Ms Fatima Bibi vs Kuldeep Raj
2021 Latest Caselaw 1598 j&K/2

                                                                         S. No. 11
                                                                         Regular Cause List
                         IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                                            AT SRINAGAR

                                             CPSW No. 267/2018

                Ms Fatima Bibi                                               ...Petitioner(s)

                 Through: Mr. Imtiyaz Sofi, Adv.

                                                       Vs.

                Kuldeep Raj                                                ...Respondent(s)

                 Through: Mr B. A. Dar, Sr. AAG

                CORAM:
                               HON'BLE MR JUSTICE SANJEEV KUMAR, JUDGE

                                                    ORDER

10.12.2021

The judgment dated 18th December 2017 passed by this Court is yet to be complied with by the respondents.

The respondents have been given ample opportunities to comply with the judgment and place on record the compliance report, but they have miserably failed to do so. However, on the request of Mr. B. A. Dar, learned Sr. AAG, one last opportunity of four weeks' time is granted to come up with the compliance failing which the Deputy Commissioner, Jammu shall appear in person on the next date of hearing.

List on 16th February 2022.

Registry shall provide a copy of the order dated 18th December 2017 and the order passed by this Court today to Mr Mr. B. A. Dar, learned Sr. AAG within one week.

(SANJEEV KUMAR) JUDGE SRINAGAR 10.12.2021 Altaf

MOHAMMAD ALTAF NIMA 2021.12.10 16:49 I attest to the accuracy and integrity of this document