Vijay Kumar And Others vs Niteshwar Kumar
2023 Latest Caselaw 2365 j&K

                                                             Serial No. 64


      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
Case:-     CCP(S) No. 261/2022

Vijay Kumar and others                             .....Appellant(s)/Petitioner(s)

                      Through: Mr. Shanam Gupta, Advocate.

                 Vs

Niteshwar Kumar, Principal Secretary Power                    ..... Respondent(s)
Development Department Civil Secretariat
Jammu

                      Through: Mr. Amit Gupta, Advocate.

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

                                   ORDER

(20.10.2023)

Respondent 2-Chief Engineer, Electrical Department, Jammu is

present in person in compliance to order dated 01.09.2023.

Mr. Amit Gupta, learned counsel for the respondent 2 candidly states

that the judgment 14.07.2022 has been partly complied with by paying a portion

of the amount of compensation to the petitioners and he undertakes to pay the

rest of the amount of compensation within a period of four weeks. Prayer is

granted with this stipulation that the respondents will file compliance of the

judgment dated 14.07.2022 positively on the next date of hearing.

Personal appearance of the respondent 2-Chief Engineer, Electrical

Department, Jammu stands dispensed with for the time being.

List on 04.12.2023.

(JAVED IQBAL WANI) JUDGE JAMMU 20.10.2023 Shivalee