Kamlesh Kumari vs H. L. Pandita
2021 Latest Caselaw 1783 j&K

                                                                       Sr. No. 21

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
                                                                CPOWP No. 87/2013


Kamlesh Kumari                                            .....Appellant(s)/Petitioner(s)
                        Through: None.
                   Vs
H. L. Pandita, Br. Manager, LIC                                      ..... Respondent(s)
                        Through: Mr. Dheeraj Nanda, Advocate.

Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                         ORDER

None present for the petitioner.

Mr. Dheeraj Nanda, learned counsel appearing on behalf of respondent

submits that order has already been complied with.

Since nobody is present on behalf of petitioner and in view of the

statement made by learned counsel appearing for the respondent, proceedings in

the present case does not survive because they have implemented the judgment, as

such, proceedings are closed and petition dismissed.

Disposed of.

(VINOD CHATTERJI KOUL) JUDGE

Jammu 29.12.2021 Sahil Padha Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No.