Sandaya Bhargav vs Naseema Lanker
2023 Latest Caselaw 116 j&K

Citation : 2023 Latest Caselaw 116 j&K
Judgement Date : 4 February, 2023

Jammu & Kashmir High Court

Sandaya Bhargav vs Naseema Lanker on 4 February, 2023

                                                                          Sr. No. 10

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU


                                                  CPSW No. 321/2010


 Sandaya Bhargav                                       ...Petitioner/Appellant(s)

                                   Through: Ms. Arushi Shukla, Advocate.

                           v/s


 Naseema Lanker, Secy. Education & Ors.                          .... Respondent(s)
                                   Through: Mr. Raman Sharma, AAG.

CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                          ORDER

04.02.2023

Petitioner, in the instant contempt petition, has alleged violation of the judgment dated 19.10.2009, whereby respondents were directed to accord consideration to the case of the petitioner, in case there is no illegal impediment for doing so.

Statement of facts stands filed.

In terms of statement of facts, judgement dated 19.10.2009is stated to have already been complied with by the respondents and a detailed consideration order has been passed on 30.04.2011 in this behalf.

Be that as it may, the judgment of the writ court has been complied with by the respondents, so much so that even the consideration order dated 30.04.2011, has also been challenged as submitted by the learned counsel for the petitioner.

Accordingly, the contempt proceedings are closed. Contempt petition is disposed of.

(MOKSHA KHAJURIA KAZMI) JUDGE Jammu 04.02.2023 Abinash