Kamal Krishan Razdan vs Rohit Kansal And Others
2025 Latest Caselaw 873 J&K

Jammu & Kashmir High Court

Kamal Krishan Razdan vs Rohit Kansal And Others on 5 February, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                               Sr. No. 8

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                                      CPSW No. 665/2018

Kamal Krishan Razdan                            .... Petitioner/Appellant(s)

                       Through:-    Mr. Ajay Abrol, Advocate

                 V/s

Rohit Kansal and others                                  .....Respondent(s)

                       Through:-    Ms. Chetna Manhas, Advocate vice
                                    Mrs. Monika Kohli, Sr. AAG
                                    Mr. F.A. Natnoo, Advocate

CORAM : HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                    ORDER

05.02.2025

Ms. Chetna Manhas, learned counsel appearing vice Mrs. Monika

Kohli, learned Sr. AAG states that she is under instructions to seek last and

final opportunity of two weeks' for compliance of the judgment dated

07.05.2016. She is directed to file compliance report within two weeks.

List on 24.02.2025.

(MOKSHA KHAJURIA KAZMI) JUDGE

Jammu 05.02.2025 Vishal