Jog Raj vs Through: - None
2024 Latest Caselaw 170 j&K

Jammu & Kashmir High Court

Jog Raj vs Through: - None on 16 February, 2024

                                                                       S. No. 36

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
              (IN THE COURT OF REGISTRAR JUDICIAL AT JAMMU)

                                                                CCP(S) 318/2019
Jog Raj                                              ......Petitioner(s)/Appellant(s)



                V/s             Through: - None

R.K. Goel Pr. Secy. Home Deptt. and others              ...... Respondent(s)

                                 Through:- None

                                    ORDER

16.02.2024

Hon'ble Court vide its Order dt. 13.12.2023 had directed respondents to file fresh compliance report in consonance with the judgment passed by the Writ Court.

It is reported by the dealing assistant that fresh compliance report has not been filed. Time to file the same is extended.

Re-notify the matter on 06.03.2024. Registry is directed to convey this order to the Ld. Counsel for the respondents for Compliance.

(Sandeep Kour) Registrar Judicial Jammu 16.02.2024 Sapna Bamotra