Jammu & Kashmir High Court - Srinagar Bench
Sakeena Nissar And Anr vs Jammu And Kashmir Bank Limited And Ors on 6 June, 2024
Bench: Chief Justice, Moksha Khajuria Kazmi
Sr. No. 56
Supp-1
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No.1074/2024
CM No.2922/2024
.
SAKEENA NISSAR AND ANR ...Petitioner(s)/appellant(s)
Through: Mr. Ishrat Maqbool, Advocate
Vs.
JAMMU AND KASHMIR BANK LIMITED AND ORS. ...Respondent(s)
Through: Mr. Shafqat Nazir, Advocate
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
06.06.2024 Heard learned counsel for the petitioners as also learned counsel for the Respondent-Bank.
It has been submitted that in terms of order dated 22.05.2024 passed by this Court, counsel for the petitioners has deposited Rs.15.00 lacs and this Court also directed that upon disposition of the said amount, no coercive action shall be taken against the petitioners. It has been submitted that in spite of deposition of Rs.15.00 lacs the house of the petitioner has been sealed.
In view of the order passed by the Hon'ble Suprme Court in case titled Bank of Baroda Vs. Karwa Trading Company and Anr. 2022(5) SCC 168, the petitioner is allowed to remain in the house subject to payment of further amount of Rs.15.00 lacs with the Respondent-Bank by the next date.
List again on 22.07.2024.
(MOKSHA KHAJURIA KAZMI) (N. KOTISWAR SINGH)
JUDGE CHIEF JUSTICE
SRINAGAR
06.06.2024
Aadil