Rekha Devi vs D. S Kotwal
2025 Latest Caselaw 965 J&K

Jammu & Kashmir High Court

Rekha Devi vs D. S Kotwal on 18 February, 2025

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                   Sr. No. 37

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                       CPSW No. 397/2013

Rekha Devi                                       .... Petitioner/Appellant(s)

                          Through:-   None


                    V/s

D. S Kotwal, Chirman CDPO.                                .....Respondent(s)
Panchari and Ors.
                          Through:-   None

CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                  ORDER

18.02.2025

Petitioners seek the implementation of the judgment/order

passed by this Court on 22.04.2013 vide which respondents were directed

to consider the representation, if any, filed by the petitioner and pass

appropriate consideration order under rules governing the field.

Respondents have filed their statement of facts and have

submitted that in compliance to the order passed by the Court on

22.04.2013 the claim of the petitioners has been considered and

accordingly, rejected.

In view of the above submission made by the learned counsel for

the respondents, the order passed by this Court stand complied with.

The proceedings in the instant contempt petition are closed.

(SINDHU SHARMA) JUDGE

Jammu:

18.02.2025 Javid Iqbal