Ashwani Kundal vs Sanjeev Verma And Ors
2022 Latest Caselaw 90 j&K

                                       h475




                                                                   S.No.17
          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU
                      (through virtual mode)


                                              CPSW No. 563/2017
Ashwani Kundal


                                                 ...petitioners)
                             Through:- Mr. Pranav Kohli Sr Advocate with
                                       Mr. Rahul Sharma Advocate.
      V/s
Sanjeev Verma and ors

                                               ...Respondent(s)
                            Through:- Mr. Ravinder Gupta AAG.

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

                                      ORDER

This is a petition for initiating contempt proceedings against the respondents for willful disobedience and non-compliance of judgment dated 06.06.2017 passed in SWP No.1034/2015 whereby a direction was issued to the respondents to pass appropriate orders on the basis of enquiry report dated 16.07.2010 within a period of four weeks from the date of receipt of copy of the order.

The respondents have filed their compliance report and in the compliance report, a stand taken by them is that the petitioner has concealed the material facts from this Court, in that, he had applied for the post of J.E afresh and was, accordingly, selected and appointed. It is submitted that the petitioner has accepted his subsequent appointment and, therefore, this contempt petition is rendered infructuous.

In view of the compliance report filed by the respondents, this petition is rendered infructuous and same is disposed of, accordingly.

(Sanjeev Kumar) Judge Jammu04.02.2022 Sanjeev