Pooja Devi vs G. A. Peer And Others
2023 Latest Caselaw 2268 j&K

                                                                        Sr. No. 03

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

Case: CPSW No.314/2011


Pooja Devi                                                         ..... Petitioner(s)


                       Through :- None.

                  Vs

G. A. Peer and others                                            .....Respondent(s)


                       Through :- Ms. Chetna Manhas, Assisting Counsel vice
                                  Mr. Amit Gupta, AAG

          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 09.11.2010

passed by this Court in SWP No. 2594/2010.

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

compliance report in terms of aforesaid order the petitioner's case was

considered vide communication No.DPMU/NRHM/K/844-845 dated

08.11.2010 and rejected. 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, if any, available against

the order passed by the respondents.

(PUNEET GUPTA) JUDGE JAMMU 11.10.2023 Shammi

Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No