Kay Ell Enterprises vs Through: Mr. Irfan Andleeb
2021 Latest Caselaw 1438 j&K/2

                                                             Supplementary- 4
                                                              Serial No. 281


  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR

                                                      CPOWP No. 36/2013
Kay Ell Enterprises
                                                  ... Petitioner/Appellant(s)
Through: None

                          V/s
Javaid Jaffar

Through: Mr. Irfan Andleeb, Dy. AG
                                                          ... Respondent(s)


CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                 ORDER

15-11-2021

Mr. Babu Ram, Superintending Engineer, Mechanical Circle I&FC Department, Srinagar, and Mr. Jasbir Singh, Executive Engineer, Mechanical Section, I&FC Department, Baramulla, present in person.

Learned counsel for the respondents undertakes to comply with the judgement within a period of two months. Reluctantly, the time prayed for is granted.

List on 23rd February, 2022.

It is however, made clear that in case the judgment passed by this Court is not complied with by the next date of hearing, formal rule shall be framed for committing contempt of this Court.

(SANJEEV KUMAR) JUDGE Srinagar 15-11-2021 Arif