Jammu & Kashmir High Court - Srinagar Bench
Social Engineering Pvt. Ltd vs Jkeda on 23 May, 2022
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S. No.18
Regular Cause List
THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
AA no. 10/2019 c/w
CCP(S) no. 548/2019
Social Engineering Pvt. Ltd. ...Appellant(s)/Petitioner(s)
Through: Ms. Mehreen Altaf, Adv. vice Mr. Mohsin Qadiri, Sr. Adv.
Vs.
JKEDA ...Respondent(s)
Through: Ms. Rekha Wangnoo, GA
CORAM:
HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
23.05.2022 Adjournment is sought by proxy counsel for the appellant on the ground that Mr. Mohsin Qadiri, learned senior arguing counsel for the appellants is not available today. Adjourned at her request.
List on 10.08.2022.
(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 23.05.2022 "Manzoor"
MANZOOR UL HASSAN DAR 2022.05.26 11:26 I attest to the accuracy and integrity of this document