Ryaz Ahmed vs Dr. Sheetal Nanda
2022 Latest Caselaw 1449 j&K

                                                                     Sr.No.79


         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU


                                                         CPSW No. 703/2018


Ryaz Ahmed                                                      ..... Petitioner(s)

                       Through: Mr. P.N. Bhat, Advocate.

                  Vs

Dr. Sheetal Nanda, Comm Secy R.D.D                           ..... Respondents(s)
and another

                       Through: Mr. R.S. Jamwal, AAG.


Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                     ORDER

17.10.2022

Compliance report/ statement of facts has been filed by the respondents

on 26.03.2019 which is not in consonance with the order passed by this Court.

Learned counsel for the respondents submits that he may be given four

weeks' time for filing fresh compliance report in accordance with the

directions passed by this Court.

Mr. R.S. Jamwal, learned AAG seeks and is granted four weeks' time to

comply with the order /judgment of this Court, failing which the concerned

officer responsible for implementation of the judgment shall remain present in

person on the next date of hearing.

List on 13.12.2022.

(Vinod Chatterji Koul) Judge Jammu 17.10.2022 Renu

RENU BALA 2022.10.18 17:30 I attest to the accuracy and integrity of this document