Parshotam Lal And Another vs Raj Kumar Goyal And Another
2021 Latest Caselaw 1774 j&K

                                                                       Sr. No. 12

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
CJ Court

Case: CPLPA No. 23 of 2018

Parshotam Lal and another                              .....Appellant/Petitioner(s)
                               Through :- Sh. Anirudh Sharma, Advocate.

                         v/s

Raj Kumar Goyal and another                                     .....Respondent(s)
                               Through :- Sh. Raman Sharma, AAG.


      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                  ORDER

Sh. Raman Sharma, learned AAG prays for some more time to ensure

compliance of the judgment and order dated 16.11.2015 passed in LPA(SW)

No. 458/2002.

Sufficient time in the past has already been granted. Therefore, very

reluctantly, we allow Sh. Raman Sharma a month's further time subject to

deposit/payment of cost of ₹2,500/- which shall be paid and deposited with the

Registry within two weeks from today.

List on 16.03.2022.

                      (JAVED IQBAL WANI)               (PANKAJ MITHAL)
                                 JUDGE                  CHIEF JUSTICE
JAMMU
28.12.2021
TILAK