Hanifa Begum And Ors vs Basharat Ahmad Dar And Another
2021 Latest Caselaw 1245 j&K

                                                                 Case No.14



      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                       AT JAMMU


                                                    CPOWP No.122/2010
Hanifa Begum and ors
                                                                  ..... petitioner (s)

                                  Through :-   None

                            V/s

Basharat Ahmad Dar and another                                   .....Respondent(s)

                                  Through :- Mr. F.A.Natnoo AAG

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

                                      ORDER

This is a petition seeking initiation of contempt proceedings against the

respondents for willful disobedience and non-compliance of judgment dated

01.07.2010 passed in OWP No. 808/06 whereby a direction was issued to the

respondents to pay Rs.6.00 lac to the petitioners along with interest at the rate

of 7.5% per annum.

In response, the respondents have filed the statement of facts in which

they have submitted that they have deposited an amount of Rs.14,81,250/-

inclusive of interest before the Registry of this Court.

In that view of the matter, nothing survives in this contempt petition.

Accordingly, the contempt proceedings are closed. The petitioners shall be at

liberty to withdraw the amount from the Registry, if not already withdrawn.

(SANJEEV KUMAR) JUDGE JAMMU 05.10.2021 Sanjeev