Ghulam Mohd Mir And Ors vs Mr. Shaleen Kabra And Others
2022 Latest Caselaw 1265 j&K/2

                                                                    S. No. 108
                                                                    Regular list
       IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR

                                   CPSW 703/2018

   GHULAM MOHD MIR AND ORS.                                     ...Petitioner(s)

   Through: Mr. R.A. Jan, Sr. Adv. with Mr. Aswad Attar, Advocate

                                         Vs
   MR. SHALEEN KABRA AND OTHERS                                 ...Respondent(s)

   Through: Ms. Asifa Padroo, AAG

   CORAM:
    HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                     ORDER

16.08.2022

Mr. R.A. Jan, learned senior counsel, submitted at Bar that substantial compliance has been made by the respondents in terms of judgment dated 01.12.2009, except entitlement of leave salary in favour of the petitioners, as such, the contempt petition is closed as settled.

However, petitioners are at liberty to avail appropriate remedy with respect to the leave salary.

Disposed of along with all connected CMs.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 16.08.2022 ARIF