Zaheer Abbas vs Zakir S. Mirza
2021 Latest Caselaw 347 j&K

                                                                                   S. No. 266
                                HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU

                                                                          CPOWP No. 07/2014

           Zaheer Abbas                                                              ...Petitioner(s)

                                                    Through :- Mr. Suyash Singh Chandel, Adv.

                     V/s

           Zakir S. Mirza, S.H.O. Thanamandi, Rajouri                              ...Respondent(s)

                                                     Through :- Mr. S.S. Nanda, Sr. AAG vice
                                                                Mr. Raman Sharma, AAG


           Coram:              HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                                     ORDER

Learned counsel for the petitioner states that the judgment out of which

the instant contempt petition is arisen stands complied with, rendering the contempt

petition infructuous.

In view of the statement made by learned counsel for the contempt

proceedings are closed.

Contempt petition, is accordingly, stands closed.

(JAVED IQBAL WANI) JUDGE

Jammu 22.03.2021 Angita

ANGITA DEVI 2021.03.29 12:32 I attest to the accuracy and integrity of this document