Balwant Singh And Others vs Afzal Bhat And Others
2021 Latest Caselaw 1698 j&K

                                                                            Sr. No. 11

   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    ATJAMMU
CJ Court

Reserved on 16.11.2021
Pronounced on:16.12.2021

Case: CP(OWP) No. 217 of 2015


Balwant Singh and Others                                  .....Appellant/Petitioner(s)

                                  Through :- Sh. Pranav Kohli, Senior Advocate with
                                             Sh. Arun Dev Singh, Advocate
                            v/s

Afzal Bhat and Others                                              .....Respondent(s)
                                  Through :- Sh. S.S.Nanda, Sr. AAG


      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE MOHAN LAL, JUDGE

                                  JUDGMENT

PANKAJ MITHAL, CJ:

Since the contempt petition arises out of an interim order passed in OWP

No. 879 of 2014, which has been decided by us by a separate order today itself,

the contempt proceedings have become meaningless and, as such, are directed to

be consigned to records. Contempt notices are discharged.

                           (MOHAN LAL)                  (PANKAJ MITHAL)
                                JUDGE                   CHIEF JUSTICE
JAMMU
16.12.2021
Tilak

             Whether the order is speaking ? :    No.

Whether the order is reportable? : No.