Randhir Singh Jamwal vs Learned Counsel For The
2021 Latest Caselaw 243 j&K

                                                                                 S. No.131
                               HIGH COURT OF JAMMU AND KASHMIR
                                             ATJAMMU

                                                              CM No.2009/2021 in
                                                              CPSW No. 435/2018

        Randhir Singh Jamwal                                                   ...Applicant(s)

                                   Through :- Mr. Ashok Sharma, Advocate

                                  v/s
                                    <




        Gurmeet Singh, Adjutant General and                               .....Non-applicant(s)
        others
        't




                                   Through :- Mr. SuneelMalhotra, CGSC


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

                                                     ORDER

CM No.2009/2021

This is an application for placing on record copy of letter No. 13943185/Pen/DPRSMB/PPO dated 11.03.2017.

The application, for the reasons stated therein, is allowed. Letter appended with the application is taken on record.

CPSW No. 435/2018

Learned counsel for the respondents submits that the statement of facts have been filed. A perusal whereof indicates that judgment passed by this Court has been complied with. However, learned counsel for the petitioner seeks short adjournment to examine the statement of facts filed by the respondents and to make submissions.

List on 15.03.2021.

(SANJEEV KUMAR) JUDGE JAMMU 04.03.2021 Paramjeet

PARAMJEET SINGH 2021.03.05 13:16 I attest to the accuracy and integrity of this document