Surinder Thusoo vs Rohit Kansal
2021 Latest Caselaw 394 j&K

                                                                                        S. No.103
                               HIGH COURT OF JAMMU AND KASHMIR
                                             AT JAMMU

                                                                            CCP(S) No. 324/2020
                                                                            CM No. 7692/2020


        Surinder Thusoo                                                                ...Petitioner(s)

                                   Through :- Mr. Abhinav Sharma, Sr. Advocate with
                                              Ms. Parkhi Parihar, Advocate

                                  v/s
                                   <




        Rohit Kansal, Secretary PDD and another
        't
                                                                                    .....Respondent(s)

                                   Through :- Mr. F. A. Natnoo, AAG



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


                                                      ORDER

In view of setting aside of judgment dated 14.02.2020 passed in

SWP No. 2538/2011 by the Division Bench of this Court, this contempt petition

has been rendered infructuous.

The contempt petition is, accordingly, dismissed as having been

rendered infructuous.

(SANJEEV KUMAR) JUDGE JAMMU 26.03.2021 Paramjeet Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

PARAMJEET SINGH 2021.03.29 15:54 I attest to the accuracy and integrity of this document