Muzaffar Ahmad Wani vs Chandraker Bharti And Ors. (Home)
2024 Latest Caselaw 1601 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Muzaffar Ahmad Wani vs Chandraker Bharti And Ors. (Home) on 21 October, 2024

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                              S. No. 113
                                                                              Suppl. list
           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT SRINAGAR

                                    CCP(S) 394/2024 in[WP(Crl) 278/2023]
         MUZAFFAR AHMAD WANI                                       ...Petitioner/Appellant(s)

         Through: Ms. Nadia Abdullah, Adv.
                                                   Vs.
         CHANDRAKER BHARTI AND ORS. (HOME)                                 ...Respondent(s)

         Through:
         CORAM:
              HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
                                               ORDER

21.10.2024

Learned counsel for the petitioner states that the instant contempt petition has been rendered infructuous, in that, the Judgment, non- compliance of which was complained of, stands complied with by the respondents/contemnors. Under these circumstances, the petition is dismissed as not pressed.

(JAVED IQBAL WANI) JUDGE SRINAGAR 21.10.2024 Hilal Ahmad