Roshan Singh vs Parvez Ahmed Malik
2021 Latest Caselaw 416 j&K

                                                                                                 After Notice
                                                                                                 Sr. No. 249
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU

                                                                             CPOWP No.87/2012


           Roshan Singh                                                                ....Petitioner(s)
                                        Through :- None.
                                                     v/s

           Parvez Ahmed Malik                                                          ......Respondent(s)

                                         Through :- Mr. Syed Wajahat Ali, Assisting Counsel
                                                   vice Mr. H. A. Siddiqui, Sr. AAG

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

This contempt petition arises out of Order No.ADCAPD/J/2011-

12/838-41 dated12.09.2011 passed by this Court in OWP No.618/2012. 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 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