Jammu & Kashmir High Court
Dogra Distilleries vs A K Mehta And Others on 7 August, 2020
Bench: Chief Justice, Javed Iqbal Wani
After Notice Causelist
Sr. No.209
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CCP (D) No. 51/2019
(Through Video Conferencing
from Srinagar)
Dogra Distilleries ...Petitioner(s)
Through: Mr. J. A. Hamal, Advocate.
(On video conferencing from office
at Jammu)
v/s
A K Mehta and others .... Respondent(s)
Through:
CORAM:
HON'BLE THE CHIEF JUSTICE
(on Video Conference from residence at Srinagar)
HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
(on Video Conference from residence at Srinagar)
ORDER
07.08.2020 The respondents remain unserved. Subject to the petitioner's taking steps, issue fresh notice for service of respondents returnable on 10th November 2020.
(JAVED IQBAL WANI) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
07.08.2020
sunita
SUNITA KOUL
2020.08.13 15:11
I attest to the accuracy and
integrity of this document