Mansoor Anayat vs Mr. Suresh Chug & Anr
2021 Latest Caselaw 132 j&K/2

                                                                         Item No.269
                                                                         After Notice.

                               IN THE HIGH COURT OF JAMMU AND KASHMIR
                                             AT SRINAGAR

                                                                 CPOWP No.239/2018

                  Mansoor Anayat                                      ...Petitioner(s)

                               Through: None.

                                   Vs.

                  Mr. Suresh Chug & anr.                            ...Respondent(s)

Through: None.

Ms. Asifa Padroo, AAG.

CORAM: Hon'ble Mr. Justice Sanjay Dhar, Judge

(ORDER)(ORAL) 16.02.2021 This contempt petition arises out of interim order 01.05.2018 passed in CMP No.01/2018 arising out of OWP No.720/2018.

The main petition (OWP No.720/2018) stands disposed of vide judgment dated 15.11.2018, therefore, interim order dated 01.05.2018 has merged with the main judgment. Therefore, this contempt petition does not survive for any further consideration and the same is, accordingly, disposed of.

(Sanjay Dhar) Judge Srinagar 16.02.2021 "Bhat Altaf, PS"

MOHAMMAD ALTAF BHAT 2021.02.22 11:23 I attest to the accuracy and integrity of this document