Abdul Latief Wani vs B.V.R.Subramanium And Others
2022 Latest Caselaw 64 j&K

                                                                     S.No.78



                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT JAMMU
                                (through virtual mode)

                                                   CPSW No.749/2018
                                                   CM Nos. 7900/2021 &
                                                   8202/2021


Abdul Latief Wani                                         ...Petitioner(s)
                             Through: Mr. R.K.S.Thakur, Advocate
          V/s
B.V.R.Subramanium and others                           ...Respondent(s)
                      Through: Mr. S.S.Nanda,Sr. AAG for R-1 & 4
                               Mr. Ravinder Gupta, AAG for R-2 and 3
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE


                                         ORDER

Mr. Ravinder Gupta, AAG appearing on behalf of respondent Nos. 2 and

3 submits that against the judgment of which violation is alleged in this

petition, the respondents have filed Letters Patent Appeal and, therefore, he be

given some reasonable time to apprise this Court about the outcome of the

LPA.

On request of Mr. Gupta, three weeks time is granted to apprise this

Court about the proceedings in the LPA stated to have been filed by the

respondents against the judgment of which disobedience is alleged.

List on 3rd March, 2022.

(Sanjeev Kumar) Judge JAMMU:

02.02.2022 Vinod, Pvt. Secy.