Arif Ahmad And Anr vs Mr. Tufail Matoo (Commissioner ...
2021 Latest Caselaw 1222 j&K/2

                                                                     S. No. 27
                                                                     After Notice Matters
                      HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                                 AT SRINAGAR
                                                                         CPOWP No. 382/2015

           Arif Ahmad And Anr.                                              .....Petitioner(s)

                                          Through:       Mr. Javaid Hameed, Adv.
                      V/s
           Mr. Tufail Matoo (Commissioner S.M.C)                            ..... Respondent(s)

                                          Through:       Mr. Momin Khan, Adv.
           CORAM:
                               Hon‟ble Mr. Justice Sanjay Dhar, Judge.

                                                     ORDER

30.09.2021 Learned counsel for the petitioners submits that the judgment sought to be implemented has been complied by the respondents, as such, proceedings have been rendered infructuous. His statement is taken on record. The proceedings against the respondents are dropped and the contempt petition is disposed of accordingly.

(Sanjay Dhar) Judge SRINAGAR 30.09.2021 "Aasif"

AASIF GUL 2021.10.01 06:56 I attest to the accuracy and integrity of this document