Ghulam Hassan Najar vs Athora Masoom And Anr
2022 Latest Caselaw 1895 j&K/2

                                                                  S. No. 63
                                                                  Regular list
     IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR

                                   CCP(S) 71/2022

    GHULAM HASSAN NAJAR                                       ...Petitioner(s)

   Through:     Mr. Mir Suhail, Adv.

                                          Vs
   ATHORA MASOOM AND ANR                                       ...Respondent(s)

   Through: Mr. Bikramdeep Singh, Dy. AG

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

                                       ORDER

01.11.2022

Learned counsel for the respondents seeks and is granted four weeks' time for filing statement of facts/compliance report strictly in conformity with the judgment dated 30.06.2016.

Learned counsel for the petitioner is directed to provide copy of the contempt petition to learned counsel for the respondents within weeks' time.

List on 23.12.2022.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 01.11.2022 AAMIR