Kashmir Valley Cooperative ... vs Shafqat Iqbal (Cooperative ...
2022 Latest Caselaw 1980 j&K/2

                                                                   S. No. 56
                                                                   Regular list
       IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                          AT SRINAGAR

                                    CCP(S) 369/2022

   KASHMIR VALLEY COOPERATIVE HOUSING SOCIETY AND              ...Petitioner(s)
   ANR

   Through: Mr. M. Y. Bhat, Sr. Adv. with Mr. Furqan Sofi, Advocate

                                           Vs
   SHAFQAT IQBAL (COOPERATIVE SOCIETIES)                       ...Respondent(s)

   Through: Mr. Faheem Shah, GA

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

                                      ORDER

09.11.2022

Learned counsel for the petitioners is directed to furnish copy of the

instant contempt petition to counsel for the respondents during the course of

the day.

Learned counsel for the respondents seeks and is granted four weeks'

time for filing statement of facts/compliance report strictly in conformity

with Judgment dated 15.07.2022 passed in writ petition WP (C) No.

27752021 with an advance copy to counsel for the petitioner.

List for consideration on 09.12.2022.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 09.11.2022 ARIF