Vinod Kumar And Anr vs Suresh Kumar
2025 Latest Caselaw 957 J&K

Jammu & Kashmir High Court

Vinod Kumar And Anr vs Suresh Kumar on 17 February, 2025

                                                                                    Sr.No. 45


                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                          AT JAMMU

                                                                 CPSW No. 355/2013 in
                                                                 SWP No. 2639/2010


      Vinod Kumar and Anr.                                                          .... Petitioner(s)

                                Through :- None.

                     V/s

      Suresh Kumar, Secy. Home and Ors.                                           ....Respondent(s)


                                Through :- None.
      Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE

                                                  ORDER

17.02.2025.

The instant contempt petition has been preferred against the order/judgment passed by this Court dated 17.12.2012 in which the notice was issued by this Court way back on 10.09.2013. The respondents have filed the detailed statement of facts in which specific stand has been taken that order/ judgment passed by this Court stands complied with.

In the light of the stand taken by the respondents, no fruitful purpose will be served to keep this contempt petition alive.

Accordingly, the proceedings in the instant contempt petition stands closed.

Rule, if any, shall stand discharged.

(Wasim Sadiq Nargal) Judge

Jammu:

17.02.2025.

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