Jammu & Kashmir High Court
Tejbir Singh vs Javed Ahmed Shah on 27 September, 2024
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
Sr. No. 42
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case No. : CPSW No. 275/2014 in
SWP No. 2091/2013
Tejbir Singh ....Appellant(s)
Through :- Mr. P.S. Dutta, Sr. Advocate with
Mr. Nitin Dutta, Advocate.
V/s
Javed Ahmed Shah, MD J.A.K.A.E.D ....Respondent(s)
Through :- Ms. Priya Shagaur, Advocate vice
Mr. K.D.S. Kotwal, Dy. AG.
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
27.09.2024 It has been brought to the notice of this Court by the proxy counsel appearing vice Mr. K.D.S. Kotwal, Dy. AG that response to the affidavit has already been filed on behalf of the respondent on 24.09.2024, however, copy of the same has not been furnished to the learned counsel for the petitioner.
Proxy counsel appearing vice Mr. K.D.S. Kotwal, Dy. AG is directed to furnish copy of the response filed to the affidavit during the course of the day against proper receipt.
List again on 25.10.2024.
(Wasim Sadiq Nargal) Judge JAMMU 27.09.2024 Ram Krishan Ram Krishan 2024.09.30 14:47 I attest to the accuracy and integrity of this document