Jammu & Kashmir High Court
Jagdev Singh And Others vs K.K. Bhardwaj Director Animal ... on 25 November, 2020
Author: Rajesh Bindal
Bench: Rajesh Bindal
Serial No. 276
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CPSW No. 221/2018 (O&M)
(Through Video Conferencing)
Jagdev Singh and others ...Petitioner(s)
Through:- Mr. Ankur Sharma, Advocate
v/s
K.K. Bhardwaj Director Animal Husbandry Deptt. ....Respondent(s)
Through:-
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
1. The learned counsel for the petitioners submitted that the petitioners have not contacted him for the last more than year. Apparently, they have lost interest in the litigation.
2. Keeping in view the submission made by the learned counsel for the petitioners, the present contempt petition is dismissed as infructuous. However, with liberty to the petitioners to get the same revived within a period of three months from the date of this order, if the cause of action still survives.
(RAJESH BINDAL) JUDGE Jammu 25.11.2020 SUNIL-I Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No ANGITA DEVI 2020.11.26 13:42 I attest to the accuracy and integrity of this document