WALI MOHAMMAD MAGRAY Vs. SANDEEP NAIK

JUDGEMENT

(1.) This is a petition for initiating contempt proceedings against the respondent for wilful disobedience and non-compliance of the judgment dated 18th March, 2014 passed in SWP No.569/2014, operative portion whereof reads as under:

(2.) In response, respondents have filed statement of facts and have also placed on record a consideration order bearing No.261 of 2015 dated 17.10.2015, a perusal whereof reveals that the case of the petitioner, in terms of the judgment passed by this Court, has been considered but not found tenable on merits and, therefore, rejected.

(3.) In view of the compliance report filed and the consideration order placed on record, no case is made out for initiating contempt proceedings against the respondents. Accordingly, contempt petition is dismissed. It shall, however, remain open to the petitioners to work out remedy against the consideration order dated 17.10.2015, if so advised.