Mushtaq Ahmad Mir vs Vikramjit Singh
2025 Latest Caselaw 641 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mushtaq Ahmad Mir vs Vikramjit Singh on 4 February, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                    Regular
                                                                                   S. No. 30


                   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT SRINAGAR

                                CCP(S) 367/2022 in[WP(C) 542/2022] CM(1823/2024)

       Mushtaq Ahmad Mir
                                                                     ... Petitioner/Appellant(s)
       Through: Mr. Syed Sajad Geelani, Advocate

                                          V/s
       Vikramjit Singh
                                                                             ... Respondent(s)
       Through: Mr. Hakim Aman Ali, DAG

       CORAM: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                                   ORDER

04-02-2025

Learned counsel for the petitioner states that the respondents have not complied with the judgment/order in letter and spirit, in that, the full amount due to the petitioner has not been paid to the petitioner.

Under these circumstances, learned counsel for the petitioner seeks and is granted two weeks' time to file the details of the payments due to and received by the petitioner from the respondents.

List on 28.2.2025.

(JAVED IQBAL WANI) JUDGE Srinagar 04-02-2025 N Ahmad