Swarn Singh vs M. Raju And Anr
2021 Latest Caselaw 997 j&K

                                                           Sr. No.09
                                                           After notice list



      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                      AT JAMMU

                                            CPSW No.323/2018
                                            CM Nos.5740/2019 &
                                            5739/2019

Swarn Singh                                                .... Petitioner(s)

                                  Through:- Mr. Nitin Bhasin, Adv.

                            V/s

M. Raju and anr.                                         .....Respondent(s)

                                  Through:- Mr. Aseem Sawhney, AAG.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                   ORDER

Mr. Sawhney, learned AAG assures the Court that the compliance

of the judgment dated 19.05.2016 shall be done by the next date of

hearing. He has also submitted that he has filed an application seeking

exemption of respondent No.1 from his personal appearance. This

application is, however, not on record. On the request of learned AAG,

respondent No.1 is exempted from his personal appearance today. It is,

however, made clear that if compliance report is not filed by the next date,

respondent No.1 shall appear in person before the Court.

List on 08.10.2021.

(Sindhu Sharma) Judge JAMMU 01.09.2021 Eva