Mohammad Akram Dar And Ors vs Atal Duloo And Ors
2025 Latest Caselaw 1184 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Akram Dar And Ors vs Atal Duloo And Ors on 27 May, 2025

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                           S. No. 42
                                                           Regular Cause List
   IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                   CCP(S) No. 563/2021 In
                     SWP No. 2437/2012
Mohammad Akram Dar and Ors.             ...Appellant/Petitioner(s)

Through: Mr. S.N. Ratanpuri, Advocate
                                   Vs.

Atal Duloo and Ors.                                        ...Respondent(s)

Through: Mr. Younis, Advocate
CORAM:
  HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                               ORDER

27.05.2025 Learned counsel for the respondents was directed to file compliance report within two weeks which has not been done and no explanation is given by the respondents.

Further time is sought to comply with the judgment and file compliance report which is granted. In the event of their failure to do so, respondents shall explain as to why they be not proceeded in accordance with law for having disobeyed the orders of this Court.

List on 04.06.2025.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 27.05.2025 Shabroz