Ajay Gandotra vs Manzoor Hussain And Others
2022 Latest Caselaw 1541 j&K

                                                                     Sr. No. 21

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU


                                                  CCP(S) No.15/2020

Ajay Gandotra                                                   ..... petitioner (s)

                                Through :- None

                          V/s

Manzoor Hussain and others                                     .....Respondent(s)

                                Through :- Mr. R.S.Jamwal AAG.

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



                                    ORDER

1 This is a petition seeking initiation of contempt proceedings against the

respondents for willful disobedience and non-compliance of judgment dated

25.10.2019 passed in SWP No. 409/2019 whereby this Court, while disposing

of the writ petition, issued direction to the respondents to consider the claim of

the petitioner under Rules and pass a consideration order within a period of

four weeks.

2 On being put on notice, the respondents have filed the latest compliance

report and have also appended therewith a copy of the consideration order

being Government Order No. 208-JK(JSD) of 2022 dated 22.09.2022.

3 From a perusal of the Government Order (supra), it transpires that the

case of the petitioner has been considered in light of the judgment dated

25.10.2019 passed by this Court and the same has been rejected having been

found devoid of any merit.

4 In view of the consideration order passed, no case for initiating contempt

proceedings against the respondents is made out. Accordingly, proceedings in

this contempt petition are closed. It shall, however remain open to the

petitioner to work out his remedy against the consideration order ( supra) in

accordance with law.

(SANJEEV KUMAR) JUDGE Jammu 29.10.2022 Sanjeev