- (1.) It is unfortunate that despite number of opportunities, the State of Jammu and Kashmir has not responded to the various averments made in these I. As. As a last chance, three weeks' time is granted to the state of Jammu & Kashmir to file its response.
(2.) Post these IAs. and Contempt Petition after four weeks. Item No. 302: IA No. 3109 arising out of C.P. (C) No. 241 of 2011 in IA No. 1631:
(3.) As prayed for, three weeks' time is granted to the State of Karnataka to file counter-affidavit.;