Subash Singh & Ors vs Surjeet Singh Desival & Ors
2021 Latest Caselaw 926 j&K

                                                                                  Sr. No. 61
                                                                                  After notice list

                               HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                                               AT JAMMU
                                                       CCP(S) No.736/2019

                  Subash Singh & ors.                                             .... Petitioner(s)

                                                        Through:- Mr. Haroon Rashid, Adv. vice
                                                                  Mr. Sudershan Sharma, Adv.

                                                  V/s

                  Surjeet Singh Desival & ors.                                  .....Respondent(s)

                                                        Through:- Mr. Vishal Sharma, ASGI.

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

This contempt petition has been preferred against the order dated

10.05.2019 passed in SWP No.1740/2019.

Mr. Vishal Sharma, learned ASGI submits that the respondents

have challenged this judgment passed in LPA No.41/2020 and the Court

vide order dated 13.03.2020 has stayed the operation of the order dated

10.05.2019. Copy of the same has also been provided in the Court today.

In view of the aforesaid, proceedings in this contempt petition are

accordingly closed. The petitioner may revive these proceedings after the

decision of LPA, if cause survives.

(Sindhu Sharma) Judge JAMMU 21.08.2021 Eva

EVA GUPTA 2021.08.31 12:28 I attest to the accuracy and integrity of this document