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Goga Koul vs M. L. Raina And Another
2021 Latest Caselaw 867 j&K

Citation : 2021 Latest Caselaw 867 j&K
Judgement Date : 12 August, 2021

Jammu & Kashmir High Court
Goga Koul vs M. L. Raina And Another on 12 August, 2021
                                                          Sr. No. 207


      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                      AT JAMMU

                                              CPOWP No. 126/2018

Goga Koul                                                 .... Petitioner(s)

                                Through:- Mr. P. N. Bhat, Advocate

                          V/s

M. L. Raina and another                                  .....Respondent(s)

                                Through:- Mr. Vishal Bharti, Dy. AG


CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                 ORDER

01. Petitioner has initiated the contempt proceedings against the

respondents for non-compliance of the judgment/order dated 05.02.2018

passed by this Court in OWP No. 1631/2017, OWP No. 864/2017 & OWP

No. 382/2017 in which it was directed that:

"........... with a direction to the Relief Commissioner, Jammu to decide the representation submitted by the petitioner by a speaking order within a period of one week from the date of receipt of a certified copy of the order passed today. Needless to state that copy of the order passed by the Relief Commissioner, Jammu shall be served upon the petitioner. Till the representation submitted by the petitioner is decided the ad interim order granted on 10.10.2017 shall continue with the aforesaid directions........"

02. Learned counsel for the petitioner submits that respondents in

compliance to the order dated 05.02.2018 has accorded consideration to

the case of the petitioner and passed order No. RRCM/Legal/18-M/586-95

dated 18.07.2018 rejecting the case of the petitioner.

03. In view of the above, order dated 05.02.2018 stands complied

with, as such, nothing survives for consideration in this contempt petition

and proceedings in this contempt petition are accordingly closed.

However, petitioner is at liberty to challenge the order dated 18.07.2018,

if cause survives.

04. Disposed of.

(Sindhu Sharma) Judge JAMMU 12.08.2021 Shammi

Whether the order is speaking: Yes/No

Whether the order is reportable: Yes/No

MUNEESH SHARMA 2021.08.13 11:30 I attest to the accuracy and integrity of this document

 
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