Hotel Golden Tulip Kashmir ... vs Aijaz Assad (Disaster Management ...
2023 Latest Caselaw 39 j&K/2

                                                                              S. No. 56
                                                                              Regular Cause List
                     THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                                      AT SRINAGAR

                                         CCP(S) no. 390/2022

         Hotel Golden Tulip Kashmir through its
         Proprietor Muzaffar Ahmad Dar and ors  ...Appellant(s)/Petitioner(s)

         Through: Mr. S. A. Makroo, Sr. Advocate with Mr. M. Amin, Adv.

                                                  Vs.

           Aijaz Assad (Disaster management Authority)
                                                                 ...Respondent(s)
         Through: Mr. Hilal A Wani, AAG

         CORAM:
           HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                               ORDER

03.02.2023

Perusal of the report filed by the respondents reveals that the judgment of this Court has not been complied with, which amounts to deliberate disobedience.

Mr. Hilal, learned AAG, seeks and is granted two weeks' time to file fresh compliance report/statement of facts, indicating therein that compliance report of the judgment in its letter and spirit. In the event of failure, officer concerned shall remain present in the court on the next date of hearing.

List on 17.03.2023.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 03.02.2023 "Imtiyaz"

IMTIYAZ UL GANI 2023.02.06 10:05 I attest to the accuracy and integrity of this document