Jammu & Kashmir High Court
Raman Pardeep vs Samuel Verghese And Another on 16 December, 2019
Author: Chief Justice
Bench: Chief Justice
HIGH COURT OF JAMMU AND KASHMIR Sr. No. 2
AT JAMMU
CPSW No. 23/2010 in
[SWP No. 1255/2004]
IA (8/2010)
Raman Pardeep ...Applicant/Petitioner(s)
Through :- None.
V/s
Samuel Verghese and another .....Respondent(s)
Through :- Mr. Raman Sharma, A. A. G.
Coram: HON'BLE THE CHIEF JUSTICE
ORDER
01. This petition has been filed complaining of violation of the directions passed in judgment dated 22nd October 2009 in SWP No. 1255/2004.
02. None appears for the petitioner when the matter is called out.
03. The report of the Registry reflects that the respondents have filed LPA(SW) No. 52/2010 against order dated 22nd October 2009 which stands disposed of by the Division Bench of this Court vide order dated 12 th March 2013 whereby the appeal is allowed and the writ petition filed by the writ petitioners- respondents is dismissed.
04. In view thereof, the instant petition does not survive for consideration.
05. The contempt notice shall stand discharged and the proceedings in contempt petition stand closed.
(GITA MITTAL) CHIEF JUSTICE Jammu 16.12.2019 SUNITA KOUL Sunita 2019.12.19 11:07 I attest to the accuracy and integrity of this document