Sardari Lal vs Anil Kumar Sharma And Others
2021 Latest Caselaw 1395 j&K

                                                                         S.No.43

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                                                     CPOWP No.52/2013

Sardari Lal                                                            ...Petitioner(s)
                           Through: None

        V/s

Anil Kumar Sharma and others                                         ...Respondent(s)
                      Through: None

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


                                         ORDER

This is a petition for initiating contempt proceedings against the respondents for non-compliance of interim order dated 20.11.2012 passed in OWP No.1577/2012, which petition stands finally disposed of by this Court vide judgment dated 31.07.2017. The interim order of which non-compliance is alleged has, thus, merged with the final order. Therefore, this petition for non- compliance of an interim order is not maintainable.

Accordingly, proceedings in this petition are closed.

(Sanjeev Kumar) Judge

JAMMU:

02.11.2021 Vinod, Pvt. Secy.

Whether the order is speaking : Yes/No Whether the order is reportable: Yes/No