Bashir Ahmad Shah And Others vs State Of Jk And Others
2021 Latest Caselaw 914 j&K/2

                Serial No. 18
                Regular Cause List.
                After Notice
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT SRINAGAR
                                                     ....
                                             CM no. 5629/2020 in
                                              SWP no. 1353/2013

                Bashir Ahmad Shah and others
                                                                        ....... Petitioner(s)
                                                     Through: Mr. A. Haqani, Sr. Adv. with
                                                              Ms. Nighat Nazir, Advocate

                                                Versus
                State of JK and others                                  ........ Respondent(s)

                                                     Through: Mr. Irfan Andleeb, Dy. AG

                CORAM:
                   HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                        ORDER

16.8.2021

Learned senior counsel appearing for petitioners submits that judgment

of this Court has not been implemented despite lapse of so many years as also

directions in this regard passed from time to time.

Mr. Irfan Andleeb, learned Dy. AG appearing for respondents-

contemnors, submits that he may be given one more opportunity of three

weeks to file statement of facts along with compliance report. Prayer granted.

List on 14.9.2021.

(VINOD CHATTERJI KOUL) Judge Srinagar 16.8.2021 Imtiyaz

IMTIYAZ UL GANI 2021.08.18 09:47 I attest to the accuracy and integrity of this document