Abdul Hamid Mir vs R.K Pandita
2021 Latest Caselaw 420 j&K

                                                                                    After Notice
                                                                                    Sr. No. 260
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU

                                                                 CPOWP No. 57/2013

           Abdul Hamid Mir                                               ......Petitioner(s)

                                        Through :- None
                                                    v/s

           R.K Pandita, Relief Commissioner, and anr.                    ......Respondent(s)

                                         Through :- Mr. Vishal Bharti, Dy. A.G.

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

The contempt petition arises out of judgment dated 19.10.2012

passed by this Court in OWP No. 1479/2012. 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 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 Tarun

TARUN KUMAR GUPTA 2021.04.01 15:13 I attest to the accuracy and integrity of this document