Jammu & Kashmir High Court
Nake Raj vs Vinod S. Meena on 9 February, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 23
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CPOWP No. 124/2014 In
[OWP No. 1554/2013] In
OWP No. 1554/2012
IA No. 1284/2013
Nake Raj ...Petitioner(s)
Through :- Mr. M.A. Bhat, Advocate.
V/s
Vinod S. Meena, Dy. Commssr. Doda and others ...Respondent(s)
Through :- Mr. Ravinder Gupta, AAG.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
Learned counsel for the petitioner states that the petition has been rendered infructuous and consequently the contempt petition is not being pressed as such.
Petition shall stand dismissed as infructuous and contempt proceedings shall stand closed in view of the statement made by the learned counsel for the petitioner.
Interim direction, if any, shall stand vacated.
(JAVED IQBAL WANI) JUDGE Jammu 09.02.2022 Renu RENU BALA 2022.02.12 14:43 I attest to the accuracy and integrity of this document