Ghulam Hussain vs Kuldeep Singh And Another
2021 Latest Caselaw 1722 j&K

                                                                       Sr. No. 2

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
CJ Court

Case: CCP (D) No. 22 of 2021

Ghulam Hussain                                         .....Appellant/Petitioner(s)
                                Through :- Sh. T M Khan, Advocate.

                         v/s

Kuldeep Singh and Another                                       .....Respondent(s)
                                Through :-


      CORAM:
      HON'BLE THE CHIEF JUSTICE
      HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                   ORDER

Heard Sh. T M Khan, learned counsel for the petitioner.

The petitioner has not been paid back-wages with effect from

27.02.2000 till 18.03.2009 as directed vide judgment and order dated

03.04.2019.

Issue notice to the respondents.

List on 24.02.2022.

                      (JAVED IQBAL WANI)               (PANKAJ MITHAL)
                                 JUDGE                  CHIEF JUSTICE
JAMMU
21.12.2021
TILAK