Surinder Singh vs Hardesh Kumar And Others
2021 Latest Caselaw 873 j&K

                                                            Sr. No. 227


        HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                        AT JAMMU

                                             CPSW No. 330/2018

Surinder Singh                                               .... Petitioner(s)

                                 Through:- None.

                           V/s

Hardesh Kumar and others                                   .....Respondent(s)

                                 Through:- Mr. F. A. Natnoo, AAG


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 28.04.2017

passed by this Court in SWP No. 1009/2017, in which it was directed

that:

"........... with a direction to the competent authority to consider the claim of the petitioners in the light of the order dated 29.11.1999 passed in SWP No. 994/1999 by a speaking order within a period of two months from the date of receipt of a certified copy of the order passed today. Needless to state that in case the petitioners are found entitled to the benefits........"

02. Mr. F. A. Natnoo, learned AAG appearing on behalf of the

respondents submits that in compliance to the aforesaid order by which

the petitioner's case was considered and rejected being without any merit

vide order dated 01.08.2019, therefore, nothing survives for further

consideration.

03. In view of the above, order dated 28.04.2017 stands complied, as

such, nothing survives for consideration in this contempt petition.

Accordingly, proceedings in this contempt petition are closed. However,

petitioner is at liberty to challenge the said order, if cause survives.

(Sindhu Sharma) Judge JAMMU 12.08.2021 Shammi

Whether the order is speaking: Yes/No

Whether the order is reportable: Yes/No