Mohammad Tulha Rehmani vs Noureen Naqui And Anr
2021 Latest Caselaw 1393 j&K/2

Citation : 2021 Latest Caselaw 1393 j&K/2
Judgement Date : 8 November, 2021

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Tulha Rehmani vs Noureen Naqui And Anr on 8 November, 2021

                                                                              S.No. 15
                                                                             Regular List



                     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT SRINAGAR
                                                                  CPSW 12/2011
           MOHAMMAD TULHA REHMANI


                                                                     ...Petitioner(s)

                                    Through: None.

                                                 V/s
           NOUREEN NAQUI AND ANR.

                                                                   ...Respondent(s)
                                    Through: None.

           Coram:              HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                                              ORDER

1. This is a petition for initiating contempt proceedings against the respondents for their wilful disobedience and non-compliance of the interim order dated 16.11.2010 passed in SWP No. 1583/2010, whereby this Court while issuing notice to the respondents also stayed the impugned order dated 29.10.2010.

2. On being put on notice, respondents have entered appearance and filed reply, wherein they have categorically stated that in pursuance to the interim order dated 16.11.2010, the petitioner was not forced to join at his new place of posting. Since he had already been relieved and, therefore, he could not be allowed to join back.

3. Be that as it is, from the record, it reveals that SWP No. 1583/2010 has been finally disposed of vide judgment dated 29.04.2011 and if that be the position, the interim order, of which violation is alleged, has merged with the final order, thus, rendering this contempt petition infructuous.

4. Dismissed, as such.

(SANJEEV KUMAR) JUDGE Srinagar 08.11.2021 Muzammil. Q

MUZAMIL QADIR 2021.11.09 15:04 I attest to the accuracy and integrity of this document