Citation : 2021 Latest Caselaw 1501 j&K/2
Judgement Date : 24 November, 2021
Sr. No. 53
Regular Cause List
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
CCP (S) No. 585/2019
Ghulam Jeelani Shah & Ors. .....Petitioner(s)
Through: Mr Sheik UmerFarooq , Advocate.
V/s
Atul Duloo& Anr. ..... Respondent(s)
Through: Mr Shah Aamir, AAG.
CORAM:
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
24.11.2021
Mr Shah Aamir learned AAG submits that the LPA against order in respect of which this contempt has been filed stands allowed and order has been set aside.
Meanwhile, Mr Shah Aamir learned AAG further submits that he may be given some time to place on record copy of the judgment. One week's time is granted for the same.
List on 14th of December, 2021.
(VINOD CHATTERJI KOUL) JUDGE
SRINAGAR 24.11.2021 "Hilal"
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