Jammu & Kashmir High Court - Srinagar Bench
State Of J&K Through Commr./Secy. To ... vs M/S Wpil Ltd. Through Assistant Manager on 15 July, 2022
Author: Sindhu Sharma
Bench: Sindhu Sharma
S. No. 7
Regular Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
AA No. 4/2015
State of J&K through Commr./Secy. To Govt. ...Appellant/Petitioner(s)
Through: Mr. M. A. Chashoo, AAG
Vs.
M/s WPIL Ltd. through Assistant Manager ...Respondent(s)
Through: Ms. Mehreen Altaf, Adv. vice Mr. Mohsin Qadiri, Sr. Adv.
CORAM:
HON'BLE MS JUSTICE SINDHU SHARMA, JUDGE
ORDER
15.07.2022 Adjournment is sought by proxy counsel on the ground that Mr. Mohsin Qadiri, learned senior counsel for the respondent is not available today. Adjourned at his request.
List on 20.09.2022.
(SINDHU SHARMA) JUDGE SRINAGAR 15.07.2022 Manzoor MANZOOR UL HASSAN DAR 2022.07.15 16:33 I attest to the accuracy and integrity of this document