Jammu & Kashmir High Court - Srinagar Bench
Jk Industries Employees Association vs Mr Naveen Kumar Chaudhary & Ors on 15 December, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 102
Admission Cause List
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
(Through Virtual Mode)
CPSW No.134/2017 c/w
CPSW No.177/2017
JK Industries Employees Association
..... Petitioner(s)
Through: -
Mr Altaf Haqani, Senior Advocate with
Mr Shakir Haqani, Advocate in CPSW No.177/2017
Mr M. A. Qayoom, Advocate in CPSW No.134/2017.
V/s
Mr Naveen Kumar Chaudhary & Ors.
..... Respondent(s)
Mr B. A. Dar, Sr. AAG. CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
(ORDER) 15.12.2020 CPSW No.134/2017:
Mr M. A. Qayoom, Advocate for the petitioner(s). Mr B. A. Dar, Sr. AAG for the respondent(s).
Mr B. A. Dar, learned Senior Additional Advocate General, representing the respondents, submits that he need not file any further pleadings in the matter and thus, the main case may be finally heard and decided by the Court.
List for consideration on 28th of December, 2020.
CPSW No.177/2017:
Mr Altaf Haqani, Advocate for the petitioner(s). Mr B. A. Dar, Sr. AAG for the respondent(s).
Mr B. A. Dar, learned Senior Additional Advocate General, representing the respondents, submits that he need not file any further TAHIR MANZOOR BHAT 2020.12.15 16:46 I attest to the accuracy and integrity of this document pleadings in the matter and thus, the main case may be finally heard and decided by the Court.
List as above.
(Ali Mohammad Magrey) Judge SRINAGAR December 15th, 2020 "TAHIR"TAHIR MANZOOR BHAT 2020.12.15 16:46 I attest to the accuracy and integrity of this document