Sudesh Kumar vs Neeraj Jandial Principal Aggar ...
2023 Latest Caselaw 1776 j&K

                                                                    Sr. No. 35

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                               CCP (S) No. 7/2021

Sudesh Kumar                                                  .....Petitioner(s)

                       Through: Mr. G S Thakur, Advocate


                  Vs

Neeraj Jandial Principal Aggar Jitto & Anr.                 ..... Respondent(s)

                       Through: Mr. P D Singh, Dy. AG

Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                   ORDER

25.08.2023

Learned counsel for the respondents submits that the impugned

order/judgment dated 18.10.2019 has been complied with. Compliance report

has been filed by the respondents wherein, it is submitted that the case of the

petitioner has been considered after proper examination and the same has been

found to be devoid of any merits and thus was rejected.

In view of the stand taken by the respondents in the compliance

report filed, the contempt proceedings against the respondents are

accordingly dropped and the contempt petition is closed, however, the

petitioner would be at liberty to challenge the order of consideration, if not

satisfied.

( Vinod Chatterji Koul ) Judge Jammu 25.08.2023 Manan