Mohinder Kumar And Ors vs Hardish Kumar
2025 Latest Caselaw 969 J&K

Jammu & Kashmir High Court

Mohinder Kumar And Ors vs Hardish Kumar on 18 February, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                Sr.No. 48

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
Case: CPSW 407/2013
      IN (CPSW 392/2012)


Mohinder Kumar and Ors.                                ....Petitioner(s)/Appellant(s)

                  Through :- None

                V/s

Hardish Kumar, Secy. Education                                   ....Respondent(s)


                 Through :-   Ms. Saliqa Sheikh, Advocate vice
                              Mr. Raman Sharma, AAG
Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                    ORDER

18.02.2025

Learned counsel for the respondents seeks and is granted four weeks time for filing compliance report/statement of facts strictly in consonance with order/judgment dated 27.12.2012.

List on 22.04.2025.

(MOKSHA KHAJURIA KAZMI) JUDGE

Jammu:

18.02.2025 Bir