Mohd. Ishaq And Anr vs Bhupinder Kumar
2021 Latest Caselaw 413 j&K

                                                                                    After Notice
                                                                                    Sr. No. 328
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU
                                                      CPOWP No. 140/2015

           Mohd. Ishaq and anr.                                          ......Petitioner(s)
                                        Through :- None
                                                    v/s

           Bhupinder Kumar, DDC Doda and anr.                ......Respondent(s)
                              Through :- Mr. S.S Nanda, Sr.AAG

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

The contempt petition arises out of judgment dated 26.02.2015

passed by this Court in OWP No. 52/2014. The petitioners are not present as

their grievance might have been redressed by this time. The contempt petition

is, therefore, disposed of accordingly. In case the grievance of the petitioners

still survives, they 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 15:14 I attest to the accuracy and integrity of this document