Citation : 2023 Latest Caselaw 341 j&K/2
Judgement Date : 4 April, 2023
S. No. 11
Before Notice Matters
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
CCP(S) No. 201/2022
Ali Mohamamd Bhat and Ors.
.....Petitioner(s)
Through: Mr. Hakim Suhail Ishtiyaq, Adv.
V/s
Naveen K. Choudhary and anr.
..... Respondent(s)
Through: Ms. Asifa Padroo, AAG.
CORAM:
Hon'ble Mr. Justice Sanjay Dhar, Judge.
ORDER
04.04.2023 Status report has been filed by the respondents wherein further time has been sought to implement the judgment of the writ Court. Although, there is hardly any justification for granting further time to do the needful. Yet, in the interest of justice and at the request of learned counsel for respondent No. 2, further two weeks' two time is granted to the respondents to do the needful.
List on 12.05.2023.
(Sanjay Dhar) Judge SRINAGAR 04.04.2023 "Aasif"
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