Mian Mohd. Iqbal vs Mirza Mumtaz And Anr
2023 Latest Caselaw 253 j&K

                                                                           Sr. No. 41



            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU


                                                       CCP(S) No. 453 of 2019


Mian Mohd. Iqbal                                                 .....Petitioner(s)

                                  Through :- Mr. Umar Shakeel, Adv.

                          v/s

Mirza Mumtaz and anr.                                             .....Respondent(s)
                                  Through :- Mr. R. S. Jamwal, AAG
                                             Ms. Aparna Gupta, Adv. vice
                                             Mrs. Monika Kohli, Sr. AAG

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


                                     ORDER

Learned counsel appearing for the respondents seek and are granted four

weeks further time for filing statement of facts/compliance strictly in conformity

with judgment dated 18.11.2016 passed in OWP No. 1122 of 2016 with a copy

in advance to counsel opposite.

List on 15.03.2023.

(MOKSHA KHAJURIA KAZMI) JUDGE

JAMMU 10.02.2023 Paramjeet