STATE OF J&K Vs. MOHAMMAD SIDIQ LONE

JUDGEMENT

(1.) The appellants are in appeal in terms of Clause 12 of the Letters Patent against the order dated 23rd of May, 2018 passed by the learned Single Judge in CPSW No.233/2016 entitled Mohammad Sidiq Lone and others Vs. Mr. Shaleen Kabra and another, whereby the learned Single Judge has held the appellants, prima facie, guilty of committing contempt of court and has issued show cause notice for punishment. The appeal is contested by the respondents both on merits as well as on its maintainability.

(2.) Before we advert to the rival contentions, it would be necessary to notice material facts shortly.

(3.) The respondents through the medium of SWP No.2649/2013, primarily, sought the following relief from the Writ Court: