Udham Singh vs B. R. Sharma Secy. Home Deptt. And
2022 Latest Caselaw 109 j&K

                                                                         Sr. No. 12



          HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                             AT JAMMU
                      (through video conference)


                                                 APSWP No. 89/2016

Udham Singh                                             ....Petitioner/appellant(s)


                   Through :- Mr. Sandeep Singh, Advocate


           V/s

B. R. Sharma Secy. Home Deptt. and                              ....Respondent(s)
Others
               Through :- Mr. Raman Sharma, AAG


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

                                     ORDER

07.02.2022 Learned counsel for the petitioner seeks and is granted two weeks time

to file an affidavit indicating the consequential relief to which the petitioner is

entitled to and has not been paid pursuant to the judgment dated 28.04.2011 with

a copy in advance to Mr. Raman Sharma, AAG. Mr. Raman Sharma, learned

AAG shall respond to the fresh affidavit, if any, filed by the next date of hearing.

List on 15.03.2022.

(Sanjeev Kumar) Judge Jammu:

07.02.2022 Sahil T