Som Lal Thappa vs S. S. Kapoor And Others
2021 Latest Caselaw 979 j&K

                                                                      Sr. No. 7




          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU
                                  CPSW No. 202/2009

 Som Lal Thappa                                      .....Appellant(s)/Petitioner(s)
                        Through: Mr. M. P. Sharma, Advocate
                   Vs
 S. S. Kapoor and others                                         ..... Respondent(s)
                        Through: None.

 Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                      ORDER

This contempt petition arises out of judgement/order dated 18.09.2008

passed by this Court in SWP No. 1117/2008. Learned counsel for the petitioner

submits that the contempt petition might have been rendered infructuous with the

lapse of time.

In view of the above, this contempt petition is therefore disposed of

accordingly. In case the grievance of the petitioner still survives, he can file fresh

petition against the present incumbents who have not taken action in pursuance to

the judgment passed though having been made aware of the same.

(Puneet Gupta) Judge

Jammu 26.08.2021 Shammi