Sajad Hussain & Ors vs Gaznaffer Hussain
2025 Latest Caselaw 2333 J&K

Jammu & Kashmir High Court

Sajad Hussain & Ors vs Gaznaffer Hussain on 13 October, 2025

                                                                                   Serial No.204


              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                 AT JAMMU
           CPSW No. 41/2015 in
           SWP No. 2488/2014
           Sajad Hussain & Ors.                                      .....Appellant(s)/Petitioner(s)


                                         Through:    None.
                                  Vs
           Gaznaffer Hussain, Secy. Med. Edu & 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 12.09.2014 passed in SWP No.

2488/2014, and notice was issued in the instant petition way back on

13.04.2015 and the last date of hearing was 16.11.2015.

02. Today, the instant contempt petition has come up for hearing 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 petitioners 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