Mohammad Amin Dar vs Mr. Raju And Ors
2021 Latest Caselaw 1351 j&K/2

                                                                      S. No. 26
                                                                      After Notice Matters
                      HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                                 AT SRINAGAR
                                                                      CPOWP No. 117/2018
                                                                          CM No. 1185/2020
           Mohammad Amin Dar.                                        .....Petitioner(s)

                                          Through:       Mr. Tufail, Adv.
                      V/s
           Mr. Raju and Ors.                                         ..... Respondent(s)

                                          Through:       Mr. Irfan Andleeb, Deputy AG
           CORAM:
                               Hon'ble Mr. Justice Sanjay Dhar, Judge.

                                                     ORDER

28.10.2021 Learned counsel for the respondents submits that despite sanction of funds in favour of Executive Engineer, Flood Control Division, Anantnag, the same have not been released in favour of the petitioner in terms of the judgment and order of Writ Court dated 28.03.2018.

Mr. Irfan Andleeb, Deputy AG, appearing for respondents, seeks a short adjournment so as to enable him to file the latest statement of facts/ compliance report. In the interest of justice, two weeks' time is granted. It is made clear that no further opportunity in this regard shall be granted to the respondents.

List on 30th November, 2021.

(Sanjay Dhar) Judge SRINAGAR 28.10.2021 "Mir Arif"

AASIF GUL 2021.10.29 03:12 I attest to the accuracy and integrity of this document