Tej Krishan Ganjoo vs Sourav Bhagat And Others
2021 Latest Caselaw 223 j&K

                                                          h475




                                                                                     S.No.208

                                HIGH COURT OF JAMMU AND KASHMIR
                                           AT JAMMU
                                                                    IA No.1961/2019
                                                                    CPSW No.247/2018

               Tej Krishan Ganjoo                                                 ...Petitioner(s)

                                                Through:- Mr. Abhinav Jamwal, Advocate
                          V/s
               Sourav Bhagat and others                                         ...Respondent(s)
                                Through:- Mr.Ajaz Lone, Dy. AG
              Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                                        ORDER

It has been brought to the notice of this Court that LPA preferred against the judgment dated 12.12.2017, of which the petitioner has alleged non-compliance, has been dismissed by the Division Bench of this Court.

In that view of the matter, there is no option left with the respondents but to comply with the judgment of this Court.

Learned counsel appearing for the respondents seeks and is granted four weeks' time to comply with the judgment and submit compliance report in this regard. It is made clear that, if compliance of the judgment is not reported by the next date, Commissioner/Secretary to Govt., Forest Department shall appear in person on the next date of hearing.

List on 05.04.2021.

(Sanjeev Kumar) Judge

Jammu 02.03.2021 Vinod.

VINOD KUMAR 2021.03.03 16:26 I attest to the accuracy and integrity of this document