Jammu & Kashmir High Court
C P. Bala Ravi And Ors vs Satish Singh Irsme And Ors on 20 April, 2022
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No.73
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP(S) No.301/2021
C P. Bala Ravi and ors. .....Appellant(s)/Petitioner(s)
Through: Mr. Rahul Pant, Sr. Adv. with
Mr. Anirudh Sharma, Adv.
Vs
Satish Singh Irsme and ors. ..... Respondent(s)
Through: Mr. Vishal Sharma, ASGI.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
Mr. Vishal Sharma, learned ASGI submits that the order passed by this Court has been complied with but this fact is seriously disputed by Mr. Rahul Pant, learned Sr. Advocate.
In view of the aforesaid, let fresh compliance report/statement of facts be filed by the respondents by or before the next date of hearing.
List on 06.05.2022.
(RAJNESH OSWAL) JUDGE Jammu 20.04.2022 Eva