Prabhat Tarpines And vs B.S. Dua And Another
2021 Latest Caselaw 1305 j&K

                                                           Sr. No. 17




     HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT JAMMU

                                           CPOWP No. 134/2012
                                           In [OWP No. 323/2008]

Prabhat Tarpines and                                .... Petitioner/Appellant(s)
Synthetic Ltd.

                               Through:-   Mr. Imran Ahmed Rather, Adv vice
                                           Mr. Vishal Goel, Advocate

                         V/s

B.S. Dua and another                                        .....Respondent(s)

                               Through:-   None.

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

                                   ORDER

This is a petition for initiating the contempt proceedings against

the respondents for willful disobedience and non-compliance of the

interim order dated 21.04.2008 passed in OWP No. 323/2008, whereby

the parties were directed to maintain status quo.

From the record, it transpires that OWP No. 323/2008 was

disposed of by this Court finally on 16.04.2019 quashing the impugned

letter dated 10.03.2008 issued by respondent No. 1 - Bank of Baroda. The

J&K SIDCO was directed to pay the Bank of Baroda the amount due to it

with further direction that all other creditors shall wait until the claim of

the Bank is satisfied.

In view of the final disposal of OWP No. 323/2008, the interim

order dated 21.04.2008 has merged with the final judgment and therefore,

this petition, is rendered infructuous. Dismissed as infructuous.

(Sanjeev Kumar) Judge JAMMU 13.10.2021 Angita

Whether the order is speaking : Yes/No Whether the order is reportable: Yes/No