A.V. Gupta vs M.K. Bhandari And Another
2024 Latest Caselaw 2255 j&K

Jammu & Kashmir High Court

A.V. Gupta vs M.K. Bhandari And Another on 30 October, 2024

Author: Chief Justice

Bench: Chief Justice

                                                                                   Sr. No. 02
                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU
                                                    CPPIL No. 3/2017 in
                                                    [PIL 21/2015]
                                                    IA No. 1/2018

            A.V. Gupta                                           ..... Appellant/Petitioner(s)
                                        Through: Mr. Ajay Sharma, Advocate with
                                                 Mr. Naveed, Advocate
                                   Vs

            M.K. Bhandari and another                                        ..... Respondent(s)

                                        Through: Mr. S.S.Nanda, Sr.AAG
            Coram:              HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
                                                ORDER

30.10.2024

Instead of filing compliance, the respondents have filed the status

report dated 10.10.2024 in compliance to the previous order passed by this Court

dated 20.08.2024, contending therein that the matter was considered in the

Department and on such consideration, a need was felt to seek details/report

from the Managing Director, Jammu and Kashmir Medical Supplies Corporation

Limited (JK MSCL) regarding installation of PET Scans in the Government

Medical Colleges where there is no such facility available. The status report

dated 10.10.2024 has been filed by the respondents in the very casual manner;

therefore, the same is rejected.

In the interest of justice, last and final opportunity is granted to the

respondents to file compliance to the judgment dated 17.02.2016 passed by this

Court in toto, by or before the next date of hearing, failing which the

Commissioner/Secretary to the Government, Health & Medical Education

Department, UT of J&K shall appear in person on the next date of hearing.

List on 04.12.2024.

                                                 ( (MA Chowdhary)            (Tashi Rabstan)
                                                      Judge                    Chief Justice
             Jammu