Mubashir Ashraf Bhat vs Nadia Soz
2021 Latest Caselaw 1240 j&K/2

                                                                 Serial No. 26
                                                              Regular Cause List

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                                                         CCP(D) No. 21/2021

Mubashir Ashraf Bhat.
                                                            ..... Petitioner(s)
                                Through: -
                        Mr M. Ayoub Bhat, Advocate.

                                    V/s
Nadia Soz.
                                                          ..... Respondent(s)
                               Through: -
                     Mr Feroz Ahmad Sheikh, Dy. AG.

CORAM:

              Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
              Hon'ble Mr Justice Sanjay Dhar, Judge.

                                  ORDER

05.10.2021

Judgment of the Division Bench passed on 20th April, 2021 in LPA

No. 38/2021, is not being implemented by the respondent for about six

months. Non-implement of the judgment has the effect of depriving the

petitioner from receiving the remaining instalments of the sanctioned loan

amount under 'Educated Loan Scheme' of the NMDFC, so as to enable her to

complete the five-year MBBS course to which she has been admitted in the

year 2018. Since there is no response from the respondent, leaving no option

to the Court but to seek personal appearance of the respondent.

In view of the above, let the respondent-Managing Director, J&K

Women's Development Corporation, Old Secretariat Srinagar, Kashmir,

appear in person before the Court on the next date of hearing alongwith

compliance.

As this stage, Mr Feroz Ahmad Sheikh, learned Dy. AG enters

appearance and undertakes to file the compliance by or before next date of

hearing and in the event the compliance is not filed, respondent-Managing

Director, J&K Women's Development Corporation, Old Secretariat Srinagar,

Kashmir, shall appear in person before the Court alongwith compliance

List on 20th October, 2021.

                                         (Sanjay Dhar)      (Ali Mohammad Magrey)
                                            Judge                   Judge
           SRINAGAR:
           05.10.2021
           "Hamid"




ABDUL HAMID BHAT
2021.10.05 14:58
I attest to the accuracy and
integrity of this document