Jammu & Kashmir High Court
Tejbir Singh vs Javed Ahmed Shah on 25 October, 2024
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
Serial No. 24
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case:- CPSW No. 275/2014 in
SWP No. 2091/2013
Tejbir Singh .....Appellant(s)/Petitioner(s)
Through: Mr. P. S. Dutta, Sr. Advocate with
Mr. Nittyan Dutt, Advocate.
Vs
Javed Ahmed Shah, MD JAKFED ..... Respondent(s)
Through: Mr. Mohd. Irfan Inqlabi, Advocate.
Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
(25.10.2024) Learned counsel appearing for the respondents is directed to furnish a copy of the response to learned counsel for the petitioner within the course of the day.
List on 11.12.2024.
(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 25.10.2024 Shivalee Shivalee Khajuria 2024.10.25 15:45 I attest to the accuracy and integrity of this document