In Swp No. 2541/2015 vs Vivek Bhardwaj And Anr
2023 Latest Caselaw 876 j&K/2

                                                               Serial No. 50
                                                             Regular Cause list

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                            CCP(S) No. 540/2021
                           In SWP No. 2541/2015
Javed Ahmad Chachoo
                                                  ..... Petitioner/Appellant(s)
Through:     None

                                     V/s
Vivek Bhardwaj and Anr.
                                                           .....Respondent(s)
Through:     Mr. Sajad Ashraf, GA

CORAM:
             HON'BLE MR. JUSTICE M.A. CHOWDHARY, JUDGE.

                                  ORDER

02.08.2023

There is no representation on behalf of the petitioner.

Learned counsel for the respondents has produced a copy of the

order passed by the Division Bench of this Court in LPA No. 337/2019

passed against the order alleged to have been wilfully disobeyed by the

respondents, wherein the Division Bench of this Court has stayed the

operation of the judgment dated 7th June, 2019.

In view of the absence of the learned counsel for the petitioner and

also that the order passed by the learned Single Bench has been stayed by

the Division Bench of this Court, the Contempt proceedings against the

respondents are dropped. However, the Petitioner shall be at liberty to work

out his remedy after the judgment is rendered by the Division Bench in the

aforesaid appeal. The copy of the order is taken on record

Disposed of, along with connected CM(s).

(M.A. CHOWDHARY) JUDGE SRINAGAR:

02.08.2023 "Mir Arif"