Abdul Aziz Dar And Others vs Shaleen Kabra And Another
2021 Latest Caselaw 1110 j&K/2

                                                                                   Regular
                                                                                  S. No. 11




              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT SRINAGAR

                                                                             CPSW 306/2018
           Abdul Aziz Dar and others
                                                                   ... Petitioner/Appellant(s)
           Through: Mr. Shuja ul Haq, Advocate

                                 V/s
           Shaleen Kabra and another
                                                                            ... Respondent(s)

           Through: Mr. B. A. Dar, Sr. AAG

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

                                                ORDER

17-09-2021

This is a petition for initiating contempt proceedings against the respondents for non-compliance of order dated 15.12.2017 passed in SWP No. 2401/2017 whereby the respondents were directed to consider and take a decision on the communication referred to in the judgment under rules within six weeks from the date certified copy of the order is made available to them.

The respondents have filed statement of facts and have also placed on record copy of the consideration order bearing No. 206-Home of 2021 dated 13.09.2021 whereby the case of the petitioners has been considered in terms of the order passed by this court, and it has been rejected.

Order passed by this court stands complied with. However, it is always open for the petitioners to challenge the consideration order under law in case they are not satisfied.

In view of the above, the contempt petition is closed with liberty to the petitioners to work out their remedy against consideration order dated 13.9.2021.

(SANJEEV KUMAR) JUDGE Srinagar 17-09-2021 N Ahmad

NISSAR A BHAT 2021.09.21 11:12 I attest to the accuracy and integrity of this document