K.S Enterprises vs Baseer Ahmad Khan & Anr
2022 Latest Caselaw 738 j&K/2

                                                      S.No. 67
                                                    After Notice



   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR


                                         CPOWP No. 156/2018

K.S Enterprises                                 ...Petitioner(s)


                        Through: Mr. Salih Pirzada, Advocate


                             V/s

Baseer Ahmad Khan & Anr.                        ...Respondent(s)


                        Through: Mr. M.A Chashoo, AAG

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

                             ORDER

26.05.2022

Farooq Ahmad Baba, Additional Deputy Commissioner,

Ganderbal, Kashmir, present in person. He undertakes to implement

the judgment of this Court dated 23.03.2017, and file compliance

report.

Mr. M.A Chashoo, learned AAG, also undertakes to file

compliance of the judgement of this Court dated 23.03.2017, within a

period of four weeks.

On the undertaking of Mr. M.A Chashoo, learned AAG & of Mr.

Farooq Ahmad Baba, Additional Deputy Commissioner, Ganderbal,

respondents are granted further four weeks time for filing compliance

of judgment dated 23.02.2017, failing which Deputy Commissioner,

Ganderbal shall appear in person along with the record.

Personal appearance of Mr. Farooq Ahmad Baba, Additional

Deputy Commissioner, Ganderbal is dispensed with.

List on 30th June 2022.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 26.05.2022 "Nuzhat"