J&K Srtc vs Mr. Hardesh Kumar And Ors
2022 Latest Caselaw 1205 j&K/2

                                                        S. No. 3
                                                        Regular
     IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR

                            CCP(S) 327/2021

 J&K SRTC                                                   ...Petitioner(s)

 Through: Mr. Sameer Hassan, Advocate

                                    Vs.

 Mr. Hardesh Kumar and Ors.                                ...Respondent(s)

 Through: Mr. Shakir Haqani, Advocate
          Mr. Altaf Haqani, Sr. Advocate with,
          Mr. Insha Rashid, G.A.
          Mr. Sajad Ashraf, G.A.

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

                                 ORDER

04.08.2022

Notice.

Notice Waived by Mr. Sajad Ashraf, learned G.A. on behalf of Mr.

Vivek Bhardwaj, Additional Chief Secretary Finance, and Mr. Shakir

Haqani, learned counsel on behalf of Shri. Rakesh Kumar Srangal,

Managing Director, SRTC and Ms. Insha Rashid, learned G.A. on behalf of

Shri. Hirdesh Kumar Singh, Transport Commissioner.

The judgment passed by this Court on 27th January, 2021, is yet to be

complied with by the respondents. The earlier incumbents who had sought

adjournments from time to time have been shifted and replaced by the new

incumbents. The new incumbents, who are now supposed to comply with the

judgment, were put on notice on 1st August. In response to the notice,

learned counsel for the respondents have caused their appearance. On the

request of learned counsel for the respondents, six weeks last and final opportunity is given to the new incumbents to file compliance report, failing

which all the three shall appear in person on the next date of hearing.

List on 19.09.2022.

(SANJEEV KUMAR) JUDGE

SRINAGAR 04.08.2022 "Mir Arif"