Farooq Ahmad Dar vs Mr. Ishfaq Aalam & Ors
2021 Latest Caselaw 167 j&K/2

                                                                             Item No.214
                                                                             After Notice.

                               IN THE HIGH COURT OF JAMMU AND KASHMIR
                                             AT SRINAGAR

                                                                  CPOWP No.648/2012

                  Farooq Ahmad Dar                                        ...Petitioner(s)

                               Through: None.

                                   Vs.

                  Mr. Ishfaq Aalam & Ors.                               ...Respondent(s)

Through: Ms. Saba Gulzar, Asstt. Counsel, vice Mr. B. A.

Dar, Sr. AAG.

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

(ORDER)(ORAL) 18.02.2021 This contempt petition arises out of interim order 12.09.2012 passed in CMP No.1969/2012 arising out of OWP No.1213/2012.

The main petition (OWP No.720/2018) stands disposed of vide judgment dated 06.12.2012, therefore, interim order dated 12.09.2012 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 18.02.2021 "Bhat Altaf, PS"

MOHAMMAD ALTAF BHAT 2021.02.22 11:14 I attest to the accuracy and integrity of this document