Jammu & Kashmir High Court - Srinagar Bench
Zerodha Broking Limited Through Its vs Amarjeet Singh And Anr on 8 July, 2025
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
S. No. 118
Suppl. Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CRM(M) No. 381/2025
CrlM No. 892/2025
Zerodha Broking Limited through its ...Appellant/Petitioner(s)
authorized signatory
Through: Mr. Areeb Kawoosa, Advocate
Vs.
Amarjeet Singh and Anr. ...Respondent(s)
Through: Mr. Mohsin Qadri, Sr. AAG for R-2
CORAM:
HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
08.07.2025 Notice.
Mr. Mohsin Qadri, Sr. AAG, waives notice on behalf of respondent No.2. He shall file response by or before the next date of hearing.
Notice shall go to respondent No.1 through any available mode including e-mail. Dasti notice is also permitted.
Application for interim relief would be considered on the next date of hearing in case respondent No.1 is served.
List on 15.07.2025.
Meanwhile, any action taken shall remain subject to further orders of this Court.
(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 08.07.2025 Manzoor Manzoor Ul Hassan Dar I attest to the accuracy and authenticity of this document Srinagar 09.07.2025 10:17