Mushtaq Ahmad Rather vs Santosh D. Vaidya And Ors
2024 Latest Caselaw 1522 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mushtaq Ahmad Rather vs Santosh D. Vaidya And Ors on 4 October, 2024

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                            Serial No. 06
                                                           Regular Cause List

        HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                       AT SRINAGAR

                        CCP (D) No. 08/2024 c/w
                         CCP (D) No. 60/2023

Mushtaq Ahmad Rather
                                                           ... Petitioner(s)
                              Through: -
          Mr Mian Tufail, Advocate in CCP (D) No. 08/2024; and

            Mr Amit Gupta, Advocate in CCP (D) No. 60/2023
                            (Through Virtual Mode).


                                     V/s

Santosh D. Vaidya and Ors.
                                                         ... Respondent(s)

Through: -

Mr Abdul Rashid Malik, Sr. AAG with Mr Younis Hafiz, Assisting Counsel; and Mr Bikramdeep Singh, Dy. AG.

CORAM:

Hon'ble Mr Justice Sanjeev Kumar, Judge Hon'ble Mr Justice Rajesh Sekhri, Judge (ORDER) 04.10.2024

01. The Order dated 9th of September, 2024 is yet to be complied

02. Mr Malik, the learned Senior Additional Advocate General, appearing for the Respondents, assures this Court that the principal Judgment shall be complied with in letter and spirit within a period of four weeks. On his assurance, the matter is adjourned.

03. List again on 18th of November, 2024.

04. It is, however, made clear that in case the aforesaid Order is not complied with and compliance Report not filed, the Commissioner/ Secretary to Government, Department of Government of Union Territory of Jammu & Kashmir, Technical Education, shall appear in person before the Court on the next date of hearing.

(Rajesh Sekhri) (Sanjeev Kumar) Judge Judge SRINAGAR October 4th, 2024 "TAHIR"