Shahnaz Akhter & Anr vs Arun Mehta & Ors
2022 Latest Caselaw 1805 j&K/2

                                                                     Item No. 03
                                                                     Reg. List


             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT SRINAGAR

                                     CCP(S) No. 373/2022
Shahnaz Akhter & Anr.
                                                        ...Petitioner/Applicant(s)
                         Through:    Mr. Sameer Qayoom, Advocate.
                                             Vs
Arun Mehta & Ors.
                                                                   ... Respondent(s)
                         Through:    Mr. Asif Maqbool, Dy. AG
CORAM:             HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                        ORDER

19.10.2022 Mr. Asif Maqbool, Dy. AG seeks and is granted four weeks time for filing the statement of facts/compliance report, strictly in conformity with the judgment dated 24.04.2022, with an advance copy to other side.

Learned counsel for the petitioner shall furnish copy of contempt petition to Mr. Asif Maqbool, Dy. AG during course of the week.

List on 25th November, 2022.

(MOKSHA KHAJURIA KAZMI) JUDGE

SRINAGAR 19.10.2022.

Ab. Rashid