Jammu & Kashmir High Court - Srinagar Bench
Chief Engineer Power Dev. Dept. (Kpdcl) ... vs Mst. Fazi & Ors on 5 September, 2022
S.No.16
Final Hearing
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CM(M) No. 105/2021
Chief Engineer Power Dev. Dept. (KPDCL) & Ors
...Appellant(s)
Through: Mr. Asif Maqbool, DyAG.
V/s
Mst. Fazi & Ors
...Respondent(s)
Through: Mr. Shabir Ahmad Dar, Advocate
Coram: HON'BLE MR. JUSTICE M. A. CHOWDHARY, JUDGE
ORDER
05.09.2022 Learned counsel appearing for the respondents has questioned the maintainability of the writ petition filed under Article 227 of the Constitution. He therefore, seeks some time for determination of the maintainability of writ petition. Time is granted.
Be listed for consideration on 17.10.2022.
(M. A. CHOWDHARY) JUDGE SRINAGAR 05 .09.2022 Shaista