Ruby Fahmeed Mintoo And Anr vs Bishwajit Kumar Singh
2024 Latest Caselaw 2026 j&K

Jammu & Kashmir High Court

Ruby Fahmeed Mintoo And Anr vs Bishwajit Kumar Singh on 5 October, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                Sr. No. 20
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                  CPSW No. 569/2017 in
                                                     SWP No. 1144/2013
                                              CM No. 1584/2019[01/2019]
                                                                    c/w
                                                    CPSW No. 576/2017
                                                      CM No. 6950/2023


Ruby Fahmeed Mintoo and anr.             .... Petitioner/Appellant(s)
                  Through:- Mr. F.S Butt, Advocate .

                   V/s

Bishwajit Kumar Singh, Pr.                               .....Respondent(s)
Secretary to Govt. and ors.

                         Through:-   Mr. Raman Sharma, AAG

CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                     ORDER

05.10.2024

Learned counsel for the respondents submits that the judgment of the

writ Court stands complied with. He has further submitted that in this

regard, he has already filed soft copy of the compliance report today

through E-filing mode and he has also produced the hard copies in open

Court today, the same are taken on record.

Learned counsel for the petitioners does not dispute the fact that the

judgment of the writ Court stands complied with.

In view of the above, the contempt proceedings in both the contempt

petitions are closed.

Disposed of.

(Sanjay Dhar) Judge

Jammu:

05.10.2024 Tarun/PS