Mohammad Ibrahim Alai vs Mst. Shahnaz Goni And Others
2022 Latest Caselaw 2013 j&K/2

Citation : 2022 Latest Caselaw 2013 j&K/2
Judgement Date : 11 November, 2022

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Ibrahim Alai vs Mst. Shahnaz Goni And Others on 11 November, 2022

                                                                                Sr. No. 62
                                                                                Regular Cause List
                HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                               AT SRINAGAR



                                                CPSW no. 914/2015


                Mohammad Ibrahim Alai                                   .....Petitioner(s)/Appellant(s)

                                              Through: Mr. L. A. Latief, Advocate
                           V/s
                Mst. Shahnaz Goni and others                             ..... Respondent(s)

                                              Through: Mr. Asif Maqbool, Dy. AG
                CORAM:
                   HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                                        ORDER

11.11.2022

Executive Engineer, TLCD-I, Bemina is present in person. It is stated by learned counsel for the petitioner that till date order/judgment has not been complied with. On the other hand Mr. Asif Maqbool, learned Dy. AG, submits that it has been complied with.

Let this matter come up on 18.11.2022, on which date the Executive Engineer, TLCD-I, Bemina shall remain present. By then parties to report instructions.

(VINOD CHATTERJI KOIUL) JUDGE

Srinagar 11.11.2022 "Imtiyaz"

IMTIYAZ UL GANI 2022.11.16 09:47 I attest to the accuracy and integrity of this document