State Of Jk & Ors vs Abdul Aziz Ganai
2021 Latest Caselaw 95 j&K/2

                                                                              S. No. 208
                                                                             Advance List

                          IN THE HIGH COURT OF JAMMU AND KASHMIR
                                        AT SRINAGAR

                                               LPAOW No. 219/2017


           State of JK & Ors.
                                                                       .... Applicant(s)
                                        Through: Mr. Rais ud din Ganai, GA

                                              v/s
           Abdul Aziz Ganai
                                                                       .... Respondent(s)
                                        Through: Mr. A. Hanan, Adv.


           Coram:              HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
                               HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                               ORDER

10.02.2021

Mr. Hanan, learned counsel for the respondent submits that the judgment passed by the learned Single Judge impugned herein has been complied with and lease deed has been executed and even the land in question has already been handed over and taken over by the parties.

Learned counsel for the appellants seeks and is granted a short adjourned to verify the above said position.

List on 19th February 2021.

                                  (SANJAY DHAR)              (TASHI RABSTAN)
                                        JUDGE                         JUDGE
           SRINAGAR
           10.02.2021
           Altaf




MOHAMMAD ALTAF NIMA
2021.02.11 16:33

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