Kabir Din vs Respondent(S)
2024 Latest Caselaw 159 j&K

Jammu & Kashmir High Court

Kabir Din vs Respondent(S) on 16 February, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                    Sr. No. 58
          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

CPSW No. 58/2019

Kabir Din                                             .....Appellant(s)/Petitioner(s)

                      Through: Mr. P. N. Bhat, Advocate
                 Vs

                                                                ..... Respondent(s)
Hilal Paray, Principal Secy. G.A.D, Jammu

                      Through: Mr. Eishan Dadhichi, GA

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

16.02.2024

1. In the statement of facts filed by the respondents in the month of

December, 2023, it was stated that the respondent was in the process of

filing the SLP and to substantiate the said submission, the respondent had

placed on record communication dated 17.11.2023 addressed to Sh.

Rushab Aggarwal, Standing Counsel, UT of J&K. The same submission

is being made by Mr. Eishan Dadhichi, GA today as well and he requests

two weeks' time to either produce the compliance report or the order from

the Supreme Court staying the operation of the impugned judgment. This

Court grant four weeks' time to Mr. Dadhichi to produce either the order

of the Supreme Court staying the operation of the impugned judgment or

the compliance report, failing which, the respondent shall remain present

before the Court on the next date of hearing.

2. List on 27.03.2024.

(RAJNESH OSWAL) JUDGE

Jammu 16.02.2024 Neha-II