Sandeep Rohmetra And Others vs Farooq Khan
2022 Latest Caselaw 831 j&K

                                                                                      Sr. No. 44

                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU
                                               (Through Virtual Mode)

                                                                 CPOWP No. 39/2015
                                                                 CM (3222/2019[1/2019])
                                                                 IA No. 1/2015

           Sandeep Rohmetra and others                                           ....Petitioner(s)

                                  Through :- Ms. Shreya Nagpal, Advocate vice
                                             Mr. Rahul Pant, Sr. Advocate
                          V/s
           Farooq Khan, Tehsildar Balwal,                                      ....Respondent(s)
           Jammu
                                 Through :-   Mr. S.S. Nanda, Sr. AAG

           Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
                                                     ORDER

23.05.2022 Learned counsel for the petitioners submits that this contempt petition

has become infructuous as the judgment dated 22.12.2014 passed by this Court

has been complied with. Her statement is taken on record.

In view of the statement made by learned counsel for the petitioners

the present contempt petition is closed. Proceedings initiated against the

respondent are dropped.

(Tashi Rabstan) Judge Jammu:

23.05.2022 Pawan Angotra

PAWAN ANGOTRA 2022.05.26 10:46 I attest to the accuracy and integrity of this document