Jammu & Kashmir High Court
Robkar vs K. K. Sharma on 28 September, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Sr. No. 02
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
ROBSW No. 1/2022
ROBKAR .....Appellant(s)/Petitioner(s)
Through: None.
Vs
K. K. Sharma ..... Respondent(s)
Through: Mr. Vishal Bharti, Dy. AG.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
28.09.2022 The instant Robkar came to be framed against the respondent herein in terms of order passed in CCP(S) No. 1/2021 titled "Sudesh Kumar Raina Vs. Inderjeet Singh, Director Agriculture Gole Pulli Jammu" by this Court on 05.08.2022 owing to the non-compliance of the judgment passed by this Court on 23.07.2019 after the Court noticed that the respondent had failed to comply with the judgment without any lawful justification.
The said contempt proceedings came to be closed and contempt petition disposed of on 27.09.2022, after learned counsel for the respondents/contemnors made a statement that the judgment of this Court dated 23.07.2019 stands complied with.
In view of the closure of the contempt proceedings and disposal of the contempt petition, it is deemed appropriate, in the interest of justice, to drop the Robkar framed against the respondent herein. Ordered accordingly.
(Javed Iqbal Wani) Judge Jammu 28.09.2022 Shivalee