Ghulam Mohammad Mir And Ors vs J. A. Dar Regional Passport ...
2021 Latest Caselaw 280 j&K/2

                                                                   S. No. 202
                                                                   After Notice Cause List
                      HIGH COURT OF JAMMU AND KASHMIR
                                AT SRINAGAR
                                                                 CPOWP No. 365/2011

       Ghulam Mohammad Mir and Ors.                                   .....Petitioner(s)

                                  Through: None
              V/s
       J. A. Dar Regional Passport Officer Sgr. and Anr.           ..... Respondent(s)

                                  Through: Mr. T. M. Shamsi, ASGI


       CORAM:          HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                          ORDER

03.03.2021

None has appeared for the petitioners when the matter was called out today.

This contempt petition is on board since 2011. Incumbent(s), against whom instant petition has been filed, might have retired. In such circumstances, keeping contempt petition pending would serve no purpose.

In the above backdrop, contempt petition is closed. However, petitioners shall be free to approach the incumbent(s) in office with a copy of the order/judgment, with respect whereof instant petition has been filed, for its implementation, unless already complied with. It is made clear here that in the event petitioners feel unsatisfied qua implementation of the directions of this Court, petitioners shall be free to file appropriate proceedings for compliance thereof in accordance with law.

Contempt petition is, accordingly, closed.

(PUNEET GUPTA) JUDGE SRINAGAR 03.03.2021 "Manzoor"

MANZOOR UL HASSAN DAR 2021.03.04 12:26