Ghulam Ahmad Lala vs Director General Of Bsf ...
2023 Latest Caselaw 69 j&K/2

                                                        S. No. 23
                                                        Regular Cause List
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                            CPSW No. 17/1994

Ghulam Ahmad Lala                               ...Appellant/Petitioner(s)

Through:
                                    Vs.

Director General of BSF Headquarter ND                   ...Respondent(s)

Through: Mr. T. M. Shamsi, DSGI
CORAM:
 HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                ORDER

07.02.2023 None has appeared for the petitioner when the matter was called out today.

This contempt petition is on board since 1994. Incumbent(s), against whom instant petition has been filed, might have transferred or retired. In such circumstances, keeping contempt petition pending would serve no purpose.

In the above backdrop, contempt petition is closed. However, petitioner shall be free to approach the incumbent(s) in office with a copy of the order/judgment, with respect whereof instant petition has been filed, for its implementation, unless already complied with. It is made clear here that in the event petitioner feels unsatisfied qua implementation of the directions of this Court, petitioner shall be free to file appropriate proceedings for compliance thereof in accordance with law.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 07.02.2023 Manzoor