Surinder Singh vs Rohit Kansal
2021 Latest Caselaw 160 j&K

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                                                                                  S.No.240

                                HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU
                                                                  CPSWNo.373/2016
                                                                  IA No.1/2018


               Surinder Singh                                              ...Petitioner(s)
                                              Through:- Ms. Nadia Qadeer, Advocate
                          V/s
               Rohit Kansal                                                 ...Respondent(s)
                                Through:- None
              Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                                       ORDER

Learned counsel for the petitioner submits that the judgment passed by this Court of which violation is alleged in this petition has been substantially complied with and her client is satisfied with the compliance. She, therefore, seeks permission of this Court to withdraw the contempt petition with liberty to approach again, if there is any subsisting grievance.

Her statement is taken on record.

Accordingly, proceedings in this petition are closed with liberty as prayed for.

(Sanjeev Kumar) Judge

Jammu 19.02.2021 Vinod.

VINOD KUMAR 2021.02.22 10:57 I attest to the accuracy and integrity of this document