Through: None vs Mohd. Iqbal Khandey And Another
2021 Latest Caselaw 1721 j&K

                                                                   Sr. No. 15

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                               CPOWP No. 64/2014


                                                   .....Appellant(s)/Petitioner(s)
Bodh Raj


                      Through: None.


                 Vs

Mohd. Iqbal Khandey and another                              ..... Respondent(s)

                      Through: None.

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

                                   ORDER

21.12.2021

01. The petitioner had approached this court raising grievance that the

order dated 06.05.2013 passed by this Court in OWP No. 1179/2009 has not

been complied with. The grievances of the petitioner might have been redressed.

02. 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 21.12.2021 Shammi