Jammu & Kashmir High Court
Bashir Ahmed & Anr vs Ejaz Iqbal & Ors on 16 February, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 227
After notice causelist
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
CPOWP No. 110/2010 in
OWP No. 338/2010
Bashir Ahmed & anr. .... Petitioner/Appellant(s)
Through:- None
V/s
Ejaz Iqbal & ors. .....Respondent(s)
Through:- None
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
Petitioners have initiated contempt proceedings against the respondents for non-compliance of the order dated 31.03.2010 passed in OWP No. 338/2010.
Respondents in their statement of facts have submitted that vide order dated 12.11.2010, the order of this Court stands complied with and payment has already been paid to the petitioners.
Since the order dated 31.03.2010 stands complied, proceedings in this contempt petition are, accordingly, closed.
Disposed of alongwith connected application(s), if any.
(Sindhu Sharma) Judge JAMMU 16.02.2021 Ram Murti Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No RAM MURTI 2021.02.17 14:38 I attest to the accuracy and integrity of this document