M/S Balaji Constructions vs Sheikh Fayez Ahmed And Another
2024 Latest Caselaw 856 j&K

Jammu & Kashmir High Court

M/S Balaji Constructions vs Sheikh Fayez Ahmed And Another on 30 April, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                                                        Sr. No. 24

                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU

                                                                     CCP(S) No. 31/2022 in
                                                                     [WP(C) No. 1323/2020]


           M/s Balaji Constructions                                    ....Petitioner(s)/Appellant(s)

                                     Through :- Mr. Manik Bhardwaj, Advocate.
                          V/s
           Sheikh Fayez Ahmed and another                                        ....Respondent(s)

                                    Through :-    None.

           Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                                        ORDER

30.04.2024 Fresh compliance report in terms of order dated 17.02.2023 has not

been filed nor there is any representation on behalf of the respondents.

Let respondent no.2 appear in person on the next date of hearing to

explain the reasons for not filing the compliance report as already directed by

this court vide order dated 17.02.2023 strictly in conformity with the judgment

dated 04.08.2021.

List this matter on 17.05.2024.

Registry is directed to convey this order to respondent no.2 for its

immediate compliance.

(Wasim Sadiq Nargal) Judge Jammu:

30.04.2024 Raj Kumar