Mohd. Shafiq And Another vs Samuel Verghese And Another
2021 Latest Caselaw 112 j&K

                                                                                    S.No.216

                                HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU

                                                              CPSW No.65/2010

               Mohd. Shafiq and another                                         ...Petitioner(s)
                                              Through:- None
                          V/s
               Samuel Verghese and another                                     ...Respondent(s)
                                             Through:- None
              Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                                       ORDER

This is a petition seeking initiation of contempt proceedings against

the respondents for non-compliance of the judgment dated 01.06.2009

passed in SWP No.445/2007.

This petition is pending since March, 2010 and even notice in the

matter has not yet been issued. The petitioners or their counsel have taken

no effective step to get the matter listed and considered. It is, thus, apparent

that the petitioners have no subsisting grievance and, therefore, have

chosen not to pursue the petition.

This petition is, accordingly, dismissed for non-prosecution.

(Sanjeev Kumar) Judge

Jammu 15.02.2021 Vinod.

VINOD KUMAR 2021.02.17 11:39 I attest to the accuracy and integrity of this document