Umreena Akhtar vs Atul Dulloo
2024 Latest Caselaw 24 j&K

Jammu & Kashmir High Court

Umreena Akhtar vs Atul Dulloo on 29 January, 2024

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                     Sr.No.21


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT JAMMU

                                                      CPSW No. 770/2018 c/w
                                                      ROBKAR No. 2/2023
                                                      ROBKAR No. 8/2023


Umreena Akhtar                                                      .... Petitioner(s)

                    Through :- Mr. Mohd. Yasir Akhoon, Advocate.

         V/s

Atul Dulloo, Pr. Secy. Health and Medical                          ....Respondent(s)
Education Deptt. And Anr.

                    Through :- Mr. Raman Sharma, AAG.
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                         ORDER

29.01.2024.

Order dated 17.05.2018 is yet to be complied with by the respondents.

The respondents have filed their statement of facts and in the latest compliance

report filed, it is indicated that the matter has been taken up with the competent

authority and the orders in compliance with the judgment would be passed within

few weeks.

Be that as it may, on the request of Mr. Raman Sharma, learned AAG,

four weeks last and final opportunity is granted to comply with the judgment and

file compliance report in this Court.

List on 13.03.2024.

(Sanjeev Kumar) Judge

Jammu:

29.01.2024.

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