Khem Raj vs Khursheed Ahmed Shah & Ors
2023 Latest Caselaw 912 j&K

                                           Sr. No. 44
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                   CCP(S) No. 507/2019

Khem Raj                                       .... Petitioner/Appellant(s)

                        Through:-   Mr. Sachin Sharma, Advocate

                  V/s

Khursheed Ahmed Shah & ors.                            .....Respondent(s)

                        Through:-   Mr. Amit Gupta, AAG
                                    Mr. Ravinder Gupta, AAG

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                ORDER

Mr. Ravinder Gupta, learned AAG submits that he has filed an

affidavit in terms of order dated 18.08.2022. It is submitted that

Development Commissioner Works is holding the charge of Chief

Engineer PWD (R&B) Jammu since September 2022.

Mr. Sachin Sharma, Advocate, seeks and is granted time to

respond to the same by the next date.

Mr. Amit Gupta, Learned AAG submits that the matter has been

taken up with the Finance Department through re-appropriation

proposal dated 15.03.2022 under Capex of Health & Medical Education

for requirement of funds for PHC Moungri, which was reflected under

budget estimates of 2023-24 and has been uploaded on BEAMS portal,

in order to implement the judgment. He requires some time for

compliance of the judgment.

On request made by Mr. Amit Gupta, learned AAG, three weeks'

further time is granted to the respondents for compliance of the

judgment, failing which, respondent No. 5 shall appear in person on the

next date.

List on 31.05.2023.

(Sindhu Sharma) Judge JAMMU 10.05.2023 Ram Murti