Shabir Ahmad Gorsy vs Mr. Jahangir Ahmad Mir And Anr
2022 Latest Caselaw 2200 j&K/2

                                                        S. No. 24
                                                        Regular Cause List
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR

                           CPSW No. 440/2014

Shabir Ahmad Gorsy                              ...Appellant/Petitioner(s)

Through: None
                                    Vs.

Mr. Jahangir Ahmad Mir and Anr.                          ...Respondent(s)

Through: None
CORAM:
  HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                ORDER

13.12.2022 None has appeared for the parties when the matter was called out today.

This contempt petition is on board since 2014. Incumbent(s), against whom instant petition has been filed, might have transferred or retired. In such circumstances, keeping contempt petition pending would serve no purpose.

In the above backdrop, contempt petition is closed. However, petitioner shall be free to approach the incumbent(s) in office with a copy of the order/judgment, with respect whereof instant petition has been filed, for its implementation, unless already complied with. It is made clear here that in the event petitioner feels unsatisfied qua implementation of the directions of this Court, petitioner shall be free to file appropriate proceedings for compliance thereof in accordance with law.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 13.12.2022 Manzoor