Ghulam Mohd. Dar & Ors vs Parvaiz Sayad & Anr
2022 Latest Caselaw 2180 j&K/2

                                                        S.No. 36
                                                        Regular List

   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR

                                               CCP(D) No. 11/2022

Ghulam Mohd. Dar & Ors.                   ...Petitioner/ Appellant(s)
                       Through: Mr. Anees Ul Islam, Advocate vice
                                Mr. Moomin Khan, Advocate
                            V/s
Parvaiz Sayad & Anr.                              ...Respondent(s)
                       Through: Mr. Sajad Ashraf, GA

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE.
    HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI,JUDGE.

                             ORDER

09.12.2022

This is a petition for initiating contempt proceedings against the

respondents for wilful disobedience and non-compliance of the

judgment dated 12.12.2018 passed in LPASW No. 176 of 2013.

Learned counsel appearing for the respondents submits that the

judgment has been complied with. He passed on a copy of

communication dated 08.12.2022 passed by Chief Accounts Officer

District Fund Office, Srinagar, which is taken on record.

In view of the aforesaid, the judgment appears to have been

complied with and, therefore, there remains nothing in this contempt

petition for adjudication. Provided further that in case the petitioners

still feel dissatisfied with the implementation of the judgement, they

shall be free to approach this Court again. Accordingly, Contempt

proceedings are dropped and the contempt petition dismissed.

                 (MOKSHA KHAJURIA KAZMI)           (SANJEEV KUMAR)
                          JUDGE                      JUDGE
SRINAGAR
09.12.2022
"Nuzhat"