Mohd. Tawaseen vs Tasaduq Hussain Mir & Ors
2022 Latest Caselaw 694 j&K/2

                                                         S.No. 103
                                                       Supp. List



   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR


                                                 CPSW No. 308/2017


Mohd. Tawaseen                                      ...Petitioner(s)

                       Through: Mr. I.Sofi, Advocate


                             V/s

Tasaduq Hussain Mir & Ors.                       ...Respondent(s)

                       Through: Mr. Asif Maqbool, Dy AG


CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI,JUDGE.

                             ORDER

24.05.2022

Mr. Asif Maqbool, Dy AG, undertakes to comply with the

judgment dated 24.11.2016. He is directed to transfer the principal

amount in the account of the petitioner by or before next date. Mr.

Asif Maqbool, learned Dy AG, is further directed to file

comprehensive compliance report before next date.

List for consideration on 27th May 2022.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 24.05.2022 "Nuzhat"