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Cm(3199/2021) vs Through: Mr. Rayees Ud Din Ganai
2022 Latest Caselaw 741 j&K/2

Citation : 2022 Latest Caselaw 741 j&K/2
Judgement Date : 26 May, 2022

Jammu & Kashmir High Court - Srinagar Bench
Cm(3199/2021) vs Through: Mr. Rayees Ud Din Ganai on 26 May, 2022
                                                                        NISSAR A BHAT
                                                                        2022.05.26 14:40
                                                                  Regular Cause list
                                                                    Serial No. 20


   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                                                                    CCP(S) 521/2019
                                                                     CM(3199/2021)
                                                                     CM(3200/2021)
Hamidullah Dar and another
                                                       ... Petitioner/Appellant(s)
Through: Mr. Hilal Ahmad Wani, Advocate

                               V/s
Vivek Bhardawaj and another

Through: Mr. Rayees ud Din Ganai, GA
                                                                ... Respondent(s)


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

                                     ORDER

26-05-2022

Respondents have filed fresh status report in compliance to order dated 18.2.2022. The compliance report filed indicates that the respondents are in the process of complying with the judgment.

The stand of the respondents, as disclosed in para 6 of the fresh status report, is that with a view to examine the claim of the petitioner, an internal departmental committee has been constituted and appropriate orders shall be passed after the designated committee submits its recommendations.

In view of the aforesaid stand taken by the respondents, one last and final opportunity of eight weeks is granted to the respondents to come up with the compliance of the judgment in letter and spirit. It is made clear that in case the judgment remains unimplemented, the Commissioner Secretary to Government, Health and Medical Education Department, shall appear in person on the next date.

List on 13.9.2022.

(SANJEEV KUMAR) JUDGE Srinagar 26-05-2022 N Ahmad

 
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