Jammu & Kashmir High Court - Srinagar Bench
Abdul Rahim Ganie & Ors vs Mohammad Haroon Malik & Anr on 18 October, 2019
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 18
Advance List.
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
*******
CPOWP No. 20/2018 in
SWP No. 1927/2016
Abdul Rahim Ganie & Ors.
...Petitioner(s)
Through: None.
Vs
Mohammad Haroon Malik & Anr.
...Respondent(s)
Through: Mr. N.H.Shah, Sr. AAG.
CORAM:
Hon'ble Mr. Justice Ali Mohammad Magrey, Judge
ORDER
Learned counsel for the respondents submit that during the pendency of the contempt petition the respondents have changed their position on account of their transfer/posting to some other offices.
In view of the above statement made by the learned counsel for the respondents, no useful purpose can be achieved by keeping the contempt petition pending and, therefore, the same is disposed of giving liberty to the petitioners to approach the present incumbents with a copy of the order of this Court, 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 petitioners, after availing the aforesaid liberty, are still dissatisfied as regards the implementation of the directions of this Court, they 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 SHOWKAT HASSAN KHAN 18.10.2019 2019.10.21 10:29 Showkat I attest to the accuracy and integrity of this document