Waryam Dass vs Ajeet Kumar Sahu And Others
2022 Latest Caselaw 885 j&K

                                                                       Sr. No. 26

            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU

                                                   CCP(S) No. 732/2019

Waryam Dass                                                        ....Petitioner(s)

                  Through:-       Mr. R. K. S. Thakur, Advocate



            V/s

Ajeet Kumar Sahu and others                                       ....Respondent(s)

                  Through :-      Mr. Ranjit Singh Jamwal, AAG
    Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                       ORDER

31.05.2022 In terms of an order dated 17.03.2022, this Court has registered its

observations that the rejection order passed by the respondents in the matter of

compliance with the judgment of the Court has not been passed in letter and

spirit of the judgment and, therefore, time was sought for passing a fresh order

strictly in terms of the judgment. The needful being required to be done, for

which, four weeks' time is extended to the respondents to do the needful.

List on 16.07.2022.

(Rahul Bharti) Judge Jammu:

31.05.2022 Meenakshi

,