S.Kulbir Singh vs State Of J&K And Others
2022 Latest Caselaw 2010 j&K

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                                                                    S.No.60

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                                  OWP No.992/2017
                                                  Co




S.Kulbir Singh                                              ...Petitioner(s)
                            Through:-Mr. Ashok Parihar, Advocate
         V/s
State of J&K and others                                       ...Respondent(s)
                            Through:- Mr. Raman Sharma, AAG

Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE

                                       ORDER

Present writ petition is pending in this Court since the year 2017, but

the respondents have not chosen to file reply nor fresh status report in

terms of order dated 02.02.2022 has been filed on behalf of respondent

Nos. 1 to 3.

However, in the interest of justice, last opportunity of six weeks is

granted to the respondents to file reply as also fresh status report, as

directed by this Court vide order dated 02.02.2022 indicating the steps

taken by the respondents to comply with the judgment. It is made clear that

no further adjournment on any count whatsoever shall be granted.

List on 17.02.2023.

(Wasim Sadiq Nargal) Judge Jammu 19.12.2022 Vinod.