Deep Raj vs Shaleen Kabra And Others
2024 Latest Caselaw 2107 j&K

Jammu & Kashmir High Court

Deep Raj vs Shaleen Kabra And Others on 11 October, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                  Sr. No. 3
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                      CPOWP No. 180/2018

Deep Raj                                          .... Petitioner/Appellant(s)

                          Through:-   Ms. Arsha Sharma, Advocate vice
                                      Mr. Sachin Gupta, Advocate

                    V/s

Shaleen Kabra and others                                  .....Respondent(s)

                          Through:-   Mr. K.D.S. Kotwal, Dy. AG. Vice
                                      Mr. Amit Gupta, AAG
CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                       ORDER

11.10.2024

Fresh compliance report has not been filed, as the earlier compliance

report filed was rejected because that was not in tune with the judgment

passed by this Court.

On previous date of hearing, three weeks' time was granted to Mr. Amit

Gupta, learned AAG to file fresh compliance report. He is granted two weeks'

further time to file the same.

List on 13.11.2024.

(VINOD CHATTERJI KOUL) JUDGE

Jammu:

11.10.2024 Vishal