Ghulam Hassan Mir And Anr vs A.K. Das And Ors
2021 Latest Caselaw 1639 j&K/2

Citation : 2021 Latest Caselaw 1639 j&K/2
Judgement Date : 20 December, 2021

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Hassan Mir And Anr vs A.K. Das And Ors on 20 December, 2021

                                                                     S. No. 59
                                                                     After Notice Matters
                      HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                                 AT SRINAGAR
                                                                         CPOWP No. 83/2018

           Ghulam Hassan Mir And Anr.                                     .....Petitioner(s)

                                          Through:       None.
                      V/s
           A.K. Das And Ors.                                              ..... Respondent(s)

                                          Through:       Mr. T. M. Shamsi, ASGI.
           CORAM:
                               Hon'ble Mr. Justice Sanjay Dhar, Judge.

                                                     ORDER

20.12.2021 Learned counsel for the respondents submits that the judgment of the writ court stands complied with inasmuch as the rent has already been paid to the petitioners. He has referred to letter dated 06.04.2016 in this regard. Learned counsel for the respondents is directed to file proper compliance report annexing the aforesaid letter by next date of hearing.

List on 21.02.2022.

(Sanjay Dhar) Judge SRINAGAR 20.12.2021 "Aasif"

AASIF GUL 2021.12.20 22:26 I attest to the accuracy and integrity of this document