M/S Ace Enterprises vs Union Of India & Ors on 13 September, 2023

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Jammu & Kashmir High Court - Srinagar Bench

M/S Ace Enterprises vs Union Of India & Ors on 13 September, 2023

Bench: Moksha Khajuria Kazmi

                                                                    Item No. 76
                                                                    Supp. List
               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT SRINAGAR
                                      CM(M) No. 223/2023
                                      CM No. 5607/2023
M/S Ace Enterprises.
                                                         ...Appellant(s)
                       Through:       Mr. M. A. Qayoom, Advocate.
                                              Vs
Union of India & Ors.
                                                                  ... Respondent(s)
                       Through:
CORAM:         HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                        ORDER

13.09.2023 In the instant petition, petitioner is aggrieved of the order dated 14.06.2023, passed by the Additional District Judge, Bank Cases, Srinagar, whereby the written statement of the defendants have been accepted by the court below after the period of limitation.

Notice waived by Ms. Rehana, Advocate, appearing vice Mr. T. M. Shamsi, Dy. SGI on behalf of respondent No. 1. Notice to rest of the respondents at the expense of petitioner returnable within a period of two weeks.

List on 4th October, 2023.

Meanwhile, Registry to summon the record (Digitized) from the court below.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 13th,September,2023.

"Ab. Rashid"

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Jammu & Kashmir High Court - Srinagar Bench