Citation : 2023 Latest Caselaw 703 j&K/2
Judgement Date : 7 June, 2023
Serial No. 50
Regular Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CPSW No. 417/2018 in
SWP No. 1132/2014
Syed Ghulam Mustafa
... Petitioner(s)
Through: -
Mr Saqib Amin Parray, Advocate.
V/s
Farooq Ahmad Shah & Anr.
... Respondent(s)
Through: -
Mr Syed Musaib, Dy. AG vice Mr Mohsin-ul-Showkat Qadri, Sr. AAG. CORAM:
Hon'ble Mr Justice Tashi Rabstan, Judge.
(ORDER) 07.06.2023 The latest compliance has been filed by the Respondents on 10th of May, 2023, contending therein that the Division Bench of this Court had clubbed the cases relating to ReT arrangement, whereafter some Petitions have been disposed of vide Judgment dated 4th of February, 2023, but the Department of Law, Justice and Parliamentary Affairs has accorded sanction for assailing the said Judgment before the Hon'ble Apex Court.
When asked, the learned Counsel appearing for the Respondents, however, could not inform the Court as to whether any SLP has been, in fact, filed or any interim order passed thereon. He seeks some time to update the status of the SLP, if any filed on the subject.
List on 19th of July, 2023, in order to enable the learned Counsel for the Respondents get the requisite instructions, as aforesaid.
It is, however, made clear that in the event there is no order of stay from the Hon'ble Supreme Court, the Respondents shall have no option but to comply with the Judgment passed by the Court, failing which, appropriate orders shall be passed on the next date of hearing.
(Tashi Rabstan) Judge SRINAGAR June 7th, 2023 "TAHIR"
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