Jammu & Kashmir High Court
Swarn Singh And Anr vs State Of J&K And Ors on 4 February, 2020
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Sr. No. 45
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CPSW No. 87/2009 in
SWP No. 880/2008
Swarn Singh and Anr. .....Petitioner(s)
Through :- Mr. Abhinav Sharma, Advocate.
V/s
State of J&K and ors. .....Respondent(s)
Through :-
CORAM : HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER(ORAL)
Learned counsel for the petitioners submits that he has no instruction in the matter. The contempt arises out of an interim order dated 25.06.2008 passed by a Bench of this Court, whereby a direction was issued to the respondents to pay the unpaid salary to the petitioners under rules.
This contempt petition for initiating contempt proceedings was filed in April, 2009 and notice to the respondents was issued on 04.05.2009. Thereafter, it has neither been listed nor any effort has been made by the petitioners to get it listed. From the conduct of the petitioners, it clearly transpires that either they have been paid the salary or they have lost interest in prosecuting the contempt petition. The contempt proceedings are, accordingly, closed and petition is dismissed.
(Sanjeev Kumar) Judge JAMMU 04.02.2020 Ram Krishan Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No RAM KRISHAN 2020.02.06 15:42 I attest to the accuracy and integrity of this document