Ghulam Qadir Wani vs Pankaj Mangotra Managing ...
2023 Latest Caselaw 1332 j&K/2

                                                         129
                                                          (Regular list)
          HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                     AT SRINAGAR
                                                             CCP(S) No. 86/2021

Ghulam Qadir Wani
                                                               ..... Petitioner (s)

                            Through:         Ms. Sharaf Wani, Adv.
                                       V/s
Pankaj Mangotra Managing Director JK PDC
                                                               ..... Respondent(s)

                            Through:         Mr. Alaudin Ganai, AAG.
                                             Ms. Masooda Jan, Adv.
CORAM:
                Hon'ble Mr. Justice Rajnesh Oswal, Judge.

                                       ORDER

16.10.2023

1. Vide order dated 11.09.2023, after taking note of the dismissal of the SLP preferred b y the respondents in the year 2015, respondent No. 1 was directed to file compliance report and simultaneously it was observed that failure on the part of respondent No. 1 shall constrain this Court to resort to coercive measures to seek compliance of its judgment.

2. Today also, Mr. Alaudin Ganai, learned AAG seeks time to file fresh compliance report. One week time is granted in this regard failing which respondent No. 1 shall remain present in person on next date of hearing.

3. List on 30.10.2023.

(Rajnesh Oswal) Judge SRINAGAR 16.10.2023 "Aasif"