Shiv Devi vs Ajeet Sahu & Ors
2025 Latest Caselaw 1556 J&K

Jammu & Kashmir High Court

Shiv Devi vs Ajeet Sahu & Ors on 28 May, 2025

                                                                                 2025:JKLHC-JMU:1358
                                                                         Serial No. 35

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU
CPSW No. 705/2018 in
SWP No. 2044/2017
Shiv Devi                                                .....Appellant(s)/Petitioner(s)


                              Through: Mr. Anuj Dewan Raina, Advocate.

                       vs
Ajeet Sahu & Ors.                                                  ..... Respondent(s)
                              Through: Mr. Sumeet Bhatia, GA.


CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                           ORDER

(28.05.2025)

1. Learned counsel for the petitioner submits that the petition has been

rendered infructuous as the judgment has been complied with by the

respondents. He, however, submits that in case, anything is left to be

complied with, the petitioner be permitted to file fresh petition, in

case, cause survives.

2. In view of the submissions made by the learned counsel for the

petitioner, the contempt petition is disposed of with a liberty to file

afresh, as prayed for.

(M A CHOWDHARY) JUDGE

Jammu 28.05.2025 Vishal Sharma