Mohd. Sattar vs Khurshid Ahmed Shah
2021 Latest Caselaw 860 j&K

                                                                                            S. No. 353
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT JAMMU

                                                                       CPSW No. 26/2018
                                                                       CM No. 2221/2019[1/2019]
                                                                       CM No. 3628/2020
                                                                       CM No. 3629/2020

        Mohd. Sattar                                                       ...Appellant/Petitioner(s)

                                   Through :- Ms. Supriya Chouhan, Advocate vice
                                              Mr. S. S. Ahmed, Advocate
                                  v/s
                                    <




        Khurshid Ahmed Shah, Commissioner                                            .....Respondent (s)
        Secy. General Administration Deptt. And
        others
        't




                                   Through :- Mr. KDS Kotwal, Dy. AG


        Coram:                 HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                                         ORDER

Ms. Supriya Chouhan, Advocate submits that the judgment dated

04.10.2017 passed by this Court in SWP No. 2947/2015 titled "Surinder Singh and

others vs. State of J&K and others" stands complied with.

In view of this, the present petition has been rendered infructuous.

(RAJNESH OSWAL) JUDGE JAMMU 11.08.2021 Neha Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No

NEHA KUMARI 2021.08.12 12:51 I attest to the accuracy and integrity of this document