Ranjeet Singh vs B. R. Sharma Chief Secy. And Others
2022 Latest Caselaw 89 j&K

Citation : 2022 Latest Caselaw 89 j&K
Judgement Date : 4 February, 2022

Jammu & Kashmir High Court

Ranjeet Singh vs B. R. Sharma Chief Secy. And Others on 4 February, 2022

                                                                         Sr. No. 14



          HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                           AT JAMMU


                                                  CPSW No. 264/2017

Ranjeet Singh                                           ....Petitioner/Appellant(s)

                  Through :- None.


           V/s

B. R. Sharma Chief Secy. and Others                              ....Respondent(s)

                 Through :-    None.


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

                                      ORDER

04.02.2022

In this petition, the petitioner is seeking initiation of contempt

proceedings against the respondents for willful disobedience and non-

compliance of the judgment dated 28.01.2014 passed in SWP No. 1122/2013.

Notice in the matter was issued on 11.12.2017 and the petitioner was

called upon to take requisite steps for service on the respondents. More than four

years have passed but the petitioner has not taken any steps for service of the

respondents.

It seems that the petitioner has lost interest to prosecute this petition.

The same, is, accordingly, dismissed.

(Sanjeev Kumar) Judge Jammu:

04.02.2022 Sahil T