Ghulam Ahmad Kuchay And Others vs Mr. Muneer-Ul-Islam And Others
2021 Latest Caselaw 687 j&K/2

                                                                                         Sr. No.209

                               IN THE HIGH COURT OF JAMMU AND KASHMIR
                                              AT SRINAGAR
                                           (Through virtual Mode)

                 CJ Court

                                                 CPOWP No.370/2017

                 Ghulam Ahmad Kuchay and others.                      ...Petitioner(s)/Appellants.
                 Through:          None.
                                                          Vs.
                 Mr. Muneer-ul-Islam and others.                               ....Respondent(s)
                 Through:          None.
                 CORAM:
                 HON'BLE THE CHIEF JUSTICE
                 HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                      ORDER

01.07.2021

This Contempt Petition has been filed complaining about the disobedience of the interim order dated 02.04.2015 passed in OWP No.648/2014 : Ghulam Ahmad Kuchay & Ors. v. State of J&K and others.

Upon verification, it has been revealed that the above writ petition has been finally dismissed vide judgment and order dated 11th February, 2016.

In view of the above, the interim order dated 02.04.2015 stands merged in the final order and, as such, the contempt proceedings have become meaningless. Accordingly, this contempt petition is dismissed and the contempt notice, if any, shall stand discharged.

                                              (SANJAY DHAR)                 (PANKAJ MITHAL)
                                                     JUDGE                  CHIEF JUSTICE
                   Srinagar
                   01.07.2021
                   Abdul Qayoom, PS

ABDUL QAYOOM LONE
2021.07.01 17:33
I attest to the accuracy and
integrity of this document