Mohan Lal vs Rakesh Gupta And Others
2023 Latest Caselaw 538 j&K

                                           Sr. No. 01
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                        CPSW No. 217/2012


Mohan Lal                                          .... Petitioner/Appellant(s)

                        Through:-    Mr. M.P. Sharma, Advocate.

                  V/s

Rakesh Gupta and others                                    .....Respondent(s)

                        Through:-    Mr. Dewakar Sharma, Dy. AG.

CORAM: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                 ORDER

It has been brought to the notice of this Court that an application

has been preferred by the Principal Secretary to Government, Forest,

Ecology & Environment Department seeking extension of time for filing

compliance report in the matter in terms of order dated 21.02.2023.

Although, the said application is not on record but the copy of the

same has been provided to this Court that is taken on record.

For the reasons stated in the application, coupled with the

submission made at the bar, the same is allowed. The time for filing the

compliance report in accordance with the order dated 21.02.2023 is

extended by two weeks, and the respondents are further directed to pass a

speaking order in accordance with the judgment passed by this Court and

place it along with compliance report by or before the next date of hearing.

However, it is made clear that in case the needful is not done

within the aforesaid period, respondent No. 1 (Mr. Dheeraj Gupta,

Principal Secretary to Government, Department of Forest, Ecology and

Environment, J&K) shall appear in person on the next date of hearing.

List on 11.04.2023.

(Wasim Sadiq Nargal) Judge

Jammu:

18.03.2023 Michal Sharma