All J&K Workers Union Srtc vs Hardesh Kumar & Ors
2021 Latest Caselaw 1586 j&K/2

                                                                                S. No. 5
                                                                                Regular Cause List
                 IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                                    AT SRINAGAR

                                           CCP(S) No. 327/2021

         All J&K Workers Union SRTC                                            ...Petitioner(s)

         Through: Mr Sameer Hassan, Adv.

                                                      Vs.

         Hardesh Kumar & Ors.                                                 ...Respondent(s)

         Through: Mr. A. Haqani, Sr. Adv.
                  Mr. Hakim Aman Ali, Dy. AG
         CORAM:
                               HON'BLE MR JUSTICE SANJEEV KUMAR, JUDGE

                                               ORDER

08.12.2021

Learned counsel for the respondents have filed compliance report. It is submitted that that appeal against the judgment sought to be complied with by the respondents is sub-judice and therefore they may be given some reasonable time to come up with the compliance.

On the request of learned counsel for the respondents, four weeks' time is granted to file compliance report, failing which Commissioner/Secretary to Government, Transport Department shall appear in person on the next date of hearing.

List on 11th February 2022.

(SANJEEV KUMAR) JUDGE SRINAGAR 08.12.2021 Altaf

MOHAMMAD ALTAF NIMA 2021.12.09 16:27 I attest to the accuracy and integrity of this document