Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Mr. B. R. Sharma And Ors on 9 September, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
After notice VC
Sr. No. 234
IN THE HIGH COURT OF JAMMU AND KASHMIR AT
SRINAGAR
CPSW No. 12/2016
C/w
CPSW No. 121/2016
CPSW No. 123/2016
Robkar
... Petitioner(s)
Through: - None
V/s
Mr. B. R. Sharma and Ors.
... Respondent(s)
Through: None
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge
ORDER
09.09.2020 During the pendency of the instant petition, respondents have changed their positions on account of transfer and posting/retirement.
No useful purpose can be achieved by keeping the instant contempt petition pending, therefore, it shall be appropriate to dispose of the same with direction to the incumbents in position to implement the order dated 19.08.2015, passed in SWP No. 1941/2009 along with connected matters, within a period of three months, if not already implemented. In the event the petitioner is not satisfied with the implementation of the orders/Judgment, he shall be at liberty to approach the Court again for seeking appropriate orders.
All contempt petitions are disposed of.
(Ali Mohammad Magrey) Judge Srinagar 09.09.2020 Mohammad Yasin Dar MOHAMMAD YASIN DAR 2020.09.08 22:33 I attest to the accuracy and integrity of this document