Mangti Devi And Ors vs Unknown
2021 Latest Caselaw 1412 j&K

                                                               Case No.20




      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                       AT JAMMU

                                                    CPSW No. 17/2010


Mangti Devi and ors                                             ..... petitioner (s)

                                Through :-   Mr. A.S.Bali Advocate

                          V/s

                                                               .....Respondent(s)
Qayoom Khan and ors
                                Through :- Mr. Aijaz Lone Dy.AG

                                       Mr. Vasu Yadav, Managing Director,
                                       JKSFC & Mr. Arshad Mughal, Chief
                                       General Manager, JKSFC present in
                                       person.

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

                                    ORDER

Learned counsel for the respondents, on instructions from the appearing respondents, submits that the judgment dated 13.02.2009 passed in SWP No. 1471/2007 has been complied with and the family pension in favour of the petitioner sanctioned in the year 2011 itself. It is further submitted that petitioner No.1 has died and till her death, she had been receiving the family pension.

Statement made by learned counsel for the respondents is taken on record.

Accordingly, the contempt proceedings in this contempt petition are closed, leaving it open to the petitioners to approach this Court again in case the statement made by learned counsel for the respondents is not found to be correct or some grievance of the petitioners still remains un-redressed.

(SANJEEV KUMAR) JUDGE JAMMU 03.11.2021 Sanjeev