Monica Pathania vs Respondent(S)
2024 Latest Caselaw 2239 j&K

Jammu & Kashmir High Court

Monica Pathania vs Respondent(S) on 28 October, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                    Sr. No. 158
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

              CCP(S) No. 89/2024
              In SWP No. 1062/2016

              Monica Pathania                                         .....Appellant(s)/Petitioner(s)

                                         Through: Mr. Aniruddh Sharma, Advocate
                                    Vs

                                                                                  ..... Respondent(s)
              Syed Sehrish Asgar Chief Executive
              Officer Jkera Rajbagh Srinagar and anr.

                                         Through: Ms. Priyanka Bhat, Advocate vice
                                                  Mrs. Monika Kohli, Sr. AAG

              Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                      ORDER

28.10.2024

1. Compliance report filed by the respondents is not in consonance with the

judgment passed by this Court. Let fresh compliance report be filed

strictly in terms of the judgment passed by this Court.

2. List on 22.11.2024.

(RAJNESH OSWAL) JUDGE

Jammu 28.10.2024 Neha-II