Ishtiaq Ahmed And Others vs Talat Parvez Rohella And Anr
2023 Latest Caselaw 2296 j&K

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    HIGH COURT OF JAMMU, KASHMIR AND LADAKH
                      AT JAMMU
CPSW No. 114/2019

Ishtiaq Ahmed and others
                                                   .....Appellant(s)/Petitioner(s)
                       Through: Mr. K. S. Johal, Sr. Adv. with
q
                                Mr. Karman Singh Johal, Adv.
                 vs
Talat Parvez Rohella and anr.                                  ..... Respondent(s)
                       Through: None.


Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                    ORDER

13.10.2023

Compliance report dated 22.09.2023 stands filed by the respondents

wherein it has been stated that the judgment of this Court, on the basis of which, the

writ court has passed the order sought to be implemented, has been stayed by the

Supreme Court vide order dated 31.01.2019 passed in SLP(C) Nos. 2952, 2953,

2955/2019, as such, the claim of the petitioners cannot be considered at this stage.

Learned counsel for the petitioners shall go through the compliance report and

address this Court on the issue on the next date of hearing.

List on 06.11.2023.

(SANJAY DHAR) JUDGE

Jammu 13.10.2023 Rakesh