Bharat Bushan Suri vs Unknown
2023 Latest Caselaw 2370 j&K

                                                                    Sr. No. 9
          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

CPSW No. 434/2014

Bharat Bushan Suri                                   .....Appellant(s)/Petitioner(s)
                       Through: Mr. M. K. Raina, Advocate
                 Vs                                                               ,

                                                               ..... Respondent(s)
B. R. Sharma, Pr. Secy. Planning and anr.

                      Through: Mr. Sumeet Bhatia, GA

Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                    ORDER

20.10.2023

1. Learned counsel for the petitioner submits that the petitioner has not been

granted all the financial benefits accruing from the judgment of the Writ

Court, whereas the respondents in their compliance report have stated that

they have complied with the judgment of the Writ Court and released all

the financial benefits whatsoever in favour of the petitioner in terms of the

judgment of the Writ Court and a sum of Rs. 9,73,334/- is stated to have

been withheld by the respondents as the petitioner is stated to have drawn

cash assistance as a migrant.

2. In view of the stand taken by the respondents, learned counsel for the

petitioner seeks time to file response to the compliance report filed by the

respondents.

3. Needful be done by the next date of hearing.

4. List on 11.12.2023.

(SANJAY DHAR) JUDGE

Jammu 20.10.2023 Neha-II