J&K State Board Of School Edu vs Prithpal Singh & Ors
2023 Latest Caselaw 1012 j&K

                                                                        Sr.No. 29


                  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT JAMMU

                                                            CSA No. 20/2013
                                                            c/w
                                                            CSA No. 5/2015

J&K State Board of School Edu.                        .... Appellant(s)/ Petitioner(s)

                   Through :- Mr. B S Bali, Advocate

         V/s

Prithpal Singh & Ors                                               ....Respondent(s)
                   Through :- None
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                            ORDER

18.05.2023 CSA No. 20/2013

Await appearance of learned counsel for the respondents.

Adjourned.

List on 20.07.2023.

CSA No. 5/2015

Mr. Bali, learned counsel for the appellant states that the instant appeal

has been rendered infructuous, in that, the judgment and decree under challenge

stand executed and implemented. Statement of Mr. B S Bali, Advocate is taken

on record.

Appeal is dismissed as infructuous.

(Javed Iqbal Wani) Judge

Jammu:

18.05.2023 Vijay