ALI MOHD DAR Vs. NAJAM-U-SAQIB

JUDGEMENT

(1.) CONTEMPT proceedings are sought to be initiated for non -compliance of order dated: - 02.09.1999 passed by this court in SWP No. 2596/1994.

(2.) A similar petition, seeking implementation of court direction and initiating contempt proceedings for its non -implementation was filed on 06.09.2000, being contempt petition No. 349/2000 which came to be dismissed vide order dated: - 26.02.2002. A copy of the dismissal order is Annexure ËœCâ„¢ with contempt petition. While dismissing the petition, the court observed that there has been no non -compliance of order of the court.

(3.) IN the event the petitioners are aggrieved of the order dated: - 26.04.2002, the remedy was to have assailed the said order in appropriate forum. Once this court has held that there has been no non -compliance and the order has attained finality, the same cannot be re -agitated in fresh contempt proceeding.