Citation : 2023 Latest Caselaw 525 j&K/2
Judgement Date : 1 May, 2023
S. No. 12
Regular
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
CCP(S) No. 173/2022
Qazi Ghulam Jeelani .....Petitioner(s)
Through: Mr. M. S. Reshi, Adv.
V/s
Ashok Kumar Parmar and Ors. ..... Respondent(s)
Through: Mr. Jahangir Dar, GA.
CORAM:
Hon'ble Mr. Justice Sanjeev Kumar, Judge.
ORDER
01.05.2023 Learned counsel for the respondent No. 1 to 3 submits that in compliance to judgment passed by this Court, provisional pension, GP Fund and leave salary have already been released and there is some issue with regard to the release of gratuity. He prays for and is granted two weeks time to file affidavit in respect to compliance of the judgment.
List on 22.05.2023.
(Sanjeev Kumar) Judge SRINAGAR 01.05.2023 "Aasif"
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