Khursheed Ahmed And Others vs Iqbal Khandey
2021 Latest Caselaw 1439 j&K

                                                                                      Sr. No. 74



                      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                                       AT JAMMU

                                                                         CPSW No. 312/2013


           Khursheed Ahmed and others                                 ....Petitioner/Appellant(s)

                                Through :- None.


                          V/s

           Iqbal Khandey, C. Secy and others                                  ....Respondent(s)

                                Through :-   Mr. Ajyaz Lone. Dy. AG.


           Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                                   ORDER

Incumbents against whom instant petition has been filed, might have

retired or been transferred to some other offices. In such circumstances, keeping

contempt petition pending would serve no advantageous purpose.

In the above backdrop, contempt petition is closed. However, petitioners

shall be free to approach the incumbents in offices with a copy of the

order/judgment, with respect whereof instant petition has been filed, for its

implementation, unless already complied with. It is made clear here that in the

event petitioners feel unsatisfied qua implementation of the directions of this

Court, petitioners shall be free to file appropriate proceedings for compliance

thereof in accordance with law.

Contempt petition is, accordingly, closed.

(Vinod Chatterji Koul) Judge Jammu:

11.11.2021 RENU BALA Renu 2021.11.15 13:53 13:10 I attest to the accuracy and integrity of this document