GUL MOHAMMAD BHAT Vs. SHALEEN KABRA

JUDGEMENT

(1.) Petitioners who are respondents in LPA No. 157/2019 filed by the Government of J&K against the order dated 18.01.2018 passed in OWP No. 243/2016 has filed the instant contempt petition alleging violation of order dated 02.07.2019 passed in MP No. 4267/2019 read with LPA No. 157/2019, in terms whereof, this court while condoning the delay in the appeal filed by the Government has issued notice in the Letters Patent Appeal and in the meanwhile passed the following order:-

(2.) Learned counsel for the petitioners submits that the subsequent order passed by the Letters Patent Bench on 13.11.2019, in terms whereof, the execution proceedings before the Court below are stayed is at the back of the petitioners and without a motion seeking modification of the earlier order passed on 02.07.2019, the subsequent order will not have any effect on the implementation of the order passed on 02.07.2019 and non-implementation form basis for instant contempt.

(3.) While reiterating the averments made in the contempt petition supported with the documents on record and the submissions made as also the reference to Section 2 of the Contempt of Courts Act for the claim made, Mr. Reshi submits that the contempt is made out against the respondents namely