Syed Vajeeh Ahmad Andrabi vs B. A. Runayal (Comm./Sectt. To ...
2021 Latest Caselaw 302 j&K/2

                                                                     S. No. 203
                                                                     After Notice Cause List
                        HIGH COURT OF JAMMU AND KASHMIR
                                  AT SRINAGAR
                                                                  CPOWP No. 650/2012

       Syed Vajeeh Ahmad Andrabi                                        .....Petitioner(s)

                                    Through: None
                V/s
       B. A. Runayal (Comm./Sectt. to Govt. Rev.)                    ..... Respondent(s)

                                    Through: Ms. Afroza Hassan, Assisting Counsel to
                                             Mr. B. A. Dar, Sr. AAG


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

                                            ORDER

09.03.2021 None has appeared for the petitioner when the matter was called out today.

This contempt petition is on board since 2012. Incumbent(s), against whom instant petition has been filed, might have transferred or retired. In such circumstances, keeping contempt petition pending would serve no purpose.

In the above backdrop, contempt petition is closed. However, petitioner 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 petitioner feels unsatisfied qua implementation of the directions of this Court, petitioner shall be free to file appropriate proceedings for compliance thereof in accordance with law.

(PUNEET GUPTA) JUDGE SRINAGAR 09.03.2021 "Manzoor"

MANZOOR UL HASSAN DAR 2021.03.10 10:21