Mohammad Amin vs Vinod Kumar Koul
2021 Latest Caselaw 954 j&K/2

                Serial No. 15
                Regular Cause List.
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR
                                                   ....
                                             CPSW no. 672/2013

                Mohammad Amin
                                                                        ....... Petitioner(s)
                                                     Through: Mr. M. A. Qayoom, Advocate

                                              Versus
                Vinod Kumar Koul                                        ........ Respondent(s)

                                                     Through: None

                CORAM:
                   HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                        ORDER

24.8.2021

This contempt petition is on board since 2013. Incumbent(s), against whom instant petition has been filed, might have retired or been transferred to some other office(s). In such circumstances, keeping contempt petition pending would serve no advantageous purpose.

In the above backdrop contempt petition is closed. However, petitioner(s) shall be free to approach the incumbent(s) in office with a copy of the order/judgment, with respect whereof instant petition has been filed, for its implementation, unless already complied with. It is made clear here that in the event petitioner(s) feel(s) unsatisfied qua implementation of the directions of this Court, petitioner(s) shall be fee to file appropriate proceedings for compliance thereof in accordance with law.

Contempt petition is, accordingly, closed. Registry to list the main petition for consideration on 14.09.2021.

(VINOD CHATTERJI KOUL) Judge Srinagar 24.8.2021 Imtiyaz

IMTIYAZ UL GANI 2021.08.25 17:14 I attest to the accuracy and integrity of this document