Shabir Ahmed vs Farooq Ahmed Shah Secy. Education ...
2023 Latest Caselaw 285 j&K

                                                                                       Sr. No. 33



                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU


                                                                         CCP (S) No. 330/2019


            Shabir Ahmed                                              .....Appellant/Petitioner(s)

                                              Through :- None.

                                        v/s

            Farooq Ahmed Shah Secy. Education Deptt                            .....Respondent(s)
            and others

                                              Through :- Ms. Pallavi Sharma, Advocate vice
                                                         Mr. Raman Sharma, AAG.

               CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE


                                                  ORDER

Learned appearing counsel for the respondents seeks and is granted last

and final opportunity of four weeks' for filing statement of facts/compliance

report strictly in conformity with judgment dated 03.08.2010 with an advance

copy to the counsel for the petitioner.

List on 28.03.2023.

(MOKSHA KHAJURIA KAZMI) JUDGE

JAMMU 17.02.2023 Renu

RENU BALA 2023.02.20 13:44 I attest to the accuracy and integrity of this document