Ashraf Husasin vs Rohit Kansal & Ors
2021 Latest Caselaw 676 j&K

                                                                                 Sr. No. 225
                                                                                 After notice causelist




                          HIGH COURT OF JAMMU AND KASHMIR AT JAMMU

                                                                     CPOWP No.96/2016 in
                                                                     OWP No.1866/2016

                  Ashraf Husasin                                      .... Petitioner/Appellant(s)

                                                       Through:-     Mr. F.S.Butt, Adv.

                                                 V/s

                  Rohit Kansal & ors.                                         .....Respondent(s)

                                                       Through:-     Mr. Ravinder Gupta, AAG.

                  CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                                        ORDER

Learned counsel for the petitioner submits that the judgment of

this Court dated 28.12.2015 stands complied with, as such, nothing

survives for consideration in this contempt petition.

In view of the aforesaid, the proceedings in this contempt petition

are accordingly closed.

(Sindhu Sharma) Judge JAMMU 07.07.2021 Eva

EVA GUPTA 2021.07.13 15:22 I attest to the accuracy and integrity of this document