Jammu & Kashmir High Court
Reeta Rani vs J&K; Ssb And Anr. on 2 February, 2018
Author: Alok Aradhe
Bench: Alok Aradhe
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No.2339/2012, MP No.3590/2012
Date of order: 02.02.2018
Reeta Rani V. J&K SSB & Anr.
Coram:
Hon'ble Mr. Justice Alok Aradhe, Judge
Appearing counsel:
For Petitioner/appellant(s) : Mr. J. P. Gandhi, Advocate.
For respondent (s) : Mr. Raman Sharma, Dy. AG.
Learned Deputy Advocate General prays for and is granted two weeks' time, by way of indulgence, to comply with the order dated 27.12.2017, failing which this Court shall be constrained to pass appropriate orders against the respondents.
List on 27.02.2018.
(Alok Aradhe) Judge Jammu 02.02.2018 Surinder Page 1 of 1