Mirza Mohd. Alam vs Vinod Kumar
2021 Latest Caselaw 406 j&K

                                                                 Sr. No. 237

                       HIGH COURT OF JAMMU AND KASHMIR
                                  AT JAMMU
                                            CPOWP No. 178/2013


        Mirza Mohd. Alam                                     ...Applicant(s)/Petitioner(s)
                                         Through:    None.

                                  v/s


        Vinod Kumar                                                     .... Respondent(s)
                                          Through: None.

        CORAM: HON'BLE MR. JUSTICE PUNEET GUPTA

                                              ORDER

This contempt petition arises out of judgment dated 03.06.2013 passed

by this Court in OWP no.1686/2012 titled Mirza Mohd. Alam v. State of J&K

and others. The petitioner is not present as his grievance might have been

redressed by this time. The contempt petition is therefore disposed of

accordingly. In case the grievance of the petitioner still survives, he can file

fresh petition against the present incumbent(s) who have not taken action in

pursuance to the judgment passed though having been made aware of the same.

The contempt proceedings are accordingly disposed of.

(PUNEET GUPTA) JUDGE Jammu 29.03.2021 Raj Kumar

RAJ KUMAR 2021.03.31 09:49