Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

Zerodha Broking Limited Th.Its ... vs Amarjeet Singh And Anr on 22 April, 2026

                                                             Serial No.158
                                                             Regular Cause List
    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT SRINAGAR

                          CRM(M) 381/2025 CrlM(892/2025).

ZERODHA BROKING LIMITED TH.ITS AUTHORIZED SIGNATORY.

                                                             .........Petitioner(s)
                                Through:
                           Mr. Areeb Kawoosa, Adv.

                                 Versus
AMARJEET SINGH AND ANR.

                                                            .......Respondent(s)

                                Through:
                           Mr. Waseem Gul, GA
CORAM:
   HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE

                                     ORDER

22.04.2026

1. The case is taken up out of turn at the request of learned counsel for the petitioner. However, due to paucity of time, matter could not be considered.

2. Accordingly, the matter is adjourned.

3. List this matter on 4th July, 2026.

4. In the meantime, respondents are directed to comply order dated 22.08.2025.

(WASIM SADIQ NARGAL) JUDGE Srinagar 22.04.2026 Sakeena