Rashpal Ram vs Zubair Ahmed & Anr
2025 Latest Caselaw 2017 J&K

Jammu & Kashmir High Court

Rashpal Ram vs Zubair Ahmed & Anr on 10 September, 2025

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                  Sr. No.9


          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

Case: CCP(S) 322/2024 in
SWP 2564/2016

Rashpal Ram                                            ...Petitioner(s)/Appellant(s)
                     Through: Mr. Anil Sethi, Advocate

                                  V/s

Zubair Ahmed & Anr.                                              ... Respondent(s)

                     Through: Ms. Monika Kohli, Sr.AAG

CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                         ORDER

10.09.2025

Upon hearing learned counsel appearing on behalf of respondent No.

1, it is submitted that the General Administration Department has complied the

judgment dated 02.07.2018, passed by this Court vide Government Order No. 501-

JK(GAD) of 2025 dated 21.04.2025.

Ms. Monika Kohli, Sr. AAG shall file comprehensive compliance

report on behalf of respondent No. 2 indicating the implementation of the judgment

in its letter and spirit within three weeks.

List on 08.10.2025.

(VINOD CHATTERJI KOUL) JUDGE Jammu 10.09.2025 AKHILESH