Jammu & Kashmir High Court - Srinagar Bench
Mushtaq Ahmad Wani & Ors vs Deeraj Gupta & Ors on 11 September, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 264
AFTER NOTICE CAUSELIST
(Through Virtual Mode )
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CPSW No. 32/2018
In SWP No. 1513/2017
Mushtaq Ahmad Wani & Ors.
...Petitioner(s)
Through: None.
vs
Deeraj Gupta & Ors.
...Respondent(s)
Through: Mr Hakim Aman Ali, Dy.AG.
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
ORDER
11.09.2020 During pendency of the instant contempt petition, the incumbent- respondents have changed their position either on account of retirement or transfer to some other office, as such, no useful purpose can be achieved by keeping the instant contempt petition pending, therefore, the same is disposed of giving liberty to the petitioners to approach the present incumbents with a copy of the order, subject matter of the contempt petition, for seeking implementation of the same, of course, in case same has remained unimplemented so far. Further, in the event, the petitioners, after availing the aforesaid liberty, are still dissatisfied as regards the implementation of the directions of this Court, they shall be at liberty to file appropriate proceedings for implementation of the same in accordance with law.
Contempt petition disposed of as above.
(Ali Mohammad Magrey) Judge.
SRINAGAR:
11.09.2020 "Hamid"ABDUL HAMID BHAT 2020.09.11 14:17 I attest to the accuracy and integrity of this document