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Purnima Koul vs Ajeet Kumar Sahu And Ors
2021 Latest Caselaw 1349 j&K

Citation : 2021 Latest Caselaw 1349 j&K
Judgement Date : 27 October, 2021

Jammu & Kashmir High Court
Purnima Koul vs Ajeet Kumar Sahu And Ors on 27 October, 2021
                                                            Sr. No. 30
                                                            After notice list



     HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT JAMMU
                             CPSW No.652/2018
                             CM Nos.9147/2019 &
                             8813/2019 in
                             CPSW No.515/2017
                             CM Nos.9146/2019,
                             7457/2019,
                             3048/2019[2/2019],
                             2043/2019[1/2019],
                             4871/2019

Purnima Koul                                                .... Petitioner(s)

                                Through:- Petitioner in Person in CPSW
                                          No.652/2018.
                                          Mr. Abhinav Sharma, Sr. Adv.
                                          with Ms. Saba Atiq, Adv. in
                                          CPSW No.515.

                          V/s

Ajeet Kumar Sahu and ors.                              .....Respondent(s)

                                Through:- Mr. Ravinder Gupta, AAG.

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

CPSW No.652/2018

Ms. Purnima Koul, who is present in person, submits that she has

now been appointed as Joint Director I/C Migrants, Directorate of School

Education, Jammu vide Government Order No. DSEJ/Mig/2252 dated

04.05.2020 and as such, the judgment of this Court stands complied with.

In view of the aforesaid, the proceedings in this contempt petition

are accordingly closed.

CPSW No.652/2018 is disposed of.

CPSW No.515/2017

Learned counsel for the respondents submits that the respondents

have complied with the judgment and issued order No.288/DSEJ of 2020

dated 16.07.2020 but the same is, however, not on record.

Mr. Abhinav Sharma, learned senior counsel submits that the order

of this Court has only been partially complied. He seeks and is granted

time to file supplementary affidavit in response to order dated 20.03.2020

and 16.07.2020.

Registry to place order No.288/DSEJ of 2020 dated 16.07.2020 on

record of the file.

List CPSW No.515/2017 on 24.11.2021.

(Sindhu Sharma) Judge

JAMMU 27.10.2021 Eva

 
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