Prremdeep Saini vs Respondent(S)
2024 Latest Caselaw 163 j&K

Jammu & Kashmir High Court

Prremdeep Saini vs Respondent(S) on 16 February, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                Sr. No. 10
          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

CCP(S) No. 282/2021

Prremdeep Saini                                   .....Appellant(s)/Petitioner(s)

                       Through: Mr. Zulker Nain Sheikh, Advocate
                  Vs

                                                            ..... Respondent(s)
Anshul Garg Deputy Commissioner Jammu
and anr.

                       Through: Ms. Priyanka Bhat, Advocate vice
                                Ms. Monika Kohli, Sr. AAG

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                    ORDER

16.02.2024

1. Statement of facts filed by the respondents is not in accordance with the

judgment passed by this Court. The respondents shall file fresh statement

of facts by the next date of hearing.

2. List on 01.04.2024.

(RAJNESH OSWAL) JUDGE

Jammu 16.02.2024 Neha-II