Dinesh Kumar Gupta vs Syed Abid Rasheed Shah Administrative
2025 Latest Caselaw 46 J&K

Jammu & Kashmir High Court

Dinesh Kumar Gupta vs Syed Abid Rasheed Shah Administrative on 2 May, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                         Serial No. 6

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
           CCP(S) No. 162/2024 in
           SWP No. 1514/2007

           Dinesh Kumar Gupta                                         .....Appellant(s)/Petitioner(s)


                                          Through: Mr. Ajay Abrol, Advocate.
                                     vs
           Syed Abid Rasheed Shah Administrative                                 ..... Respondent(s)
           Secretary Health and Medical Education
           Dept Jammu
                                          Through: Mr. Raman Sharma, AAG.

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

02.05.2025

1. Mr. Raman Sharma, learned AAG appearing for respondent submits

that the respondent, in fact, is in the process of complying with the

judgment, regarding which, he has shared the details with Mr. Ajay

Abrol, Advocate, appearing for the petitioner.

2. Accordingly, four weeks' time is granted to the respondent to file the

statement of facts/compliance report, strictly in terms of judgment.

3. List on 04.06.2025.

(RAJNESH OSWAL) JUDGE

Jammu 02.05.2025 Sahil Padha