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Janak Sharma & Ors vs Ajeet Kumar Sahu & Anr
2021 Latest Caselaw 906 j&K

Citation : 2021 Latest Caselaw 906 j&K
Judgement Date : 17 August, 2021

Jammu & Kashmir High Court
Janak Sharma & Ors vs Ajeet Kumar Sahu & Anr on 17 August, 2021
                                                              Sr. No. 37
                        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                        AT JAMMU
                                                                     CCP(S) No. 536/2019
               Janak Sharma & ors.                              .... Petitioner/Appellant(s)
                                                    Through:-   Mr. Pranav Kohli, Sr.
                                                                Advocate with Mr. Arun
                                                                Dev Singh, Advocate
                                              V/s

               Ajeet Kumar Sahu & anr.                                   .....Respondent(s)
                                                    Through:-   Mr. Ayjaz Lone, Dy.A.G
                                                                vice Mr. Aseem Sawhney,
                                                                AAG
               CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                                     ORDER

Compliance report stands filed by respondent No. 1 in which it has

been stated that in compliance to the order of this Court dated 02.08.2019

passed in SWP No. 702/2019, the respondents have passed an order No.

454-PW (Hyd) of 2019 dated 02.12.2019 whereby they have considered the

petitioners' case and found the same being devoid of merit.

Learned senior counsel for the petitioners submits that order No.

454-PW (Hyd) of 2019 dated 02.12.2019 has been assailed by the

petitioners before the Central Administrative Tribunal, Jammu Bench in

which the judgment stands pronounced on 04.03.2021.

Copy of the judgment be placed on record by the next date of

hearing.

In view of the aforesaid, let fresh compliance report be also filed by

or before the next date of hearing.

List on 04.10.2021.

                                                                           (Sindhu Sharma)
                                                                                     Judge
               JAMMU
               17.08.2021
RAM MURTI           RAM MURTI
2021.08.20 14:31
I attest to the accuracy and
integrity of this document
 

 
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