Mohammad Akbar Khan vs Sarmand Hafeez And Ors
2023 Latest Caselaw 75 j&K/2

                                                         S. No. 51
                                                         Regular Cause List
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                          CCP(S) No. 620/2021

Mohammad Akbar Khan                             ...Appellant/Petitioner(s)

Through: None
                                   Vs.

Sarmand Hafeez and Ors.                                  ...Respondent(s)

Through: Mr. Ilyas Nazir, GA
CORAM:
  HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                               ORDER

08.02.2023 Statement of facts stands filed. Perusal thereof makes it clear that the Judgment passed by this Court has not been complied with.

Last and final opportunity of two weeks' is granted to respondents for complying with the direction and to that extent file compliance, failing which, the respondent who has filed the statement of facts shall remain present in the Court on the next date of hearing to show cause as to why the proceedings be not initiated against him.

List on 01.03.2023.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 08.02.2023 "Mohammad Yasin Dar"