Indian Institute Of Tech. ... vs Manoj Dwivedi
2021 Latest Caselaw 419 j&K

                                                                                    After Notice
                                                                                    Sr. No. 261
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU

                                                                 CPOWP No. 62/2013
                                                                 In
                                                                 OWP No. 1743/2012

           Indian Institute of Tech. Training                            ......Petitioner(s)

                                        Through :- None
                                                    v/s

           Manoj Dwivedi, and anr                                        ......Respondent(s)

                                         Through :- Mr. Syed Wajahat Hussain, Advocate.

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

The contempt petition arises out of judgment dated 28.12.2012

passed by this Court in CMA No. 2492/2012 and judgment dated 05.04.2013

passed in CMA No. 467/2013 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 15:13 I attest to the accuracy and integrity of this document