M/S Iqra Electrical & Electronics vs Shri Herdish Kumar Singh
2022 Latest Caselaw 769 j&K/2

                                                          S.No. 42
                                                        After Notice



   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR



                                            CPOWP No. 713/2017

M/S Iqra Electrical & Electronics                        ...Petitioner(s)

                        Through: Mr. P.S Ahmad, Advocate


                               V/s

Shri Herdish Kumar Singh                               ...Respondent(s)

                        Through: Mr. Asif Maqbool, Dy AG


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

                                ORDER

27.05.2022

Mr. Asif Maqbool, learned Dy AG has already filed statement of

facts/compliance report and he has stated at bar that judgment of this

Court dated 06.05.2017, has been complied with and the amount to

the tune of Rs. 23 lacs has been released in favour of the petitioner.

Mr. P.S Ahmad, learned counsel for the petitioner seeks and is

granted week's time to report instructions.

List on 1st June 2022.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 27.05.2022 "Nuzhat"