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
THROUGH VIRTUAL MODE
CPSW No. 1/2014
Robkar
...Petitioner(s)/Appellant(s)
Through: None.
V/s
Mr. T.R.Bhagat
...Respondent(s)
Through: Mr.M.A.Chashoo,AAG.
CORAM:
HON'BLE MR. JUSTICE MOHD. AKRAM CHOWDHARY, JUDGE
ORDER
1. The above titled Robkar arises out of the Contempt Petition(CPSW) No. 264/2009 titled Dilshadda Akhter Wani Vs. Sheikh Tehseen Mustafa & Anr.
2. There is no representation on behalf of the petitioner today.
3. Mr. M.A.Chashoo, learned AAG, appearing for the respondent, submits that the main Contempt Petition has been disposed of by this Court vide order dated 01.03.2021, as such, this petition has also become infructuous, and prayed for to pass appropriate orders in the instant petition. Learned AAG has forwarded a copy of the order (supra) passed by this Court through virtual mode, which is placed on record.
4. This Court has disposed of the main petition vide order dated 01.03.2021 with liberty to the petitioner to file appropriate proceedings for implementation of the same in case she is dissatisfied as regards the implementation of the directions of this Court.
5. Since the main petition has been disposed of, this Robkar does not survive for any further proceedings, and the same is also disposed of.
(MOHD. AKRAM CHOWDHARY) JUDGE Srinagar 01.02.2022 Muzammil. Q