Abdul Qayoom Sheikh vs Dr Piyush Singla& Ors
2025 Latest Caselaw 2139 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Abdul Qayoom Sheikh vs Dr Piyush Singla& Ors on 26 November, 2025

                                                   Serial No. 10
                                                 REGULAR CAUSE LIST

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR
                           CCP(S) 237/2023
                           In OWP 238/2007
                            CM(3672/2023)
Abdul Qayoom Sheikh.                               ...Petitioner(s)

Through:       Mr. Faisal, Adv. Vice
               Mr. Hakim Suhail Ishtiyaq, Adv,
                                   Vs.

Dr Piyush Singla& Ors.                             ...Respondent(s)

Through:       Mr. Alla Ud Din Ganai, AAG.

CORAM:
           Hon'ble Mr. Justice Wasim Sadiq Nargal, Judge.
                                ORDER

26.11.2025

01. The record reveals that when the matter was taken up on 17.03.2025, the learned counsel for the petitioner requested for deferring of the proceedings on the ground that the respondents were in the process of implementing the judgment and accordingly, the matter was adjourned.

02. Mr. Alla Ud Din Ganai, learned, AAG who has caused appearance on behalf of the respondents is directed to file fresh compliance report strictly in tune with the order/ judgment passed by this Court on 21.04.2007.

03. List this matter on 06.02.2026.

(Wasim Sadiq Nargal) Judge SRINAG`AR:

26.11.2025 "Sakeena-PS"