Ghulam Mohammad Sheikh vs Prashant Goral And Others
2024 Latest Caselaw 150 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Mohammad Sheikh vs Prashant Goral And Others on 26 February, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                               S. No. 16
                                                               Regular Cause List
 IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                        CCP(S) no. 466/2023 in
                         SWP no. 1786/2013

Ghulam Mohammad Sheikh
                                                  ...Appellant(s)/Petitioner(s)
Through: Mr. B. A. Zargar, Advocate

                                   Vs.

Prashant Goral and others
                                                  ...Respondent(s)
Through: Ms. Nadiya Abdullah, Assisting counsel

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

26.02.2024

Despite opportunities granted, statement of facts has not been filed. Judgment passed on 02.05.2023, has not been implemented till date. Last and final opportunity of four weeks' is granted to the respondents to file statement of facts/compliance report, failing which respondent concerned shall remain present in person to show cause as to why proceedings shall not be initiated against him.

List on 10.05.2024.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 26.02.2024 "Imtiyaz"