Ghulam Nabi And Another vs Babila Rakwal
2023 Latest Caselaw 2401 j&K

                                                              Sr. No. 4
 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
CM No. 6154/2023 in
CPSW No. 155/2017


Ghulam Nabi and another                         .....Appellant(s)/Petitioner(s)

                      Through: None.
                 Vs

Babila Rakwal, Dir. Education and others                  ..... Respondent(s)
                      Through: None.

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                  ORDER

30.10.2023 CM No. 6154/2023

1. The petitioners were granted liberty to revive the instant contempt

petition in the event of non compliance of order/judgment dated

15.09.2015.

2. It is stated that the judgment has not been complied with by the

respondents till date.

3. There is no need to issue notice to the respondents in the instant

application.

4. Accordingly, in view of the averments made in the application, duly

supported by the application, the same is allowed. The contempt

petition bearing CPSW No. 155/2017 closed vide order dated

16.08.2023 is revived to its original number.

5. Application stands disposed of.

CPSW No. 155/2017

CPSW No. 155/2017

1. Notice be issued to the respondents.

2. Requisite steps be taken within a period of one week.

3. List on 18.11.2023.

(RAJNESH OSWAL) JUDGE

Jammu 30.10.2023 Sahil Padha