Farooq Ahmed Butt vs Manoj Kumar Dwevedi & Ors
2023 Latest Caselaw 618 j&K

                                            Sr. No. 07
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
                                                        CM No. 1597/2023 in
                                                        CCP(S) No. 672/2019

Farooq Ahmed Butt                                  .... Petitioner/Appellant(s)

                           Through:-   Mr. S. H. Butt, Advocate vice
                                       Mr. F. S. Butt, Advocate

                     V/s

Manoj Kumar Dwevedi & ors.                                 .....Respondent(s)

                           Through:-   Mr. Dewakar Sharma, Dy.AG

CORAM : HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                       ORDER

CM No. 1597/2023

An application has been preferred on behalf of the respondents seeking

reasonable time to comply the order dated 27th December 2022 passed by this

Court, by virtue of which, this Court has been pleased to observe as under:

"With a view to proceed further, the respondents are given last and final opportunity of four weeks to comply with the directions passed by this court vide order/judgment dated 20 th November 2017 by way of filing a fresh compliance report within a period of six weeks with an advance copy thereof to the learned counsel for the petitioner who, if so desired, may respond to the same within two weeks thereafter."

There is no justiciable cause projected in the aforesaid application

which could be the basis for extending time to comply the aforesaid order.

Respondents were granted last and final opportunity of four weeks to comply

with the directions passed by this Court vide order/judgment dated 20th

November 2007, by filling fresh compliance report within a period of six

weeks which was not complied with and accordingly, further time was

granted to the respondents by virtue of order dated 27.12.2022 to comply the

aforesaid order within four weeks which till date has not been complied with.

This Court is not inclined to grant any further extension and

accordingly, application filed by the respondents seeking extension of time is

dismissed in the above terms.

(Wasim Sadiq Nargal) Judge JAMMU 03.04.2023 RAM MURTI