Iffam Rafiq vs Joseph Emmanuel
2021 Latest Caselaw 1457 j&K/2

                                                                       S. No. 19
                                                                       Regular Cause List
          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR

                                                                    CPOWP No. 28/2018
                                                                   In OWP No. 880/2017


          Iffam Rafiq                                                      .....Petitioner(s)

                                        Through: None
                    V/s
          Joseph Emmanuel                                               ..... Respondent(s)

                                        Through: None
          CORAM:
               HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                               ORDER

16.11.2021

None has appeared for the parties when the matter was called out today.

This contempt petition is on board since 2018. 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 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 SRINAGAR 16.11.2021 "Manzoor"

MANZOOR UL HASSAN DAR 2021.11.17 10:37