Jammu & Kashmir High Court - Srinagar Bench
Ghulam Mohiuddin vs Mr.Subash Chander Sharma on 1 September, 2021
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S.no.49 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
After Notice
Cause List AT SRINAGAR
...
CPSW 749/2015
Ghulam Mohiuddin
....... Petitioner(s)
Through: (None)
Versus
Mr.Subash Chander Sharma
.........Respondent(s)
Through: (None)
CORAM:
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
01.09.2021 This contempt petition is on board since 2015. Incumbent(s), against whom instant petition has been filed, might have retired or been transferred to some other office(s). In such circumstances, keeping contempt petition pending would serve no advantageous purpose.
In the above backdrop, contempt petition is closed. However, petitioner shall be free to approach the incumbent(s) in office with a copy of the order/ judgement, with respect whereof instant petition has been filed, for its implementation, unless already complied with. It is made clear here that in the event petitioner feels unsatisfied qua implementation of the directions of this Court, petitioner shall be free to file appropriate proceedings for compliance thereof in accordance with law.
Contempt petition is, accordingly, closed.
(Vinod Chatterji Koul) Judge Srinagar 01.09.2021