Citation : 2023 Latest Caselaw 1371 j&K/2
Judgement Date : 30 October, 2023
Serial No. 85
Regular Cause List
Of Court No.5
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP (S) No. 350/2022 in
SWP No. 298/2019
Ghulam Hassan Shah
... Petitioner(s)
Through: -
Mr M. A. Beigh, Advocate.
V/s
Dheeraj Kumar Gupta & Ors.
... Respondent(s)
Through: -
Mr Mohammad Rais-ud-Din Ganai, Dy. AG. CORAM:
HON'BLE MR JUSTICE M. A. CHOWDHARY, JUDGE.
(ORDER) 30.10.2023 Despite several opportunities, the Judgment dated 5th of April, 2022 passed by this Court in SWP No. 298/2019, which has been upheld by the Division Bench on 7th of March, 2023, has not been complied with.
It appears that the Respondents have taken the Court orders lightly, inasmuch as despite last and final opportunity sought by the learned Counsel for the Respondents, the Compliance Report has not been filed. In the interests of justice, however, two weeks more time is granted to the Respondents as last and final opportunity to file Compliance before this Court, failing which the Respondent No.2 shall not draw her salary.
List again on 17th of November, 2023. Registry to convey the Order to the Respondent No.2, copy whereof shall also be provided to the learned Counsel for the Respondents.
(M. A. CHOWDHARY) JUDGE SRINAGAR October 30th, 2023 "TAHIR"
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