Ghulam Ahmad Wani And Ors vs Mir Shahnawaz And Ors
2021 Latest Caselaw 179 j&K/2

Serial No. 102
ADMISSION
                     IN THE HIGH COURT OF JAMMU AND KASHMIR
                                  AT SRINAGAR
                                                                           CM No. 900/2021
                                                                     In CPOWP NO. 107/2018

           Ghulam Ahmad Wani and Ors.                                            Petitioner(s)

                                             Through:-        Mr. Tufail, Adv.
                                                              vice Mr. G. Q. Bhat, Adv.

                                                        Vs.

           Mir Shahnawaz and Ors.
                                                                                 Respondent(s)

Through:- Mr. Irfan Andleeb, Dy. AG. CORAM:-

Hon'ble Mr. Justice Sanjay Dhar, Judge.

(O R D E R) 19-02-2021 This is an application filed by the respondents seeking cancellation of

warrants issued against the respondent No. 1 vide order dated 12.02.2021

passed by this Court. In the application, it is averred that the judgment

violation whereof has been alleged stands complied with inasmuch as the

amount stands paid to the petitioners in the month of October, 2019 and there

is nothing outstanding on this count against the respondents.

In view of this, the warrants issued against the Chief Engineer,

Irrigation and Flood Control Department, Kashmir vide order dated

12.02.2021 are recalled subject to the condition that the respondents shall

place on record documents evidencing the fact that they have paid the amount

to the petitioners.

CM disposed of.

(Sanjay Dhar) Judge SRINAGAR AASIF GUL 19.02.2021 2021.02.21 21:03

integrity of "Aasif I attest to the accuracy and this document