Rubiya Jan vs Mr. B. K. Singh And Others
2023 Latest Caselaw 563 j&K/2

                                                               S. No. 37
                                                               Regular Cause List
      THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR

                        CPSW no; 403/2018 in
                         SWP no. 643/2017

Rubiya Jan
                                                 ...Appellant(s)/Petitioner(s)
Through: Mr. M. A. Qayoom, Advocate

                                   Vs.

Mr. B. K. Singh and others
                                                  ...Respondent(s)
Through: Mr. Mohsin Qadiri, Sr. AAG with Ms. Maha Majeed, Adv.

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

08.05.2023

Mr. Mohsin, Sr. AAG appearing for the respondents, submits that the matter relating to the appointment of ReTs in pursuance of and in compliance to judgment of the Division Bench of this Court, is under active consideration and would be finalized within three weeks.

Learned counsel appearing for the respondents shall file compliance report in this regard within three weeks. In case of failure, respondents shall remain present in the Court.

List on 05.06.2023.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 08.05.2023 "Imtiyaz"