Shakeel Ur Rehman vs Sudhir Gupta
2024 Latest Caselaw 202 j&K

Jammu & Kashmir High Court

Shakeel Ur Rehman vs Sudhir Gupta on 21 February, 2024

                                                                          Sr. No. 26

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

CCP(S) No.417/2019

Shakeel Ur Rehman
                                                    ..... Petitioner(s)

              Through :- None.

              Vs

Sudhir Gupta, Chief Engineer P.D.D. Jammu
                                                    .....Respondent(s)


              Through :- Mr. Amit Gupta, AAG.

 CORAM: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
                                 ORDER

21.02.2024

Learned counsel for the respondent submits that the speaking order

has been passed against the impugned judgment dated 07.07.2018 and seeks

adjournment for filing the same by laying a motion. He shall do so by or before

the next date of hearing.

Adjourned, awaiting appearance of learned counsel for the petitioner.

List on 28.02.2024.

(MA CHOWDHARY) JUDGE JAMMU 21.02.2024 Eva