Pawan Kumar & Ors vs Hardesh Kumar & Ors
2021 Latest Caselaw 947 j&K

                                                                                   Sr. No. 29
                                                                                   After notice list



                               HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                                               AT JAMMU

                                                                    CPSW No.169/2018

                  Pawan Kumar & ors.                                               .... Petitioner(s)

                                                        Through:- Mr. Ashwani Sharma, Adv.

                                                  V/s

                  Hardesh Kumar & ors.                                           .....Respondent(s)

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

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

1. By way of this present contempt petition, the petitioners seek grant

of benefit of SRO 149 of 1973 dated 07.04.1973 in the light of judgment

dated 08.05.2017 passed by the Hon'ble Division Bench in bunch of

petitions, in SWP No.809/2001.

2. Learned counsel for the respondents submits that the Hon'ble

Supreme Court has stayed the decision of the Hon'ble Division Bench in

the SLP filed by the respondents.

3. In view of the aforesaid, learned counsel for the petitioners seeks

permission to withdraw this contempt petition with liberty ot revive the

same after the decision in SLP, if cause survives.

4. In view of the aforesaid, the proceedings in this contempt petition

are accordingly closed with liberty as prayed.

(Sindhu Sharma) Judge JAMMU 23.08.2021 Eva

EVA GUPTA 2021.08.31 12:50 I attest to the accuracy and integrity of this document