Wednesday, 20, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Kuldeep Singh Jamwal vs State And Anr
2021 Latest Caselaw 1561 j&K

Citation : 2021 Latest Caselaw 1561 j&K
Judgement Date : 29 November, 2021

Jammu & Kashmir High Court
Kuldeep Singh Jamwal vs State And Anr on 29 November, 2021
                                           Sr. No. 27
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                      MCC No. 216/2019 in
                                                       CPSW No. 554/2014
                                                          IA No. 03/2018
                                                          IA No. 02/2018
                                                        CM No. 7354/2021

Kuldeep Singh Jamwal                              .... Petitioner/Appellant(s)

                         Through:-   Mr. Sunil Sethi, Sr. Advocate with
                                     Mr. S. S. Jamwal, Advocate.

                   V/s

State and anr.                                            .....Respondent(s)

                         Through:-

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                 ORDER

MCC No. 216/2019

By way of this application, the applicant-respondent No. 2 has

sought extension of time to implement the order whereby respondents

were directed to complete the disciplinary proceedings initiated pursuant

to the orders of this Court.

This application was filed on 25.04.2019 and it is listed today,

therefore, by the efflux of time, this application has been rendered

infructuous.

This application is dismissed, as such.

CPSW No. 554/2014

The respondents have not filed the compliance report. Despite

repeated opportunities to file compliance in terms of the judgment of this

Court dated 18.11.2013, vide which the respondents were directed to

complete the disciplinary proceedings within a period of 60 days. Despite

CPSW No. 554/2014

the order having been passed on 18.11.2013, the same has not been

concluded till date.

In view of the aforesaid, let a compliance report be filed by or

before the next date of appearing, failing which respondent No. 1 shall

appear in person on the next date.

List on 02.02.2022.

(Sindhu Sharma) Judge JAMMU 29.11.2021 MICHAL

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter