Jammu & Kashmir High Court
Tejbir Singh vs Javed Ahmed Shah on 16 August, 2023
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 9
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CPSW No. 275/2014
Tejbir Singh .....Appellant(s)/Petitioner(s)
Through: Mr. K. K. Jandial, Advocate.
Vs
Javed Ahmed Shah, MD, JAKFED ..... Respondent(s)
Through: Mr. K. D. S. Kotwal, Advocate.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
1. Mr. K. D. S. Kotwal, learned counsel for the respondent submits that an amount of Rs. 15 lacs approximately stands released in favour of the petitioner.
2. Mr. K. K. Jandial, learned counsel for the petitioner submits that there are other claims of the petitioner as well which are yet to be settled by the respondent.
3. Mr. K. K. Jandial shall file a detailed statement of the claims of the petitioner which are yet to be settled by the respondents.
4. List on 13.09.2023.
(RAJNESH OSWAL) JUDGE Jammu 16.08.2023 Sahil Padha