Bilkees Yousuf vs Niteshwar Kumar
2024 Latest Caselaw 140 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Bilkees Yousuf vs Niteshwar Kumar on 23 February, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                              S. No. 44
                                                              Regular Cause List
 IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                        CCP(S) no. 221/2021 in
                         SWP no. 1168/2015

Bilkees Yousuf
                                                 ...Appellant(s)/Petitioner(s)
Through: Mr. M. Tufail, Advocate

                                   Vs.

Niteshwar Kumar
Commr.Secy to govt. and others (PDD)             ...Respondent(s)
Through: Ms. Shaila Shameem, Assisting counsel

CORAM:
  HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                ORDER

23.02.2024

Judgment has not been complied with and vide order dated 16.09.2023, respondents were directed to comply with the judgment in letter and spirit, failing which respondent concerned was required to remain present. Thereafter, further time was granted but till date judgment has not been complied with. The concerned respondent is thus required to remain present on the next date of hearing.

List on 15.03.2024.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 23.02.2024 "Imtiyaz"