Jammu & Kashmir High Court - Srinagar Bench
Abdul Basit vs University Of Kashmir And Anr on 31 August, 2022
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No. 73
Regular list
HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
OWP 121/2019 [WP (C) 326/2019
CM 726/2019 [1/2019]
Abdul Basit. ... Petitioner(s)
Through: None.
Vs.
University of Kashmir and Anr. ...Respondent(s)
Through: Mr. AatirKawoosa, Advocate.
CORAM:
HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
31.08.2022 On 30.05.2022, respondents were directed to file reply within four weeks, failing which, Respondnet-2, Controller of Examination University of Kashmir Hazratbal, Srinagar, had to appear in person on the next date of hearing i.e., on 31.08.2022. The order has been forwarded to the Respondent-2 on 30.05.2022.
Response has not been filed so far. So much so Respondent no. 2 is not present in person In view of the failure of the respondent no.2 to appear person in compliance to the order dated 30.05.2022, this Court is left with no option but to secure the presence of the Respondent-2 through issuance of bailable warrant to be issued in the sum of Rs 15000/- (Fifteen Thousand) to be executed through the Senior Superintendent of Police Srinagar.
Registry is directed to ensure issuance of bailable warrant and its execution as directed before the next date of hearing.
List on 23rd September, 2022.
Meanwhile, two weeks last and final opportunity is granted to the learned counsel for the respondents for filing reply.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 31.08.2022 Mubashir