Sher Din Mir vs Bal Krishan And Others
2021 Latest Caselaw 417 j&K

                                                                                                 After Notice
                                                                                                 Sr. No. 247
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU

                                                                             CPOWP No.85/2012
                                                                             IA No.35/2012

           Sher Din Mir                                                                ....Petitioner(s)
                                        Through :- None.
                                                     v/s

           Bal Krishan and others                                                      ......Respondent(s)

                                        Through :- Ms. Monika Thakur, Assisting Counsel

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

This contempt petition arises out of order dated 17.08.2011

passed by this Court in OWP No.1084/2011. 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