Noor Mohammad Dhobi vs Kuldeep Khoda And Others
2021 Latest Caselaw 1014 j&K/2

                                                                                    After Notice

                                                                                    Serial No. 10

              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT SRINAGAR


                                                                       CPSW No. 455/2009
           Noor Mohammad Dhobi
                                                                  Petitioner(s)/ Appellant(s)
                                             Through: -
                                        Mr M. I. Dar, Advocate.
                                                 V/s
           Kuldeep Khoda and Others
                                                                          .....Respondent(s)
                                             Through: -
                                                None.

           CORAM:
                      Hon'ble Mr. Justice Javed Iqbal Wani, Judge.
                                              ORDER

06.09.2021 Learned counsel for the petitioner submits that instant contempt petition has been rendered infructuous as the judgment out of which the instant petition has arisen stands set aside by the Division Bench, dismissing the writ petition of the petitioner. His statement is taken on record.

In view of above position, contempt proceedings are closed and contempt petition is dismissed.

(Javed Iqbal Wani) Judge Srinagar 06.09.2021 "Ishaq"

ISAQ HAMEED BHAT 2021.09.15 15:50 I attest to the accuracy and integrity of this document