Vikramjeet Singh vs Shaleen Kabra Principal Secretary Jal
2024 Latest Caselaw 164 j&K

Jammu & Kashmir High Court

Vikramjeet Singh vs Shaleen Kabra Principal Secretary Jal on 16 February, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                  Sr. No. 116
                                       3
 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT JAMMU
CCP(S) No. 216/2023

Vikramjeet Singh                                  .....Appellant(s)/Petitioner(s)

                      Through: Mr. Sandeep Singh, Advocate.
                 Vs

Shaleen Kabra Principal Secretary Jal                       ..... Respondent(s)
Shakti Dept. and another
                      Through: Mr. Amit Gupta, AAG

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

16.02.2024

1. Compliance report/statement of facts is stated to have been filed by the

respondents, however, the same is not on record.

2. Both the learned counsels submit that in the compliance report further

time is being sought by the respondents for compliance of the judgment

passed by the Writ Court.

3. Time is granted. Let the needful be done, by or before the next date of

hearing.

4. List on 27.03.2024.

(RAJNESH OSWAL) JUDGE

Jammu 16.02.2024 Sahil Padha