JAHANGIR AHMAD WANI Vs. PROF. NIGHAT FATIMA

JUDGEMENT

(1.) CM No.6160/2020: This application is allowed by providing that the applicants/petitioners shall do the needful as per Circular No. 456/GS dated 12 th of October, 2020, issued by the Registrar General of this High Court, immediately after the Courts start functioning in normal manner upon removal of restrictions imposed by the Government with a view to contain the spread of COVID-19 Pandemic.

(2.) CM disposed of as above.

(3.) This Contempt petition is filed by the petitioners alleging violation of order of this Court dated 10 th of March, 2020, passed in WP(C) No.718/2020;CM No.1536/2020, in terms whereof this Court, after hearing the counsel for the parties, had stayed the operation of the communication dated 5th of March, 2020, to the extent of modifying/changing the terms and conditions of the engagement of the petitioners in tune with Government order dated 17th of February, 2020 with a further stipulation that the petitioners shall be allowed to continue in keeping with the orders passed by this Court in the earlier round(s) of litigation.