SYED MOHAMMAD HAFIZ Vs. STATE OF J&K

JUDGEMENT

(1.) The instant application came to be filed at Srinagar Wing of the High Court and is taken up today at Jammu Wing of the High Court through video conference.

(2.) Through the medium of this application, the applicants/respondents are seeking staying of contempt proceedings pending in the contempt petition, bearing CPSW No.739/2017, including order dtd. 6/2/2019, on the ground that the applicants/respondents have already filed a review petition for review of judgment/order dtd. 8/8/2017 passed in SWP No.1533/2017, implementation whereof is being sought by the writ petitioner by filing the afore-numbered contempt petition.

(3.) A perusal of the file reveals that this Court while holding the Bench at Srinagar disposed of SWP No.1533/2017 on 8/8/2017 with a direction to the applicants/respondents herein to consider the claim of writ petitioner as per the rules occupying the field and having regard to the judgments/orders passed in LPASW No.265/2001, titled Ashok Kumar Kohli vs State and others, order in CMA No.13/2014 in Contempt (LPA) No.14/2013 and LPA No.213/2011, provided the same are applicable to the case of writ petitioner.