Jammu & Kashmir High Court - Srinagar Bench
Dr. Mohammad Asif Jan vs Dr. Saleem Ur Rehman on 24 February, 2022
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 7
Regular Cause List
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CPSW No. 89/2015
Dr. Mohammad Asif Jan ...Petitioner(s)
Through: None
Vs.
Dr. Saleem Ur Rehman ...Respondent(s)
Through: Ms. Insha Haroon, GA
CORAM:
HON'BLE MR JUSTICE TASHI RABSTAN, JUDGE
ORDER
24.02.2022 The compliance report has been filed whereby it is stated that the direction of this court has been complied with and an order dated 27th May 2015 has been passed.
In view of the directions has been complied with, nothing survives to adjudicate upon in this contempt petition. The contempt proceedings are accordingly closed.
Petitioner is at liberty to challenge the said order if he so desires.
(TASHI RABSTAN) JUDGE SRINAGAR 24.02.2022 Altaf MOHAMMAD ALTAF NIMA 2022.02.25 13:12 I attest to the accuracy and integrity of this document