Neeru Pangotra vs Riyaz Farooq
2021 Latest Caselaw 263 j&K/2

     S. No. 210
     After Notice
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT SRINAGAR

                                         CM no. 5904/2019 in
                                         CPLPA no. 21/2018

     Neeru Pangotra
                                                                  .... Petitioner(s)
                                       Through: Mr R. A. Jan, Sr. Advocate with
                                                 Mr Taha Khalil, Advocate

                                                   V/s
     Riyaz Farooq
                                                                   ... Respondent(s)
                                       Through: Mr Shah Aamir, AAG
                                                 Mr T. M. Shamsi, ASGI
      CORAM:
                          Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                              Hon'ble Mr Justice Puneet Gupta, Judge

                                              ORDER

02.03.2021

By the instant application the petitioner has sought direction upon respondents to report compliance to the order dated 20.02.2019 and the final judgment and order dated 12.10.2018 passed in LPAOW no. 89/2017.

Mr R. A. Jan, learned senior counsel, on instructions of his Assisting Counsel, submits that the judgment of which the contempt is alleged stands implemented. His statement is taken on record.

In view of above the present application arising out of the contempt petition no.21/2018 is disposed of. The contempt petition shall also stand disposed of as settled along with all connected CM(s).

Disposed of.

                                         (Puneet Gupta)        (Ali Mohammad Magrey)
                                                Judge                     Judge
     Srinagar
     02.03.2021
     Amjad Lone PS




AMJAD AHMAD LONE
2021.03.04 17:16
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