AYIAZ AHMAD AYIAZ Vs. JAVEED AHMAD KHAN

JUDGEMENT

(1.) During pendency of the instant contempt petition, the incumbent- respondent has changed his position either on account of retirement or transfer to some other office, as such, no useful purpose can be achieved by keeping the instant contempt petition pending, therefore, the same is disposed of giving liberty to the petitioner to approach the present incumbent with a copy of the order, subject matter of the contempt petition, for seeking implementation of the same, of course, in case same has remained unimplemented so far.

(2.) Further, in the event, the petitioner, after availing the aforesaid liberty, is still dissatisfied as regards the implementation of the directions of this Court, he shall be at liberty to file appropriate proceedings for implementation of the same in accordance with law.

(3.) Contempt petition disposed of as above.