Jagjeet Kour vs Sudarshan Kumar Director General ...
2022 Latest Caselaw 1476 j&K

                                                                                    Sr.No.115


                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU


                                                                           CCP (S) No. 87/2020
                                                                            CM No. 4316/2022


           Jagjeet Kour                                                         ..... Petitioner(s)

                                      Through: Mr. Surinder Singh, Advocate.


                                 Vs

           Sudarshan Kumar Director General Rural                            ..... Respondents(s)
           Devp Deptt Jammu

                                      Through: Ms. Pallavi Sharma, Advocate vice
                                               Mr. R.S. Jamwal, AAG.


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

                                                    ORDER

19.10.2022

The petitioner was required to serve a copy of the judgment/order dated

01.04.2019 upon new incumbent, namely, Mohd. Mumtaz Ali, Director

General, Rural Development Jammu for compliance which has not been done

till date.

Learned counsel for the petitioner shall comply with the aforesaid

direction within a week's time.

List on 28.11.2022.

Meanwhile, latest compliance report be filed by the respondent.

(Vinod Chatterji Koul) Judge Jammu 19.10.2022 Renu

RENU BALA 2022.10.20 17:26 I attest to the accuracy and integrity of this document