Jammu & Kashmir High Court - Srinagar Bench
Sheikh Altaf Ahmad vs Mr. Parvinder Bharti & Ors on 1 April, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Sr. No. 235
After Notice
HIGH COURT OF JAMMU AND KASHMIR AT SRINAGAR
CPSW No. 326/2017
Sheikh Altaf Ahmad
.... Petitioner(s)
Through: None
Versus
Mr. Parvinder Bharti & Ors.
...Respondent(s).
Through: None
CORAM:
HON'BLE MR JUSTICE ALI MOHAMMAD MAGREY, JUDGE
ORDER
During pendency of the instant contempt petition, the incumbent respondent(s) have changed their position either on account of retirement or transfer to some other office, as such, no useful purpose can be achieved by keeping the instant contempt petition pending, therefore, the same is disposed of giving liberty to the petitioner(s) to approach the present incumbents with a copy of the order, subject matter of the contempt petition, for seeking implementation of the same, of course, in case same has remained unimplemented so far. Further, in the event, the petitioner(s), after availing the aforesaid liberty, is still dissatisfied as regards the implementation of the directions of this Court, Petitioner(s) shall be at liberty to file appropriate proceedings for implementation of the same in accordance with law.
Contempt petition disposed of as above.
(Ali Mohammad Magrey) Judge Srinagar 01.04.2021 Rafat rafat nabi 2021.04.06 11:49 I attest to the accuracy and integrity of this document