Hamidullah Dar And Another vs Atal Duloo And Another
2021 Latest Caselaw 1104 j&K/2

                                                                                     Serial No. 110

              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT SRINAGAR
                                                                        CM No. 6212/2021 in
                                                                        CCP(S) No 521/2019
           Hamidullah Dar and Another
                                                                  Petitioner(s)/ Appellant(s)
                                                Through: -
                                       Mr Hilal Ahmad Wani, Advocate.
                                                      V/s
           Atal Duloo and Another
                                                                             .....Respondent(s)
                                                Through: -
                                                     None.
           CORAM:
                         Hon'ble Mr. Justice Sanjeev Kumar, Judge.
                                                    ORDER

17.09.2021 This is an application filed by the applicants/petitioners seeking substitution of respondent Nos. 1 and 2 by new incumbents namely Shri Vivek Bhardawaj, Commissioner/Secretary to Government, Health and Medical Education Department, Civil Secretariat, Srinagar/Jammu and Dr. Mushtaq Ahmad Rather, Director Health Services Kashmir, Srinagar.

It is submitted by learned counsel for the applicants/petitioners that during pendency of this petition respondents 1 and 2 have been transferred and are replaced by new incumbents.

For the reasons stated in the application, same is allowed and Shri Vivek Bhardawaj, and Dr. Mushtaq Ahmad Rather, are substituted in place of respondent Nos. 1 and 2. Petitioners shall file fresh memo of parties within one week. Subject to filing of fresh memo of parties by the petitioners, Registry to issue notice to the newly substituted respondents for filing compliance report to the judgment dated 01.05.2019 passed in SWP No. 682/2019.

Application is disposed of.

List the contempt petition on the date already fixed.

(Sanjeev Kumar) Judge Srinagar 17.09.2021 "Ishaq"

ISAQ HAMEED BHAT 2021.09.21 17:37 I attest to the accuracy and integrity of this document