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Ashiq Hussain Sheikh & Ors vs Mr Rouf Ur Rehman
2021 Latest Caselaw 471 j&K/2

Citation : 2021 Latest Caselaw 471 j&K/2
Judgement Date : 22 April, 2021

Jammu & Kashmir High Court - Srinagar Bench
Ashiq Hussain Sheikh & Ors vs Mr Rouf Ur Rehman on 22 April, 2021
                                                                          Sr. No. 223
                                                                          Advance List
                      IN THE HIGH COURT OF JAMMU AND KASHMIR
                                    AT SRINAGAR

                                       (Through Virtual Mode)

                                        CPOWP No. 686/2015

         Ashiq Hussain Sheikh & Ors.                                     ...Petitioner(s)

         Through: None

                                                 Vs.
         Mr Rouf Ur Rehman                                              ...Respondent(s)

         Through: None


         Coram:                HON'BLE MR. JUSTICE SANJEEV KUMAR

                                            ORDER

22.04.2021

1. This contempt petition is filed for initiating contempt proceedings against the respondents for wilful disobedience and non-compliance of the interim order dated 27th August 2015 passed in OWP No. 1508/2015 titled Ashiq Hussain Sheikh & Ors. vs. State of JK & Ors.

2. It has been brought to my notice that OWP No. 1508/2015 has been finally disposed of by this Court vide judgment and order dated 7 th June 2017. In that view of the matter, the order of which the contempt is alleged has merged with the final order.

3. This contempt petition does not survive therefore and is accordingly dismissed.

(SANJEEV KUMAR) JUDGE SRINAGAR 22.04.2021 Altaf

MOHAMMAD ALTAF NIMA 2021.04.26 14:23 I attest to the accuracy and integrity of this document

 
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