M/S Mahavir Stone Crusher vs Shalinder Kumar And Ors
2021 Latest Caselaw 1233 j&K

                                                              Case No.63



      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                       AT JAMMU



                                                 CPSW No. 144/2017

M/S Mahavir Stone Crusher                                      ..... petitioner (s)

                                Through :-   None

                          V/s

Shalinder Kumar and ors                                       .....Respondent(s)

                                Through :- Ms Chetna Manhas assisting
                                           counsel vice
                                           Mr. F.A.Natnoo AAG
                                           Mr. Aiyaz Lone Dy.AG

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


                                   ORDER

This is a petition for initiation of contempt proceedings against the

respondents for willful disobedience and non-compliance of the interim order

dated 31.12.2016 passed by this Court in OWP No. 1828/2016, operative

portion whereof reads thus:

"Meanwhile, as ad interim and subject to objections, respondents shall, pursuant to Receipt No. 8529143 dated 14.07.2016 said to have been issued against receipt of renewal fee, take appropriate decision in the case and furnish report to this Court along with their reply."

It has been brought to the notice of this Court that the main writ

petition i.e OWP No. 1828/2016 has been finally disposed of by a Bench of

this Court vide its judgment dated 19.02.2018. The interim order of which

violation is alleged has, therefore, merged with the final order passed by this

Court in OWP No. 1828/2016.

In view of the above, this contempt petition is dismissed as having

been rendered infructuous.

(SANJEEV KUMAR) JUDGE JAMMU 04.10.2021 Sanjeev