Jammu & Kashmir High Court - Srinagar Bench
Ghulam Mohiuddin Shiekh And Ors vs Mr.Mandeep Kumar Bhandari on 23 August, 2021
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S.no.22 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
After Notice
Cause List AT SRINAGAR
...
CPSW 664/2015
Ghulam Mohiuddin Shiekh And Ors
....... Petitioner(s)
Through: (None)
Versus
Mr.Mandeep Kumar Bhandari
.........Respondent(s)
Through: (None)
CORAM:
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
23.08.2021 This contempt petition is on board since 2015. Incumbent(s), against whom instant petition has been filed, might have retired or been transferred to some other office(s). In such circumstances, keeping contempt petition pending would serve no advantageous purpose.
In the above backdrop, contempt petition is closed. However, petitioners shall be free to approach the incumbent(s) in office with a copy of the order/ judgement, with respect whereof instant petition has been filed, for its implementation, unless already complied with. It is made clear here that in the event petitioners feel unsatisfied qua implementation of the directions of this Court, petitioners shall be free to file appropriate proceedings for compliance thereof in accordance with law.
Contempt petition is, accordingly, closed.
(Vinod Chatterji Koul) Judge Srinagar 23.08.2021