Kashmir Wood Products Parimpora vs Mohammad Altaf Wani And Ors
2023 Latest Caselaw 1275 j&K/2

                                                      S. No. 60
                                                      (Regular list )
         HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                    AT SRINAGAR
                                                        CCP(S) NO. 227/2022

Kashmir Wood Products Parimpora
                                                            ..... Petitioner (s)

                          Through:        Mr. Owais Shafi, Adv.
         V/s
Mohammad Altaf Wani and Ors.
                                                            ..... Respondent(s)

                          Through:        Ms. Rekha Wagnoo, GA
CORAM:
               Hon'ble Mr. Justice Rajnesh Oswal, Judge.

                                     ORDER

06.10.2023

1. Compliance report be filed by the respondents reveals that the respondents have taken up the matter with the Administrative Department vide Communication dated 26.08.2022 for sanction and allotment of requisite funds to implement the judgment.

2. Learned counsel for the petitioner submits that till date the judgment has not been complied with. Fifteen days time is granted to respondent No. 1 and 2 to comply with the judgment in its letter and spirit failing which respondent No. 1 and 2 shall remain present in Court on next date of hearing.

3. List on 04.11.2023.

(Rajnesh Oswal) Judge SRINAGAR 06.10.2023 "Aasif