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Paramjeet Singh vs Dheeraj Gupta
2024 Latest Caselaw 2022 j&K

Citation : 2024 Latest Caselaw 2022 j&K
Judgement Date : 5 October, 2024

Jammu & Kashmir High Court

Paramjeet Singh vs Dheeraj Gupta on 5 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                               Serial No. 42


                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT JAMMU
              Case:-           CCP(S) No. 245/2022 in
                               OWP No. 1054/2013

              Paramjeet Singh                                        .....Appellant(s)/Petitioner(s)

                                          Through: None.

                                     Vs

              Dheeraj Gupta, Principal Secretary Housing and                    ..... Respondent(s)
              Urban Dev. Deptt. and others

                                          Through: Mr. Atul Verma, Advocate vice
                                                   Mr. Adarsh Sharma, Advocate for R-1 to 3.

              Coram:           HON'BLE MRS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                                      ORDER

(05.10.2024)

1. Learned counsel for the respondents 1 to 3 has placed on record copy of the judgment dated 13.10.2023 passed by the Hon'ble Supreme Court of India in Civil Appeal No. 6741/2023, titled "Jammu Development Authority vs S Paramjeet Singh & Ors", whereby the judgment dated 02.12.2022 passed by the Division Bench of this Court in LPA No. 58/2022 upholding the judgment of the writ Court is set aside and the appeal filed by the respondents allowed. Resultantly, the contempt petition deserves to be dismissed.

2. Be that as it may, since the judgment passed in the writ petition whereby the petition has been allowed and subsequent judgment of the Division Bench dated 02.12.2022 has been set aside by the Hon'ble Supreme Court of India, nothing survives in the present contempt petition. Accordingly, the contempt proceedings are closed.

(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 05.10.2024 Shivalee

 
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