Jammu & Kashmir High Court - Srinagar Bench
Mtr. Ateeqa Qadri vs Mtr. Shagufta Parveen on 6 April, 2022
Sr. No. 02
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CPSW No. 361/2011
Mtr. Ateeqa Qadri ...Petitioner(s)/Appellants.
Through: None.
Vs.
Mtr. Shagufta Parveen ....Respondent(s)
Through: Ms. Asifa Padroo, AAG
CORAM: HON'BLE MR. JUSTICE M. A. CHOWDHARY, JUDGE
ORDER
06.04.2022 Statement of facts/compliance report stands already filed on 03.12.2021, on which date learned counsel for the petitioner sought time to go through the statement of facts and ultimately matter was posted today in terms of order dated 02.02.2022.
As per the statement of facts/compliance report provisional pension has already been sanctioned in favour of the petitioner vide PPO No. 1084- Prov and in view of the fact that the petitioner is accused in case FIR No. 29/1998 of Police Station Crime Brach, Kashmir which is pending adjudication before the Court of learned Special Judge Anti-corruption, Pulwama, the petitioner is stated to be entitled to the provisional pension only in terms of Article 168-D of the J&K CSR, 1956.
The present case was last listed on 09.02.2022, on which date learned counsel for the petitioner sought time to go through the statement of facts but today he has chosen not to appear.It appears that grievance of the petitioner stands redressed. Accordingly, proceedings in the contempt petition are closed. However, petitioner shall be at liberty to reagitate the matter after conclusion of the trial of criminal case (supra).
(M. A. CHOWDHARY) JUDGE Srinagar 06.04.2022 "Abdul Rashid