Jammu & Kashmir High Court - Srinagar Bench
M/S Makoff Printers Through Prp Zahoor vs State Of J&K And Ors on 13 December, 2022
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S. No. 43
Regular Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
OWP No. 79/2017
CM No. 4720/2019
M/S Makoff Printers through Prp Zahoor ...Appellant/Petitioner(s)
Ahamd Dar
Through: Ms. Asma Rashid, Advocate
Vs.
State of J&K and Ors. ...Respondent(s)
Through: Ms. Rekha Wangnoo, GA vice Mr. Sajad Ashraf, GA
Mr. Hilal Ahmad Wani, AAG
CORAM:
HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
13.12.2022 Mr. Hilal Ahmad Wani, learned AAG, submits that the General Administrative department is being represented by Mr. Mohsin Qadri, learned Sr. AAG.
Reply has not been filed by respondents 1 and 2, despite last and final opportunity. Learned counsel appearing for respondents prays for and is granted further four weeks' time to file reply, subject to payment of costs of Rs. 2,000/- to be deposited to the Advocates Welfare Fund.
List on 20.03.2023.
(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 13.12.2022 "Mohammad Yasin Dar"
MOHAMMAD YASIN DAR 2022.12.15 12:24 I attest to the accuracy and integrity of this document