Nittu Sudan vs Bishwajit Kumar Singh & Anr
2021 Latest Caselaw 587 j&K

                                                            Sr. No.259
                                                            After Notice
        IN THE HIGH COURT OF JAMMU AND KASHMIR
                       AT JAMMU
                      (THROUGH VIRTUAL MODE)
                             CCP(S No.299/2020


Nittu Sudan                                           ...PETITIONER(S)

             Through: Mr. Sarfaraz Hamid Rather, Advocate.

                                     Vs.
Bishwajit Kumar Singh & anr.                        ....RESPONDENT(S)

Through: Mr. Aijaz Lone, Dy. AG.

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

(ORDER) 01.06.2021 The judgment passed by this Court on 24th of June, 2020, is still not complied with.

The respondents in their statement of facts have pleaded that the judgment could not be complied with as the relevant record of the J&K Service Selection Board was not traceable.

Be that as it may, the judgment cannot await compliance indefinitely.

On the request of Mr. Aijaz Lone, Dy. AG, four weeks further time is granted to the respondents to file compliance report failing which, Secretary, J&K Service Selection Board, shall appear in person on the next date.

List again on 12th of July, 2021.

(Sanjeev Kumar)

Judge Jammu;

01.06.2021 "Bhat Altaf, PS"