Ut Of J&K vs Through: Mr. Salih Peerzada
2021 Latest Caselaw 1525 j&K/2

                                                              Supplementary-1
                                                                Serial No. 2


  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR

                                                      WP (C ) No. 2406/2021
                                                         CM NO. 7704/2021
                                                       Caveat No. 1267/2021
UT of J&K
                                                     ... Appellants/Petitioners
                                Through: Mr. M.A. Chashoo, AAG

                          V/s
Neelofar and Another

                                  Through: Mr. Salih Peerzada, Advocate for
                                           respondent/ caveator no. 1
                                                           ... Respondent(s)


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

                                  ORDER

27-11-2021

Caveat stands discharged.

Notice.

Notice waived by Mr. Salih Peerzada for respondent no. 1. No notice is required to be issued to respondent no. 2.

Reply by or before the next date of hearing. List along with WP(C) No. 2405/2021 on 8th December, 2021. In the meanwhile, the impugned judgment dated 30.09.2020 shall remain in abeyance. However, there shall be status quo with regard to the demolition.

                          (SANJAY DHAR)          (SANJEEV KUMAR)
                                   JUDGE                  JUDGE
Srinagar
27-11-2021
"Shamim Dar"