Sudershan Singh Wazir vs Ranjan Mathai And Ors
2021 Latest Caselaw 220 j&K

                                                                   Sr. No. 256

               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU




                                                 CPOWP 112/2013

Sudershan Singh Wazir                                         ..... Petitioner (s)

                                Through :- Ms Veenu Gupta Advocate

                          V/s

Ranjan Mathai and ors                                         .....Respondent(s)

                                Through :- Mr. Vishal Sharma ASGI.

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE


                                   ORDER

Learned counsel for the petitioner submits that the judgment

passed by this Court in the instant case has been complied with and, therefore,

nothing survives in this contempt petition to be adjudicated upon. Her

statement is taken on record.

Accordingly, the proceedings in this contempt petition are closed.

(SANJEEV KUMAR) JUDGE Jammu 02.03.2021 Sanjeev