Citation : 2025 Latest Caselaw 512 J&K/2
Judgement Date : 1 August, 2025
Serial No.15
REGULAR CAUSE LIST
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP(D) 65/2024
MOHAMMAD UMER MOCHI AND ORS. ...Petitioner(s)
Through: Mr. Altaf Haqani, Sr. Advocate with
Mr. Asif Wani, Advocate
Vs.
SYED ABID RASHEED AND ANR
...Respondent(s)
Through: Ms. Nowbahar Khan, Assisting Counsel
CORAM:
HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
01.08.2025
The compliance report in terms of order dated 28.04.2025 has not been filed.
Learned counsel appearing for the petitioner submits that the judgment passed by this Court has not been complied with.
In view of the above, this Court is left with no option but to direct the personal presence of respondents 1 & 2, who are permitted to appear through Virtual Conference. However, it is provided that in case the judgment is complied with by or before the next date and the salaries of the petitioners are released before the next date of hearing, their personal appearance shall stand dispensed with.
List on 08.09.2025.
(VINOD CHATTERJI KOUL) (SANJEEV KUMAR)
JUDGE JUDGE
SRINAGAR:
Arif Hameed 01.08.2025
"Arif"
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