Waheeda Bano vs Vumlunmang Vualnam And Ors
2024 Latest Caselaw 70 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Waheeda Bano vs Vumlunmang Vualnam And Ors on 12 February, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                           S. No. 115
                                                           Suppl. List
    IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                         CM No. 360/2024 in
                         CCP(S) No. 420/2023
Waheeda Bano                                                 ...Petitioner(s)

Through: Mr. Abrar Ahmad, Adv, vice Mr. Ahmad Javid, Adv.

                                   Vs.

Vumlunmang Vualnam and Ors.                                ...Respondent(s)

Through: Mr. T.M.Shamsi, DSGI, for 1
          Mr. M.M.Dar, Adv, for 2 to 4
CORAM:
         HON'BLE MR JUSTICE WASIM SADIQ NARGAL, JUDGE

                              ORDER

12.02.2024

It has been brought to the notice of this Court by learned counsel for the respondents that the Order/Judgment passed by this Court dated 14th February, 2023 stands complied with in its letter and spirit and nothing remains further to be adjudicated upon in the instant contempt petition. Accordingly, Mr. M.M.Dar, learned counsel appearing for respondents 2 to 4 and Mr. T.M.Shamsi, learned DSGI, appearing for respondent no. 1 pray that the instant contempt petition be disposed of in the aforesaid backdrop.

Mr. M.M.Dar, learned counsel appearing for respondents 2 to 4 submits that he has already filed detailed statement of facts and along with that he has also filed an application for dropping the contempt proceedings on the ground that the Judgment/Order passed by this Court on 14th February, 2023 stands complied with. Learned counsel further submits that along with the said application, he has also placed on record PPO dated 18th January, 2024 issued by the concerned which has been placed on record as Annexure R-II to the writ petition.

A perusal of the aforesaid communication which has been issued by Asstt. General Manager (HR) for Regional Executive Director, NR addressed to the Airport Director, Airports Authority of India reveals that the family pension case on the basis of less than 10 years combined service rendered in CAD/NAA/AAI in respect of Waheeda Bano has been settled by Pay and Accounts Office vide Communication dated 12th January, 2024 along with PPO.

In the light of stand taken by respondents there remains nothing further in the instant contempt petition to be adjudicated upon and, accordingly, the proceedings are dropped and rule, if any, framed shall also stand discharged.

The contempt petition is disposed of in the aforesaid terms.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR 12.02.2024 "Shamim Dar"