Shakeel Ahmad Prahnu vs Bishwajit Kumar Singh And Ors
2021 Latest Caselaw 1587 j&K

                                            Sr. No. 48
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                       CCP(S) No. 75/2021

Shakeel Ahmad Prahnu                              .... Petitioner/Appellant(s)

                          Through:-   Mr. Irfan Khan, Advocate.

                    V/s

Bishwajit Kumar Singh and ors.                            .....Respondent(s)

                          Through:-   Mr. Vishal Bharti, Dy. AG.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                   ORDER

The respondents have filed statement of facts and submitted

that after examining and considering the matter by the DPC, the

appropriate orders are likely to be passed, therefore, they have sought

some more time for issuing the result of the DPC.

After nearly two years of passing of the judgment, the

respondents have again sought time to comply with the order.

Respondents shall file compliance report within a period of

three weeks, failing which, respondent No. 1 shall appear in Court on the

next date of hearing.

List on 27.12.2021.

(Sindhu Sharma) Judge JAMMU 02.12.2021 MICHAL