Javed Iqbal vs Ajit Kumar Sahu And Others
2021 Latest Caselaw 415 j&K

                                                                                                  After Notice
                                                                                                  Sr. No. 250
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU

                                                                              CPOWP No.99/2012


           Javed Iqbal                                                                  ....Petitioner(s)
                                        Through :- None.
                                                     v/s

           Ajit Kumar Sahu and others                                                   ......Respondent(s)

                                         Through :- None.

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

This contempt petition arises out of Judgment dated 09.08.2012

passed by this Court in OWP No.1110/2012. The petitioner is 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 petitioner

still survives, he can file fresh petition against the present incumbents who

have not taken action in pursuance to the judgment passed though having

been made aware of the same.

(Puneet Gupta) Judge Jammu 31.03.2021 Shammi

Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No

SHAMMI KUMAR 2021.04.01 15:03 I attest to the accuracy and integrity of this document