Shafiq Ahmed And Others vs Shaleen Kabra And Others
2023 Latest Caselaw 111 j&K

                                               Sr. No. 47
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                                           CCP(S) No. 236/2022


Shafiq Ahmed and others                               .... Petitioner/Appellant(s)

                         Through:-     Mr. M. Tariq Mughal, Advocate

                   V/s

Shaleen Kabra and others                                          .....Respondent(s)

                         Through:-     Ms. Aparna Gupta, Advocate vice
                                       Mr. R.S. Jamwal, AAG

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                    ORDER

Proceedings in this contempt petition has been initiated for

non-compliance of judgment and order dated 25.10.2019 passed in

WP(C) No. 3902/2019. Vide impugned order dated 25.10.2019, the writ

petition was disposed of with a direction to the respondents to treat the

petition as representation and consider the claim of the petitioners as

projected in the petition in accordance with rules.

The respondents have filed their compliance report vide which

the petitioners claim have been rejected being devoid of merit.

In view of the aforesaid, order of this Court stands complied.

Proceedings in the contempt petition are accordingly closed. The

petitioners are at liberty to challenge the aforesaid order.

(SINDHU SHARMA) JUDGE JAMMU 04.02.2023 Vishal