State Th. Flood Control vs Haji Dula And Others
2021 Latest Caselaw 1440 j&K

                                                                                      Sr. No. 73



                      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                                       AT JAMMU
                                                      CPOWP No. 41/2013


           State th. Flood Control                                    ....Petitioner/Appellant(s)

                                Through :- None.


                          V/s

           Haji Dula and others                                               ....Respondent(s)

                                Through :-   None.


           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, petitioner

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 petitioner feels unsatisfied qua implementation of the directions of this

Court, petitioner 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 RENU BALA 2021.11.15 13:53 13:10 I attest to the accuracy and integrity of this document