Ms. Asima Muzaffar vs Mr. Simran Deep Singh
2022 Latest Caselaw 1858 j&K/2

                                                                    S. No. 48
                                                                    Regular list
        IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                           AT SRINAGAR
                                   CPOWP 752/2017

       MS. ASIMA MUZAFFAR                                       ...Petitioner(s)

   Through: Ms. Rehana, Adv. vice Mr. Z.A. Qureshi, Sr. Adv.

                                         Vs
   MR. SIMRAN DEEP SINGH                                         ...Respondent(s)

   Through: Mr. Sajad Ashraf, GA

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

                                      ORDER

28.10.2022

Learned counsel for the respondents seeks and is granted last and final

opportunity of two weeks' for filing statement of facts/compliance report

strictly in conformity with Judgment/Order dated 21 st August, 2017 passed

in writ petition OWP No. 846/2017, failing which respondent-Chairman

Service Selection Board shall remain present before this Court along with

record on the next date of hearing.

List for consideration on 14.12.2022.

Registry to convey this Order to respondent-Chairman Service

Selection Board, and also Mr. Sajad Ashraf, learned GA, for compliance.

Registry shall also update memo of the parties by or before the next

date of hearing in terms of order dated 30th June, 2022.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 28.10.2022 ARIF