Gh. Mohi Ud Din vs Bishwajit Kumar Singh And Others
2023 Latest Caselaw 2297 j&K

                                                                              73
    HIGH COURT OF JAMMU, KASHMIR AND LADAKH
                      AT JAMMU
CCP(S) No. 46/2022

Gh. Mohi Ud Din
                                                  .....Appellant(s)/Petitioner(s)

q
                      Through: Mr. B. R. Manhas, Adv.
                 vs
Bishwajit Kumar Singh and others                             ..... Respondent(s)
                      Through: None.


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

                                   ORDER

13.10.2023 Learned counsel for the petitioner has submitted that pursuant to the directions of the writ court, claim of the petitioners has been considered and thereafter, the same has been rejected.

In view of the above, the judgment of the writ court stands complied with, as such, no case for proceeding against the respondents is made out.

The contempt petition is disposed of with a liberty to the petitioner to work out remedy available against the consideration order.

(SANJAY DHAR) JUDGE

Jammu 13.10.2023 Rakesh