Mohammad Shafi Shah vs Mr. M Raju And Ors
2023 Latest Caselaw 1277 j&K/2

                                                     S. No. 22
                                                     (Regular list )
         HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                    AT SRINAGAR
                                                       CPOWP No. 552/2015

Mohammad Shafi Shah
                                                           ..... Petitioner (s)

                          Through:       Mr. Asif Maqbool, Adv.
         V/s
Mr. M Raju and Ors.
                                                           ..... Respondent(s)

                          Through:       Mr. Jahangir Dar, GA
CORAM:
               Hon'ble Mr. Justice Rajnesh Oswal, Judge.

                                     ORDER

06.10.2023

1. Learned counsel for the respondents submits that the respondents have preferred an appeal against the judgment fifteen days back but the same has not been considered by the Bench as on date.

2. In view of this, learned counsel for the respondents shall either produce interim order staying the operation of the judgment or file compliance report failing which Chief Engineer Jal Shakti (PHE), Kashmir shall remain present in Court.

3. List on 30.10.2023.

(Rajnesh Oswal) Judge SRINAGAR 06.10.2023 "Aasif