M/S Kawa Institute Of Management ... vs State Of J&K And Ors
2021 Latest Caselaw 981 j&K/2

                                                          S. No. 75
                                                          Suppl.-1 Cause List
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                                                          OWP No. 357/2010
                                                      C/w OWP No. 337/2010
                                                       CPOWP No. 645/2011


M/s Kawa Institute of Management and Tech.                    .....Petitioner(s)

                          Through: Mr. H. Suhail Ishtiaq, Advocate
      V/s
State of J&K and Ors.                                      ..... Respondent(s)

                          Through: Mr. T. M. Shamsi, ASGI
                                  Mr. Sheikh Feroz, Dy. AG
CORAM:
             HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                      ORDER

27.08.2021

Mr. H. Suhail Ishtiaq, learned counsel for the petitioner has filed Power of Attorney and submits that he has received instructions from the petitioner that dispute stands settled outside the Court. Accordingly, this petition is disposed of as settled.

OWP No. 337/2010:

The instant writ petition is segregated from OWP No. 357/2010. Mr. H. Suhail Instiaq, learned appearing counsel for petitioner, prays for adjournment to seek instructions in the matter. Adjourned.

List on 18.10.2021.

CPOWP No. 645/2011:

This contempt petition is on board since 2011. Incumbent, against whom instant petition has been filed, might have retired or been transferred to some other offices. In such circumstances, keeping contempt petition pending would serve no advantageous purpose.

In the above backdrop, contempt petition is closed. However, petitioner shall be free to approach the incumbent 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 feels unsatisfied qua implementation of the directions of this Court, petitioner shall be free to file appropriate proceedings for compliance thereof in accordance with law.

Contempt petition is, accordingly, closed.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 27.08.2021 "Manzoor"

MANZOOR UL HASSAN DAR 2021.08.27 17:38