Jammu & Kashmir High Court
Tejbir Singh vs Javed Ahmed Shah on 17 December, 2025
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No.47
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CPSW No. 275/2014 in
SWP No. 2091/2013
Tejbir Singh .....Appellant(s)/Petitioner(s)
Through: Proxy Counsel vice
Mr. Anil Khajuria, Advocate
q
Vs
Javed Ahmed Shah, MD, J.A.K.F.E.D ..... Respondent(s)
Through: Mr. P.D. Singh, Dy. A.G
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
17.12.2025
1. Adjourned on account of the non-availability of the arguing counsel for the petitioner.
2. List on 23.12.2025 amongst first 10 cases.
(Javed Iqbal Wani) Judge Jammu 17.12.2025 Rahul Sharma