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Ghulam Mohidin Rather vs State Of J&K And Others
2021 Latest Caselaw 1053 j&K/2

Citation : 2021 Latest Caselaw 1053 j&K/2
Judgement Date : 13 September, 2021

Jammu & Kashmir High Court - Srinagar Bench
Ghulam Mohidin Rather vs State Of J&K And Others on 13 September, 2021
                                                                                          Sr. No.18

                      IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT SRINAGAR

                     CJ Court

                                                 LPASW No.7/2019

                     Ghulam Mohidin Rather                            ...Petitioner(s)/Appellants.
                     Through: None.
                                                          Vs.
                     State of J&K and others.                          ....Respondent(s)
                     Through: Mr. Asif Maqbool, GA, vice Mr. B.A.Dar, Sr.AAG.
                     CORAM:
                     HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                                   ORDER

13.09.2021 Mr. Asif Maqbool, GA, vice Mr. B. A. Dar, Sr. AAG, states that the respondents have complied with the judgment and order dated 16.07.2019 passed in LPASW No.7/2019 (LPA 10/2019) and, as such, there is no scope for any enhancement of the rate of interest as prayed for in the miscellaneous application.

The above appeal was decided with the direction to pay simple interest at the rate of 7.5% per annum. It was kept open that in case the order is not complied with, the request for award of interest at the rate of 9% as penalty for default may be considered.

It is in view of the above that an application has been moved for enhancement of the interest awarded. However, since the order has now been complied with, there is no occasion for the enhancement of the interest. It is probably for this reason that no one is turning up to press CM No.6889/2019.

In view of the above, the CM No.6889/2019 is dismissed on merits.

                              (VINOD CHATTERJI KOUL)                        (PANKAJ MITHAL)
                                            JUDGE                           CHIEF JUSTICE
                      Srinagar
                      13.09.2021
                      Abdul Qayoom, PS
ABDUL QAYOOM LONE
2021.09.14 10:26
I attest to the accuracy and
integrity of this document
 

 
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