Mohammad Farooq Bhat vs Manoj Kumar Dwivedi
2022 Latest Caselaw 2247 j&K/2

                                                                    S. No. 49
                                                                    Regular Cause List
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR

                                           CCP(S) No. 451/2020


                Mohammad Farooq Bhat                            ...Appellant/Petitioner(s)

                Through: Mr. Shuja Ul Haq, Advocate
                                                     Vs.

                Manoj Kumar Dwivedi                                         ...Respondent(s)

                Through: Mr. Satinder Singh, AAG

                CORAM:
                  HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                                ORDER

16.12.2022 Statement of facts/compliance report along with Government order

No. 117-IND of 2016 dated 26.05.2016 stands filed by the respondents on

08.09.2022, by virtue of said Government order, it is shown that the case of

the petitioner was considered pursuant to the Judgment passed by this Court

02.09.2014 in SWP No. 2548/2013, but his claim was rejected being not

entitled to. Learned counsel appearing for the petitioner submits that this

consideration order was never brought to his knowledge till date.

In view of the consideration order so placed on record, the Court is

satisfied with the compliance of the Judgment dated 02.09.2014 by the

respondents. Therefore, the contempt petition is closed. However, in case

the petitioner is aggrieved of the said consideration order dated 26.05.2016,

he is at liberty to challenge the same.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 16.12.2022 "Mohammad Yasin Dar"

MOHAMMAD YASIN DAR 2022.12.19 12:13 I attest to the accuracy and integrity of this document