Daljeet Singh Manhas vs R.K Thoosu
2021 Latest Caselaw 412 j&K

                                                                                   After Notice
                                                                                      Sr. No. 331
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU

                                                                 CPOWP No. 164/2015
                                                                 IA No. 02/2016
                                                                 IA No. 01/2016

           Daljeet Singh Manhas                                          ......Petitioner(s)

                                        Through :- Mr. Anil Khajuria, Advocate .
                                                    v/s

           R.K Thoosu, M.D Housing Board, Jammu                          ......Respondent(s)

                                         Through :- none

            Coram:             HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
            ::: :                                     ORDER

The contempt petition arises out of judgment dated 22.01.2015

passed in OWP No. 37/2015. 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 petition against the present incumbent who has not taken action in

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

same.

(Puneet Gupta) Judge Jammu 31.03.2021 Tarun

TARUN KUMAR GUPTA 2021.04.01 15:15 I attest to the accuracy and integrity of this document