Director Urban Local Bodies And vs Hans Raj And Others
2022 Latest Caselaw 640 j&K

                                              Sr. No. 01
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

                                                        CM No. 1359/2022 in
                                                          CFA No. 08/2017

Director Urban Local Bodies and                     .... Petitioner/Appellant(s)
another

                            Through:-   Mr. S.S. Nanda, Senior A.A.G.

                      V/s

Hans Raj and others                                         .....Respondent(s)

                            Through:-   Mr. N.A. Choudhary, Advocate.
                                        Mr. Vivek Sharma, Advocate.

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

CM No. 2588/2022

Mr. Nanda, learned senior A.A.G accepts notice on behalf of

respondents. He seeks and is granted time to file objections by the next

date.

CFA No. 08/2017

Learned counsel for the respondents submits that the impugned

judgment and decree was stayed, subject to the condition that the entire

amount would be deposited in the Registry of this Court. The appellants

have only deposited an amount of Rs. 38, 60,000/- and not the entire

amount as per the impugned judgment dated 31.03.2016.

Mr. Nanda, learned senior A.A.G. is directed to file an affidavit

regarding the amount of compensation due, as per the impugned

judgment, by the next date.

Applicants' counsel shall provide copy of the same to the counsel

for the other side.

List for final hearing on 30.05.2022.

(Sindhu Sharma) Judge JAMMU 19.04.2022 Michal