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Samitri Devi And Ors vs Abdul Majid Bhat And Ors
2021 Latest Caselaw 1187 j&K

Citation : 2021 Latest Caselaw 1187 j&K
Judgement Date : 24 September, 2021

Jammu & Kashmir High Court
Samitri Devi And Ors vs Abdul Majid Bhat And Ors on 24 September, 2021
                                                                               Sr. No. 43
                                                                               Regular List



                           HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                                           AT JAMMU

                                                                CCP(S) No. 621/2019

                   Samitri Devi and ors.                                       .... Petitioner(s)

                                                   Through:-     Mr. H.R Qureshi, Advocate.

                                             V/s

                   Abdul Majid Bhat and ors.                                  .....Respondent(s)

                                                   Through:- Ms. Monika Thakur, Advocate
                                                             vice
                                                             Mr. S.S Nanda, Sr.AAG.

                  CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                                     ORDER

Learned counsel for the petitioners seeks non-compliance of

the order/judgment dated 03.10.2018, by virtue of which respondents

were directed to determine the eligibility of the petitioners to claim the

compensation and to determine the rates of compensation in accordance

with the applicable SROs on the subject.

Respondents have filed the statement of facts and have stated

that they have considered the case of the petitioners and vide order dated

18.10.2019 rejected the case of the petitioner being devoid of merits.

In view of the compliance of the order dated 03.10.2018,

nothing survives in this contempt petition for adjudication. Proceeding

this contempt petition are, accordingly, closed. However, the petitioners

are free to assail this order in case the cause survives.

(Sindhu Sharma) Judge JAMMU TARUN KUMAR GUPTA 2021.09.24 21:51 24.09.2021 Tarunand I attest to the accuracy integrity of this document

 
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