Om Singh Bandral vs Rajan Parkash Thakur And Anr
2024 Latest Caselaw 143 j&K

Jammu & Kashmir High Court

Om Singh Bandral vs Rajan Parkash Thakur And Anr on 14 February, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                  63
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

     CCP(S) No. 58/2022

     Om Singh Bandral                                 .....Appellant(s)/Petitioner(s)
                          Through: Mr. S. K. Anand, Adv.
                     vs
     Rajan Parkash Thakur and anr.                               ..... Respondent(s)
                          Through: Mr. K. D. S. Kotwal, Dy.AG

     Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                       ORDER

14.02.2024

1. Mr. Atul Sharma, Managing Director, Handloom Development

Corporation, respondent No. 2 herein, is present in person. He seeks four

weeks' time for complying of the judgment of the writ court.

2. Reluctantly granted, making it clear that no further opportunity shall be

granted. In case the judgment of this Court is not complied with by the

next date of hearing, he shall remain present before the Court.

3. List on 18.03.2024.

(RAJNESH OSWAL) JUDGE

Jammu 14.02.2024 Rakesh