Bikham Singh vs G.S. Chib And Another
2022 Latest Caselaw 185 j&K

Citation : 2022 Latest Caselaw 185 j&K
Judgement Date : 14 February, 2022

Jammu & Kashmir High Court

Bikham Singh vs G.S. Chib And Another on 14 February, 2022

                                                                                                Sr. No. 19


                       HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                                        AT JAMMU
                                                                       CPOWP No. 21/2016
           Bikham Singh                                                        ....Petitioner/Appellant(s)
                                 Through :- None.
                           V/s
           G.S. Chib and another                                                         ....Respondent(s)

                                 Through :-   Mr. Eishan Dadhichi, CGSC

           Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                                                       ORDER

01. This petition has been filed by the petitioner for initiating contempt

proceedings against the respondents for willful disobedience and non-

compliance of the interim order dated 18.12.2015 passed in OWP No.

1880/2015.

02. On being put on notice, the respondents have filed the compliance report

and have also placed on record a copy of the consideration order bearing No.

122-DCAPDJ of 2016 dated 13.05.2016. Perusal of the order shows that the case

of the petitioner in compliance to the interim directions passed by this Court has

been considered but the grievance of the petitioner has not been found

sustainable on merits. Otherwise also, the main writ petition i.e., OWP No.

1880/2015 has already been decided by this Court vide order dated 08.03.2019.

03. In that view of the matter, the interim direction of which violation is

alleged has merged with the final judgment and, therefore, this contempt petition

has become infructuous. For this reason, no case for initiating contempt

proceedings against the respondents is made out. This contempt petition is

dismissed.

(Sanjeev Kumar) Judge Jammu:

14.02.2022 Angita ANGITA DEVI Whether the order is speaking : Yes/No 2022.02.17 12:32 I attest to the accuracy and Whether the order is reportable: Yes/No integrity of this document