Rajni Sharma vs M. K. Bhandari
2023 Latest Caselaw 914 j&K

                                                                   Sr. No. 30
           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU

                                                 CPSW No. 262/2017

Rajni Sharma                                         .....Appellant(s)/Petitioner(s)


                       Through: Ms. Navdeep Kour, Advocate.

                  Vs


M. K. Bhandari, Secy. Health Deptt.                            ..... Respondent(s)

                       Through: Mr. Amit Gupta, AAG.


Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                    ORDER

10.05.2023

Mr. Amit Gupta, learned AAG appearing for the

respondent/contemnor states that the respondents are is in the process of

complying the judgment, as such, seeks and is granted three weeks' time for

reporting compliance of the judgment.

List on 09.06.2023.

(JAVED IQBAL WANI) JUDGE

Jammu 10.05.2023 Shivalee