Naila Kouser And Others vs Unknown
2023 Latest Caselaw 181 j&K

                                                                       Sr. No. 42

           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU
                                     CPSW No. 75/2019


Naila Kouser and others                                           ..... petitioner (s)

                                   Through :- None

                             V/s

                                                                 .....Respondent(s)
Atul Dullu and others
                                   Through :- Mr. Amit Gupta AAG.

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                      ORDER

This is a petition seeking initiation of contempt proceedings against the respondents for willful disobedience and non-compliance of judgment dated 03.03.2017 passed in SWP No. 487/2020 whereby a direction was issued to the respondents to consider and decide the claim of the petitioner by passing a speaking order.

Mr. Gupta, learned AAG submits that he has already filed statement of facts/compliance report and passes on a copy whereof.

A perusal of the compliance report shows that the respondents have considered the case of the petitioner in compliance to the judgment dated 03.03.2017 and passed a speaking order vide No.NHM/CMO.P/2019/162-166 dated 25.06.2019.

In view of the aforesaid, the judgment passed by this Court is complied with and, therefore, no case for initiating contempt proceedings against the respondents is made out. Accordingly, the proceedings in this contempt petition are closed. It shall, however, remain open to the petitioner to work out his remedy against the speaking order (supra) in accordance with law, if he is aggrieved and so advised.

(SANJEEV KUMAR) JUDGE Jammu 07.02.2023 Sanjeev