Romal Singh vs Ashok Kumar Koul
2022 Latest Caselaw 301 j&K

                                                                     Sr. No. 18



          HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                           AT JAMMU


                                                CPSW No. 36/2016

Romal Singh                                                    ....Petitioner (s)


                  Through :- Mr. RKS Thakur, Advocate


           V/s

Ashok Kumar Koul, Secy. Revenue and                           ....Respondent(s)
Others
             Through :- Mr. S S Nanda, Sr. AAG

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

                                    ORDER

25.02.2022

Judgment of this Court is yet not complied with. This Court is not

satisfied with the compliance report submitted by the respondents.

Mr. S S Nanda, Sr. AAG seeks and is granted one week's time to take

corrective measures and come up with the compliance of the judgment in letter

and spirit, failing which Commissioner/Secretary, Department of Revenue, J&K

Govt. shall appear in person on the next date of hearing.

List on 04.03.2022.

(Sanjeev Kumar) Judge Jammu:

25.02.2022 Sahil T