Balwant Singh And Ors vs Mohd. Afzal Bhat And Ors
2025 Latest Caselaw 854 J&K

Jammu & Kashmir High Court

Balwant Singh And Ors vs Mohd. Afzal Bhat And Ors on 3 February, 2025

                                                                                         Sr. No. 56
                        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                        AT JAMMU

            Case: CPOWP No. 133/2016 IN
                   OWP No. 1732/2015
            Balwant Singh and Ors.                                                  ..... Petitioner(s)


                                        Through :- Mr. Vikas Magotra, Advocate

                                   Vs

            Mohd. Afzal Bhat and Ors.                                             .....Respondent(s)


                                        Through :- Ms. Aparna Gupta, Advocate vice
                                                   Mrs. Monika Kohli, Sr. AAG for R- 1 to 3
                                                   Mr. Ayjaz Lone, Advocate for R-4

                               CORAM:
                               HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                                       ORDER

03.02.2025 It has been fairly submitted by the learned counsel for the petitioners that the order/judgment dated 24.11.2015 passed by this Court stands complied with and only the interest part till date has not been paid, which has already been reflected in para 3 of the order/judgment passed by this Court.

Confronted with the same, learned counsel for respondent nos. 1 to 3 seeks two weeks' time to file fresh compliance report strictly in conformity with the order/judgment passed by this Court.

Let the fresh compliance report be filed within the aforesaid period with copy in advance to the learned counsel for the petitioner.

List on 24.03.2025.

(WASIM SADIQ NARGAL) JUDGE

JAMMU 03.02.2025 Mihul