Mohammad Javed vs Ashok Kumar Parmar And Ors
2023 Latest Caselaw 143 j&K/2

                                                                       S. No. 73
                                                                       Regular list
     IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR

                              CCP(S) 229/2022 in[SWP 606/2015]

   MOHAMMAD JAVED                                                  ...Petitioner(s)

   Through: Mr. Irshad Ahmad, Adv.

                                            Vs
   ASHOK KUMAR PARMAR AND ORS                                      ...Respondent(s)

   Through: Ms. Sahila Nisar, Adv. vice
            Mr. T. M. Shamsi, Dy. SGI
   CORAM:
    HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                        ORDER

28.02.2023

Statement of facts/compliance report has not been filed.

Ms. Sahila Nisar, Advocate appearing vice Mr. T. M. Shamsi, learned

Dy.SGI for respondents seeks and is granted three weeks' further time to file

statement of facts/compliance report strictly in conformity with the judgment

dated 29.03.2018.

List on 12.04.2023.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 28.02.2023 AAMIR