Jammu & Kashmir High Court - Srinagar Bench
Zerodha Broking Limited vs Amarjeet Singh And Anr on 22 August, 2025
Serial No. 96
SUPPLEMENTARY LIST
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CRM(M) 381/2025
ZERODHA BROKING LIMITED ...Petitioner/Appellant(s)
TH.ITS AUTHORIZED
SIGNATORY
Through: Mr. Areeb Javed Kawoosa, Advocate
Vs.
AMARJEET SINGH AND ANR ...Respondent(s)
Through:
CORAM:
HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE
ORDER
22.08.2025 There is no representation on the part of respondents' despite being duly served in the matter as per the report of the Registry.
Heard learned counsel for the petitioner in respect of the matter.
Before consideration of grant of the interim relief, this Court is convinced to go through the enquiry file of the respondent No. 2 pertaining to the subject matter. Accordingly, the SHO Police Station Cyber, Srinagar, is directed to produce the enquiry file pertaining to the subject matter before this Court on the next date of hearing through the hands of the enquiry officer.
List on 27-08-2025.
(MOHD YOUSUF WANI) JUDGE SRINAGAR:
22.08.2025 Akhil Dev