Brij Bhushan And Others vs Sanjeev Verma And Others
2021 Latest Caselaw 1259 j&K

                                                                          Sr. No. 91



     HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                      ATJAMMU
CJ Court

Case: CCP (S) No. 499 of 2019

Brij Bhushan and Others                                  .....Appellant/Petitioner(s)

                                 Through :- Sh. Jatinder Choudhary, Advocate
                          v/s

Sanjeev Verma and others                                          .....Respondent(s)

                                 Through :- Sh. D. C. Raina, Advocate General with
                                            Sh. Raman Sharma, AAG
                                            Sh. R..K.Gupta, Sr. Advocate with
                                            Sh. Jugal Kishore, Advocate


              CORAM:
              HON'BLE THE CHIEF JUSTICE
              HON'BLE MR. JUSTICERAJNESH OSWAL, JUDGE

                                    ORDER

06.10.2021

The contempt petition arises out of an interlocutory order dated

14.12.2018 passed in OWP No. 2555 of 2018, 'Brij Bhushan and Others v.

State of J&K and Others'.

Since the aforesaid writ petition has been decided by us by a separate

judgment and order passed today, the interlocutory order passed therein stands

merged in the final judgment and ceases to exist.

Accordingly, we do not deem it necessary to proceed any further in

the contempt proceedings and the same is directed to be consigned. Contempt

notice shall stand discharged.

                     (RAJNESH OSWAL)                (PANKAJ MITHAL)
                               JUDGE                CHIEF JUSTICE
JAMMU
 06.10.2021
Tilak