Qazi Qameer U Din vs Raja Yaqoob Farooq
2023 Latest Caselaw 1369 j&K/2

                                                                 Serial No. 01
                                                              Regular Cause List

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR


                         CCP (S) No. 527/2022 in
                          SWP No. 1351/2017

Qazi Qameer u Din
                                                           ... Petitioner(s)
                                Through: -
                        Ms Suwaiba, Advocate vice
                      Mr N. H. Shah, Senior Advocate.
                                     V/s

Raja Yaqoob Farooq
                                                         ... Respondent(s)
                              Through: -
                Ms Shaila Shameem, Assisting Counsel vice
                      Mr Alla-ud-Din Ganai, AAG.
CORAM:
             Hon'ble Mr Justice Tashi Rabstan, Judge.
                                 (ORDER)
                                 21.10.2023

             It is submitted at the Bar by the learned Counsel for the
Petitioner that although the Judgment subject matter of the instant contempt
proceedings has been assailed before the Division Bench, however, there is
no order of stay from the Division Bench, as such, the Respondents are
bound by law to comply with the Judgment passed by the learned Writ
Court.
             In view of above, the learned Counsel for the Respondents is
granted four weeks time, as last and final opportunity, to file the
Compliance Report/ Statement of Facts

, failing which appropriate orders shall follow on the next date of hearing.

List on 18th of November, 2023.

(Tashi Rabstan) Judge SRINAGAR October 21st, 2023 "TAHIR"