Ghulam Hassan Mir vs Mr. Mohammad Afzal Bhat And Others
2023 Latest Caselaw 1347 j&K/2

                                                               S. No. 22
                                                               Regular Cause List
 IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                        CPSW no. 430/2017 in
                         SWP no. 2056/2015

Ghulam Hassan Mir
                                                 ...Appellant(s)/Petitioner(s)
Through: Mr. S. N. Ratanpuri, Advocate with
         Ms. Fiza, Advocate
                                   Vs.

Mr. Mohammad Afzal Bhat and others
                                                 ...Respondent(s)
Through: Mr. Syed Musaib, Dy. AG

CORAM:
        HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                ORDER

18.10.2023

Mr. Syed Musaib, learned Dy. AG appearing for the respondents, submits that the matter has been taken up and final decision in compliance to the direction passed by this Court in SWP no. 2056/2015 would be passed within a period of two weeks.

Respondents shall file compliance indicating therein implementation of the judgment in its letter and spirit by or before next date of hearing, failing which the respondents shall remain present in Court.

List on 03.11.2023.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 18.10.2023 "Imtiyaz"