Saroj Bala vs
2024 Latest Caselaw 1070 j&K

Jammu & Kashmir High Court

Saroj Bala vs < on 17 May, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                       Sr. No. 25

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT JAMMU
        Case : CPSW No. 706/2018 in
               [SWP No. 1145/2017]

        Saroj Bala                                                                  ...Petitioner(s)

                                  Through :- None.


                                 V/s

                                  <




        Atul Duloo and another                                                  .....Respondent (s)
        't




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

                                                          ORDER

17.05.2024 As per the judgment of the writ court, the respondents were directed to accord consideration to the claim of the petitioner within a reasonable time.

Status report stands filed by the respondents wherein they have submitted that claim of the petitioner has been considered and a reasoned order bearing Government Order No. 1003-JK (HME) of 2023 dated 06.12.2023 has been passed whereby claim of the petitioner has been rejected.

In view of the above, the judgment of the writ court stands complied with. Thus, no case for proceeding against the respondents is made out. The contempt proceedings are closed.

The petition is disposed of with leave and liberty to the petitioner to approach this Court to challenge the consideration order.

( Sanjay Dhar ) Judge JAMMU :

17.05.2024 Pawan Chopra Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No