M/S K. S. Construction Th. Kuldeep vs Rajeev Rajan Secy. To Govt. Revenue
2025 Latest Caselaw 897 J&K

Jammu & Kashmir High Court

M/S K. S. Construction Th. Kuldeep vs Rajeev Rajan Secy. To Govt. Revenue on 7 February, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                           Serial No. 130

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
           CCP(S) No. 429/2024 in
           WP(C) No. 1910/2024
           c/w
           CCP(S) No. 430/2024
           CCP(S) No. 431/2024

           M/s K. S. Construction Th. Kuldeep                         .....Appellant(s)/Petitioner(s)
           Singh
                                          Through: Mr. Rahil Raja, Advocate.
                                     vs
           Rajeev Rajan Secy. To Govt. Revenue                                  ..... Respondent(s)
           Dept. Jammu and others
                                          Through: Ms. Monika Kohli, Sr. AAG.

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

07.02.2025

1. Three weeks' time is granted to the respondents to comply with the

judgment, failing which, appropriate orders shall follow.

2. List on 07.03.2025.

(RAJNESH OSWAL) JUDGE

Jammu 07.02.2025 Sahil Padha