Renu Mahajan vs Achal Sethi & Anr
2023 Latest Caselaw 2339 j&K

                                                                  Sr. No. 20

                  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT JAMMU

                                                   CCP(S) No. 629/2019


Renu Mahajan                                       ....Petitioner(s)/Appellant(s)

                      Through :- Mr. Rahul Pant, Sr. Advocate with'
                                 Mr. Dhruv Pant, Advocate
            V/s
Achal Sethi & Anr.                                  ....Respondent(s)

                     Through :-   Ms. Vidhushi Singh, Advocate vice
                                  Mrs. Monika Kohli, Sr. AAG

CORAM:             HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
                                ORDER

18.10.2023

Vide order dated 22.09.2023, the compliance report stated to have

been filed by the respondents was directed to be digitized but needful has not

been done. Registry to do the needful.

Mr. Rahul Pant, learned Senior counsel has produced copy of the said

status report received by him, which reflects that respondents have sought time

to comply the judgment passed by this Court.

Ms. Vidhushi Singh, Advocate appearing vice Mrs. Monika Kohli,

learned Senior AAG seeks and is granted two weeks' time to comply the

judgment, failing which, respondent No. 1 shall remain present in person before

the Court on next date of hearing.

List on 10.11.2023.

                                                      )   (RAJESH SEKHRI)
Jammu:                                                         JUDGE
18.10.2023
Meenakshi