Jammu & Kashmir High Court - Srinagar Bench
State Of Jammu And Kashmir vs M/S Wpil Ltd on 21 October, 2022
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No. 61
Regular list
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
AA 4/2015
STATE OF JAMMU AND KASHMIR ...Petitioner(s)
Through: Mr. M. A. Chashoo, AAG
Vs
M/S WPIL LTD ...Respondent(s)
Through: Mr. Syed Faisal Qadri, Sr. Adv. with
Mr. Zaid Mehraj, Adv.
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
21.10.2022 Mr. Faisal Qadri, learned senior counsel submits that he has recently been engaged in this matter as counsel for respondents and, as such, seeks a short adjournment. Adjourned at his request.
List on 29.11.2022.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 21.10.2022 AAMIR