Shamim Ahmed vs Raj Kumar Goyal Financial Commissioner
2024 Latest Caselaw 511 j&K

Jammu & Kashmir High Court

Shamim Ahmed vs Raj Kumar Goyal Financial Commissioner on 18 March, 2024

Bench: Tashi Rabstan, Puneet Gupta

                                                                        Sr. No. 21

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

Case: CCP(D) No. 54/2023


Shamim Ahmed                                                       ..... Petitioner(s)


                       Through :- Mr. S.H Rather, Advocate

                  Vs

Raj Kumar Goyal Financial Commissioner                           .....Respondent(s)
Home Deptt. Govt. of J&K and ors.


                       Through :- Ms. Monika Kohli, Sr. AAG.
           CORAM:
           HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
           HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                                       ORDER

18.03.2024

It is submitted that SLP has been preferred against the judgment dated

12.05.2023 to which Ms. Monika Kohli, learned Sr. AAG seeks and is granted

time to disclose the status of SLP.

It is made clear that in the event, there is no stay order, compliance be

filed by or before the next date of hearing.

List on 22.04.2024.

                               (PUNEET GUPTA)         (TASHI RABSTAN)
                                   JUDGE                 JUDGE
 JAMMU
 18.03.2024
 Tarun