Adil Akhtar Shah And Others vs Hirdesh Kumar Secy School Education
2024 Latest Caselaw 26 j&K

Jammu & Kashmir High Court

Adil Akhtar Shah And Others vs Hirdesh Kumar Secy School Education on 29 January, 2024

Bench: Tashi Rabstan, Puneet Gupta

                                                                      Sr. No. 8

           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU

                                                    CCP(D) No. 5/2020
                                                    a/w
                                                    CCP(D) No.6/2020
                                                    and connected matters

Adil Akhtar Shah and others                           ....Petitioner(s)/Appellant(s)
                    Through :- Mr. Abhinav Sharma, Sr. Advocate with
                               Mr. Abhirash Sharma, Advocate.
                               Mr. Nitin Bhasin, Advocate.
         V/s
Hirdesh Kumar Secy School Education                   ....Respondent(s)
Deptt. Jammu
                Through :- Ms. Monika Kohli, Sr. AAG.
                            Mr. Raman Sharma, AAG.

Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
            HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                     ORDER

29.01.2024 Mr. Raman Sharma, learned AAG seeks further one week time as last

and final opportunity to comply with the judgment in toto. Reluctantly, one week

further time is granted to comply with the judgment, failing which this Court will

left with no other option but to take coercive action against the respondents.

List on 05.02.2024.

                                    (Puneet Gupta))            (Tashi Rabstan)
                                        Judge                      Judge
Jammu:
29.01.2024
Surinder