Davinder Singh vs Nirmal Sharma
2025 Latest Caselaw 2332 J&K

Jammu & Kashmir High Court

Davinder Singh vs Nirmal Sharma on 13 October, 2025

                                                                                   Serial No.203


              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                 AT JAMMU
           CPSW No. 30/2015 in
           SWP No. 2582/2013
           Davinder Singh                                            .....Appellant(s)/Petitioner(s)


                                         Through:    None.
                                  Vs
           Nirmal Sharma, Secy. Education & Ors.                                 ..... Respondent(s)
                                         Through: Mr. Raman Sharma, AAG.


           CORAM: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                                      ORDER

(13.10.2025)

01. Record reveals that the instant contempt petition has been preferred

against the order/judgment dated 29.11.2013 passed in SWP No.

2582/2013, in which four weeks' notice was issued for filing of statement

of facts as well as compliance report way back on 26.02.2015.

02. Today, the instant contempt petition has come up before this Court after

10 years and during this intervening period no efforts have been made by

the petitioner to get the instant petition listed. Even today, there is no

representation on behalf of the petitioner perhaps for the reason that

order/judgment stands complied with.

03. In the aforesaid backdrop, no fruitful purpose will be served to keep this

contempt petition alive. Accordingly, proceedings in the instant contempt

petition are closed. Rule if any shall stand discharged.

(WASIM SADIQ NARGAL) JUDGE

Jammu 13.10.2025 Renu