Mohammad Farooq Bhat vs Mr. Amrash Raina And Others
2022 Latest Caselaw 1851 j&K/2

                                                                  S. No. 30
                                                                  Regular list
     IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR

                                  CPSW 428/2014

    MOHAMMAD FAROOQ BHAT                                      ...Petitioner(s)

   Through: Mr. Ahmad Javaid, Adv.

                                       Vs
   MR. AMRASH RAINA AND OTHERS                                 ...Respondent(s)

   Through: Mr. Sheikh Feroz, Dy. AG vice
            Mr. M. A. Chashoo, AAG
   CORAM:
    HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                   ORDER

28.10.2022

On 07.09.2022, respondents were directed to file fresh compliance

report strictly in conformity with the judgment dated 07.03.2014. Needful

has not been so far.

Mr. Sheikh Feroz, learned Dy. AG appearing vice Mr. Chashoo,

learned arguing counsel for the respondents seeks and is granted last and

final opportunity of four weeks' time to file compliance report failing which

respondent No. 03 - Dy. Director, SPD, Pampore Stores and procurement

Department, Pampore Kashmir shall appear in person before this Court on

the next date of hearing.

List on 19.12.2022.

Registry to convey this order to Mr. Chashoo, learned AAG and Dy.

Director, SPD, Pampore Stores and procurement Department, Pampore

Kashmir, for compliance.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 28.10.2022 AAMIR