Jammu & Kashmir High Court
Suresh Chander And Ors vs Shailendra Kumar on 7 December, 2022
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S. No. 32
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CPSW No. 606/2017
Suresh Chander and ors. .....Appellant(s)/Petitioner(s)
Through: None.
Vs
Shailendra Kumar, Secy. Industries and ..... Respondent(s)
Commerce Deptt. and ors.
Through: Mr. Ravinder Gupta, AAG.
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
No one had appeared on behalf of the petitioners on the last two dates of hearing. Same is the position even today.
The matter is pending since 2017 and since then, respondents have been transferred and new incumbents have not been substituted and with the passage of time also, it appears that the grievance of the petitioners has been redressed otherwise, there could have been representation on their behalf before this Court on the dates mentioned above. In view of this fact, nothing survives in the instant contempt petition and the contempt proceedings are, accordingly, closed.
However, in case petitioners feel aggrieved of the order passed by the respondents, they may approach this Court again in separate petition, if cause survives.
(VINOD CHATTERJI KOUL) JUDGE Jammu 07.12.2022 Ram Krishan 2CRMC No. 139/2008