Jammu & Kashmir High Court
Tejbir Singh vs Through: - None on 28 February, 2024
S. No. 38
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
(IN THE COURT OF REGISTRAR JUDICIAL AT JAMMU)
CCP(S) 105/2022
IN[SWP 2258/2015]
Tejbir Singh ......Petitioner(s)/Appellant(s)
V/s Through: - None
Arun Kumar Mehta Chief Secretary Finance Deptt. ...... Respondent(s)
Through:- None
ORDER
28.02.2024 Hon'ble Court vide its Order dt. 16.12.2023 had directed Mr. K.D.S Kotwal, Ld. Dy.AG to file the statement of facts/compliance report.
It is reported by the dealing assistant that statement of facts/compliance report on behalf of the answering respondents has been filed by Mr. K.D.S Kotwal, Ld. Dy.AG. The same is attached with the file.
Therefore, Registry is directed to place the matter before the Hon'ble Court in the week commencing from 11.03.2024 for kind orders.
(Sandeep Kour) Registrar Judicial Jammu 28.02.2024 Sapna Bamotra