Shamim Akhter And Others vs Union Of India And Others
2023 Latest Caselaw 2245 j&K

                                                                  Sr. No. 26


             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU
                                                     MCC No.231/2018


Shamim Akhter and others                                    ....Petitioner(s)/Appellant(s)

                    Through :- Mr. Rupak Ratta, Advocate.

V/s

Union of India and others                                              ....Respondent(s)


                   Through :-   Mr. Vishal Sharma, DSGI.
Coram: HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                    ORDER

(09.10.2023) Learned counsel for the respondents seeks and is granted three weeks'

time as prayed for to comply the judgment dated 29.03.2017. It is made clear

that no further time shall be granted for compliance of judgment on the next

date of hearing.

List on 10.11.2023.

(RAJESH SEKHRI) JUDGE

Jammu:

09.10.2023 Eva