S.K. Puri And Anr vs Vinod Bhalla
2023 Latest Caselaw 342 j&K

                                                                        Sr. No. 3


       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                     CPC No. 491/1995
                                                     IA Nos. 5/2007, 2/2007 &
                                                     5/2008
S.K. Puri and anr.                                 .....Appellant(s)/Petitioner(s)

q
                          Through: None
                     vs
Vinod Bhalla                                                  ..... Respondent(s)
                          Through: Mr. K. S. Johal, Sr. Advocate with
                                   Mr. Karman Singh Johal, Advocate


Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                     ORDER

The instant contempt petition arises out of interim order dated

29.03.1995 passed by this Court in Civil Revision Petition No. 31/1995.

It is alleged in the contempt petition that the respondent has violated

the aforesaid order whereby the parties were directed to maintain status quo and

the order dated 11.01.1995 passed by District Judge, Jammu was stayed.

A perusal of the record shows that the main Civil Revision Petition

bearing No. 31/1995 has been dismissed by this Court by way of detailed

judgment dated 22.11.2014. The interim order, which is the subject matter of the

contempt petition has, therefore, merged with the final order passed in the

revision petition.

The proceedings, therefore, do not survive and the same are closed.

The petition stands disposed of.

(SANJAY DHAR) JUDGE

Jammu 22.02.2023 Neha