Abdul Rashid Wani vs Dr. Pawan Kotwal And Others
2021 Latest Caselaw 855 j&K/2

                                                                      Supplementary 1 Causelist
                                                                             S. No. 340


              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT SRINAGAR
                                                                          CPSW 658/2016
           Abdul Rashid Wani
                                                                 ... Petitioner/Appellant(s)
                                 Through: Mr. M. I. Qadiri, Sr. Advocate with
                                          Mr. Mir Naveed Gul, Advocate

                                          V/s
           Dr. Pawan Kotwal and others
                                                                          ... Respondent(s)

                                 Through: Mr. Shah Amir, AAG

           CORAM: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                                 ORDER

03-8-2021

Mr. M. I. Qadiri, learned senior counsel, produced a copy of the order of the Apex Court dated 23.7.2021. According to Mr. Qadiri, learned senior counsel, the Special Leave Petition filed by the respondents against the judgment of this court, present contempt whereof has arisen, stands dismissed by the Apex Court in terms of the said order. Copy of the order is taken on record.

Mr. Shah Amir, learned AG, present, admits of the position of dismissal of the SLP and prays for an opportunity for ensuring compliance of the judgment dated 23.3.2016.

In the interest of justice, three weeks' last and final opportunity is granted to the respondents for implementation of the judgment dated 23.3.2016 failing which appropriate orders in the instant contempt petition shall follow.

List on 31.8.2021.

(JAVED IQBAL WANI) JUDGE Srinagar 03-08-2021 N Ahmad

NISSAR A BHAT 2021.08.05 11:26 I attest to the accuracy and integrity of this document