Court On Its Own Motion vs Secretary
2021 Latest Caselaw 244 j&K

                                                                       Sr. No. 116

                    HIGH COURT OF JAMMU AND KASHMIR
                               AT JAMMU

                                                  CCP(S) 229/2020

Court on its own motion
                                                               ..... Petitioner (s)

                                 Through :- None

                           V/s

Secretary, Department of Health and medical                    .....Respondent(s)
Education and another

                                 Through :- Mr. H.A.Siddiqui Sr. AAG
                                             Mr. F.A.Natnoo AAG.

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

                                    ORDER

In terms of judgment dated 29.07.2020 passed in a bunch of petitions,

led by SWP No. 688/20069 titled 'Dr. Om Kumar and ors vs. State and ors', a

Robekar was framed against the respondents and they were put to notice.

Mr. Siddiqui, learned Sr. AAG and Mr. F.A Natnoo, learned AAG

representing the respondents have brought it to the notice of this Court that the

aforesaid judgment was assailed by the UT of Jammu and Kashmir before the

Division Bench in LPA No.102/2020 which was disposed of on 10.02.2021

and the impugned judgment to the extent of paragraph Nos. 30, 41 & 42 has

been set aside. Copy of the judgment of Division Bench has been placed on

record.

In view of the aforesaid, the basis of initiation of Suo Motu Contempt

proceedings i.e., the observations of the Writ Court in Paragraph Nos. 30,41,

and 42 of its judgment have ceased to exist and, therefore, proceedings in this

contempt petition are closed.

(SANJEEV KUMAR) JUDGE Jammu 04.03.2021 Sanjeev