Rajeev Kumar Sharma vs M. H. Malik And Another
2023 Latest Caselaw 2267 j&K

                                                                       Sr. No. 21

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

Case: CPSW No.247/2017

Rajeev Kumar Sharma                                               ..... Petitioner(s)

                       Through :- None.

                  Vs

M. H. Malik and another                                         .....Respondent(s)


                       Through :- Mr. Suneel Malhotra, GA

           CORAM:
           HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                                     ORDER

11.10.2023

01. Petitioner has initiated the contempt proceedings against the

respondents for non-compliance of the judgment/order dated 01.07.2015

passed by this Court in SWP No. 695/2015.

02. Compliance report stands filed on behalf of the respondents. As per the

compliance report the claim of the petitioner has been rejected vide order

No.320-Agri of 2015 dated 12.10.2015. Therefore, nothing survives for further

consideration in the present petition.

03. Accordingly, proceedings in this contempt petition are closed.

However, petitioner is at liberty to avail the remedy available to him under law

against the said order.

(PUNEET GUPTA) JUDGE JAMMU 11.10.2023 Shammi