Villagers Of Rangil & Anr vs Mushtaq Ahmad Teli & Ors
2021 Latest Caselaw 134 j&K/2

       S.N 216
       A.N Cause List
                                 HIGH COURT OF JAMMU AND KASHMIR
                                           AT SRINAGAR
                                                 ...
                                         CPOWP No. 804/2015


                Villagers of Rangil & Anr.                                  ....... Petitioner(s)
                                                   Through: None

                                                      Versus
                Mushtaq Ahmad Teli & ors.                                  ......Respondent(s)
                                                    Through: None
                CORAM:
                                  HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                     ORDER

17.02.2021

The instant contempt petition arises out of interim order dated 04.11.2008 passed by this Court in OWP No. 811/2008. The main petition stands disposed of in terms of order/judgment dated 18.12.2017.

The interim order has therefore, merged with the final order passed in the writ petition.

The instant contempt petition, therefore, does not survive and the proceedings against the respondents are dropped.

Contempt petition stands closed.

(Sanjay Dhar) Judge Srinagar 17.02.2021 "Nuzhat Shafi"

NUZHAT SHAFI 2021.02.20 11:53 I attest to the accuracy and integrity of this document