Kamal Mahendru vs K. A. Shah
2021 Latest Caselaw 29 j&K

                                                                                     206
                               HIGH COURT OF JAMMU AND KASHMIR
                                          AT JAMMU
                                       (Through video conference)


                                                             CPSW No. 336/2017
                                                             CM No. 7031/2019

           Kamal Mahendru                                                 ....Petitioner(s)

                                  Through :- Mr. Sudershan Sharma, Advocate


                                 V/s
           K. A. Shah, Secy. GAD and others                              ....Respondent(s)

                                  Through :- Mr. Ayjaz Lone, Dy. AG

           Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE

                                                   ORDER

29.01.2021

Mr. Ayjaz Lone, learned Dy. AG seeks and is granted three weeks'

time to file fresh compliance report, giving reasons for non-compliance and

steps taken for compliance to the judgment and order in question.

List again on 24.02.2021.

(Dhiraj Singh Thakur) Judge JAMMU 29.01.2021 (Muneesh)

MUNEESH SHARMA 2021.01.29 16:57 I attest to the accuracy and integrity of this document