Sami Ul Rehman vs Rajeshwar Singh S.S. P. Jammu
2021 Latest Caselaw 1442 j&K

                                                                                      Sr. No. 72



                      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                                       AT JAMMU

                                                                         CPOWP No. 38/2013


           Sami Ul Rehman                                             ....Petitioner/Appellant(s)

                                Through :- None.


                          V/s

           Rajeshwar Singh S.S. P. Jammu                                      ....Respondent(s)

                                Through :-   None.


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

                                                     ORDER

Incumbent against whom instant petition has been filed, might have retired

or been transferred to some other office. 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 incumbent in office 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 BALA Renu 2021.11.15 13:53 13:10 I attest to the accuracy and integrity of this document