Abdul Qayoom vs Atul Dulloo And Ors
2023 Latest Caselaw 1685 j&K

                                                                         Sr.No. 64


            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU
                                                           CCP(S) No. 110/2022

Abdul Qayoom                                                 ....Petitioner(s)/Appellant(s)

                      Through :- Mr. J.A. Hamal, Advocate.

V/s

Atul Dulloo and Ors.                                                   ....Respondent(s)


                      Through :-   Mr. K.D.S Kotwal, Dy. AG.
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE.

                                        ORDER

19.08.2023

1. Petitioner has filed the instant contempt petition against the respondents for

their deliberate and willful disobedience of the judgment/order dated

16.02.2017 passed by this Court in SWP No. 1887/2013.

2. Compliance report has been filed on behalf of the respondent No. 3, perusal

whereof reveals that the petitioner is not cooperating with the department for

processing his pension case as per the relevant rules.

3. In that view of the matter, nothing survives in the instant contempt petition

for adjudication. Accordingly, the contempt proceedings are dropped and the

contempt petition stands closed.

(VINOD CHATTERJI KOUL) JUDGE

Jammu:

19.08.2023 Mihul