Citation : 2023 Latest Caselaw 1013 j&K/2
Judgement Date : 23 August, 2023
S. No. 42
Regular List
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP(S) 616/2021 in[SWP 1501/2014] CM(3426/2022)
RIFAT ARA
...Petitioner(s)/Appellant(s)
Through: Mr. Mian Muzaffar, Advocate
Vs
xx B. K. SINGH AND ORS ...Respondent(s)
Through: Mr. Sajad Ashraf, GA
CORAM:
HON'BLE MR JUSTICE PUNEET GUPTA, JUDGE
ORDER
23.08.2023
Compliance report has been filed. Learned counsel for the petitioner submits that the compliance report is not in consonance with the judgment passed by this Court. However, Mr. Sajad Ashraf, learned GA submits otherwise.
Learned counsel for the petitioner seeks and is granted six weeks' time to file response to the compliance report.
List on 20.10.2023.
(PUNEET GUPTA) JUDGE
SRINAGAR 23.08.2023 AAMIR
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