Talvinder Kour vs Bishwajit Kumar Singh ...
2022 Latest Caselaw 723 j&K

                                                                Sr. No. 41

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                   CCP(S) No. 186/2021
Talvinder Kour                                     .....Appellant(s)/Petitioner(s)


                      Through: Mr. RKS Thakur, Advocate
                 Vs
Bishwajit Kumar Singh Commissioner                           ..... Respondent(s)
Secy. Education Department and others
                      Through: Ms. Chetna Manhas, Advocate vice
                               Mr. Amit Gupta, AAG

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                    ORDER

Ms. Chetna Manhas, Advocate submits that statement of facts stands

filed. However, the same is not on record but this Court has perused the copy of

the statement of facts submitted by Ms. Manhas.

A perusal of the statement of facts reveals that LPA stands preferred

against the judgment in question.

Be that as it may, no interim order has been passed and the order of

this Court is required to be complied with. Last and final opportunity is granted to

the respondents to comply with the order, failing which, coercive measures shall

be resorted for compliance of the order.

List on 27.05.2022.

(RAJNESH OSWAL) JUDGE

Jammu 05.05.2022 Neha