Vidhya Sager Sharma And Others vs State Of J&K And Others
2022 Latest Caselaw 155 j&K

                                                                         Sr. No. 22



         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
                           (THROUGH VIRTUAL MODE)
CJ Court

Case: LPA No. 77 of 2019

Vidhya Sager Sharma and others                          .....Appellant/Petitioner(s)

                                Through :- Sh. Rahul Pant, Senior Advocate
                          v/s

State of J&K and others                                          .....Respondent(s)
                                Through :- Sh. S.S.Nanda, Sr. AAG for respondent
                                           Nos. 1 & 6.

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

                                    ORDER

The only question which arises in this appeal is regarding interest on

compensation awarded.

It has also been pointed out that as per the impugned judgment, balance

of Rs. 8,47,000/- has also not been paid.

Since Sh. S.S.Nanda, learned Senior Additional Advocate General

appearing for respondent Nos. 1 & 6 is short of brief and Sh. Raman Sharma,

learned Additional Advocate General for respondent Nos. 2 to 5 is not

available today, we post the matter for 14.02.2022.

                          (SINDHU SHARMA)               (PANKAJ MITHAL)
                                 JUDGE                   CHIEF JUSTICE



JAMMU
10.02.2022
Tilak