Muzaffar Ahmad Macha vs Director Sher-E-Kashmir Inst. Of ...
2021 Latest Caselaw 1724 j&K/2

                                                                Sr. No.12

                                                             Supplementary-
                                                                  1 list

  IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR
                       LPA 288/2019
                       CM 2612/2021
 Muzaffar Ahmad Macha               ...Petitioner(s)/Appellants.

 Through:      Mr M Ashraf Wani, Advocate.

                                          Vs.

 Director Sher-E-Kashmir Inst. Of Med.                     ....Respondent(s)
 Sciences & Anr.

 Through:      Mr. M. A. Chashoo, AAG.
CORAM:
HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
HON'BLE MR. JUSTICE MOHD AKRAM CHOWDHARY,JUDGE
                           ORDER

31.12.2021 Mr M. A. Chashoo, learned AAG, appearing for the respondents submits that there are two contradictory judgments passed by the Single Bench, one directing the respondents to go ahead with the selection process and conclude the same, whereas another order directing the respondents to go for fresh advertisements in accordance with rules. He therefore, seeks short adjournment to seek instructions on the matter and assist the Court on next date of hearing. He may also come up with the stand of the respondents institute.

List on 21st February, 2022.

      (MOHD. AKRAM CHOWDHARY)                       (SANJEEV KUMAR)
            JUDGE                                       JUDGE


    Srinagar
    31.12.2021
    Hilal.