Umreena Akhtar vs Atul Dulloo
2022 Latest Caselaw 574 j&K

                                                                   Sr. No.05 &06

               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU
                                                 CM Nos.1698/2022 and
                                                 1699/2022
                                                 in CPSW No.770/2018


Umreena Akhtar                                      ....Petitioner(s)/Appellant(s)

                 Through :- Mr. M.Y Akhoon, Advocate.
         V/s
Atul Dulloo, Pr. Secy. Health and                                ....Respondent(s)
Medical Education Deptt. & another

                 Through :-   None.
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                     ORDER

05.04.2022

CM No.1698/2022

Instant application has been moved by the applicant-petitioner to

substitute new incumbents as party respondents/contemnors.

For the reasons stated in the application which is duly supported by an

affidavit, coupled with submissions made by learned counsel for the applicant,

the same is allowed. The new incumbents as mentioned in para-II of this

application are substituted as party respondent Nos. 1 and 2 in place or earlier

respondents.

Application stands disposed of.

Registry to carry out necessary correction in the cause title.

Issue notice to newly substituted respondents for filing statement of

facts/compliance report by or before the next date of hearing.

CM Nos.1698 & 1699/2022

CM No.1699/2022

Instant application has been moved by the applicant-petitioner for

placing on record copy of judgment dated 18.02.2022 passed in LPA No.28/2020

title Union Territory of J&K and another vs. Umreena Akhtar.

For the reasons stated in the application which is duly supported by an

affidavit, the same is allowed by placing on record judgment dated 18.02.2022

passed in LPA No.28/2020. Registry to annex the copy of judgment at its

appropriate place after proper pagination.

Application stands disposed of.

(Tashi Rabstan) Judge Jammu:

05.04.2022 Surinder