Amjad Lone vs Mr Suresh Sharma
2021 Latest Caselaw 118 j&K/2

                                                                                Serial No. 215
                                                                          AFTER NOTICE CAUSELIST

                               HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR
                                                                          CPSW No. 507/2013
           Amjad Lone.
                                                                             ..... Petitioner(s)
                                          Through: - Mr Moomin Khan, Advocate.
                                                     V/s
           Mr Suresh Sharma.
                                                                           ..... Respondent(s)
                                             Through: - Mr N.A. Beigh, Senior Advocate with
                                                        Mr Sofi Manzoor, Advocate.
           CORAM:
                               Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
                               Hon'ble Mr Justice Vinod Chatterji Koul, Judge.

                                                   ORDER

15.02.2021

During pendency of the instant contempt petition, the incumbent-

respondent- Mr Suresh Sharma is stated to have retired from services and the

incumbent in position despite knowledge of the judgment, has not filed the

compliance.

Proper course for the petitioner is to approach the present incumbent with

copy of judgment for seeking compliance, if not, already complied.

In view of the above, the instant contempt petition is disposed of giving

liberty to the petitioner to approach the present incumbent with a copy of the

judgment, for seeking implementation of the same, of course, in case same has

remained unimplemented so far. Further, in the event, the petitioner, after

availing the aforesaid liberty, is still dissatisfied as regards the implementation

of the directions of this Court, he shall be at liberty to file appropriate

proceedings for implementation of the same in accordance with law.

Contempt petition disposed of as above.

                                    (Vinod Chatterji Koul)       (Ali Mohammad Magrey)
                                            Judge                        Judge
          SRINAGAR:
          15.02.2021
ABDUL HAMID BHAT
2021.02.15"Hamid"
           17:14
I attest to the accuracy and
integrity of this document