Manzoor Ahmad Malik And Others vs Vivek Bhardwaj And Another
2023 Latest Caselaw 123 j&K/2

                                                                             S. No. 61
                                                                             Regular Cause List
                     THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                                      AT SRINAGAR

                                       CCP(S) no. 263/2022 in
                                        [SWP no. 1720/2013]

         Manzoor Ahmad Malik and others
                                                               ...Appellant(s)/Petitioner(s)
         Through: Mr. M. A. Wani, Advocate

                                                 Vs.

           Vivek Bhardwaj and another
                                                                ...Respondent(s)
         Through: Ms. Asifa Padroo, AAG

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

27.02.2023

Learned counsel for the petitioners submits that the respondents have since been transferred and new incumbents have been posted in their place. He submits that this contempt petition can be disposed of by providing that the petitioners may approach the new incumbents by making a representation for compliance of the order.

Therefore, in view of the submissions made by learned counsel for the petitioners, the proceedings initiated against the erstwhile respondents/ contemnors shall stand dropped, with liberty to petitioners to approach the new incumbents for implementation of the order/judgment. They shall make a representation within a period of two weeks, whereafter respondents shall comply with the order/judgment within four weeks.

In event, order/judgment remains unimplemented, petitioners are at liberty to approach this Court a fresh.

In view of the above, contempt stands closed.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 27.02.2023 "Imtiyaz"

IMTIYAZ UL GANI 2023.03.01 09:57 I attest to the accuracy and integrity of this document