Jammu & Kashmir High Court

Robkar vs Suhail Hussain Tantray on 1 May, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                                                  Sr. No. 04
                                  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                  AT JAMMU

                                                                                   ROBSW No. 06/2023 in
                                                                                     CPSW No. 245/2017


                      Robkar                                                     .... Petitioner/Appellant(s)

                                                     Through:-     None.

                                               V/s

                      Suhail Hussain Tantray                                              .....Respondent(s)

                                                     Through:-     Mr. Amit Gupta, AAG.
                      CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                             ORDER

01.05.2024

01. The proceedings in the contempt petition, i.e., CPSW No. 245/2017

have been closed in terms of order dated 29.01.2024 by holding as under:

"Having heard learned counsel for the parties and perused the material on

record, I am of the view that the judgment passed by this Court dated 04.06.2012

has been complied with though notionally, as such, there is no occasion to

proceed with these contempt proceedings.

The proceedings in this contempt petition are, therefore, closed. It is, however, left open to the petitioner to work out his remedy against Govt. Order dated 27.01.2024 to the extent he is aggrieved, in accordance with law."

02. In view of the above, the proceedings in this Robkar also stand closed.

(Vinod Chatterji Koul) Judge

Jammu: