Manisha Sharma vs Rajesh Prasad Commissioner Secretary
2025 Latest Caselaw 1069 J&K

Jammu & Kashmir High Court

Manisha Sharma vs Rajesh Prasad Commissioner Secretary on 1 March, 2025

                                                                    SERIAL No. 27



HIGH COURT OF JAMMU & KASHMIR AND LADAKH
       (IN THE COURT OF REGISTRAR JUDICIAL AT JAMMU)

                                                      CCP(S) No. 239/2024
                                                       IN [WP(C) No. 2005/2022]

Manisha Sharma                                     ......Petitioner(s)/Appellant(s)

                 Through: None
          V/s

Rajesh Prasad Commissioner Secretary
PDD and others                                                ...... Respondent(s)

                  Through: Mr. Nirmal Kumar, Assisting Counsel
                           Vice Mr. Ravinder Gupta, AAG

                                     ORDER

(01.03.2025)

Hon'ble Court vide its order dt. 07.02.2025 had granted time to the respondents to either comply with the judgment or produce the order staying operation of the judgment dated 01.03.2024.

As per the report of the concerned clerk, no such order staying operation of the judgment dated 01.03.2024 has been presented by Mr. Ravinder Gupta, Ld. AAG.

It is further reported by the concerned clerk that Mr. Ravinder Ld. AAG has filed statement of facts on behalf of the answering respondents, in compliance to Hon'ble Court order dt. 21.10.2024. The same are scanned and attached with the file.

Therefore, the matter to be placed before the Hon'ble Court in the 3 rd week of March, 2025 for kind orders.

(Sandeep Kour) Registrar Judicial JAMMU 01.03.2025 Sapna