Pawan Kumar And Others vs Hirdesh Kumar Singh And Others
2024 Latest Caselaw 2227 j&K

Jammu & Kashmir High Court

Pawan Kumar And Others vs Hirdesh Kumar Singh And Others on 25 October, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                               Sr. No. 54
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                     CCP(S) No. 113/2022

Pawan Kumar and others                          .... Petitioner/Appellant(s)

                        Through:-   Mr. Ajay Abrol, Advocate


                  V/s

Hirdesh Kumar Singh and others                             .....Respondent(s)

                        Through:-   Mr. Rajesh Thappa, AAG
CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                       ORDER

25.10.2024

It is being undertaken by the learned counsel for the respondents

that the judgment would be implemented in letter and spirit within two

weeks. Instead of two weeks, he is given three weeks, however, if the

judgment is not implemented in letter and spirit within the said time,

respondents concerned shall remain present in the Court.

List on 18.11.2024.

(VINOD CHATTERJI KOUL) JUDGE

Jammu:

25.10.2024 Vishal