Jammu & Kashmir High Court - Srinagar Bench
Baramulla Central vs Ut Of J&K And Others on 13 August, 2020
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 209
After notice
List
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
(Through Virtual Mode)
WP(C) No. 1024/2020
CM No. 2402/2020
Baramulla Central .... Petitioner/Applicant(s)
Cooperative Bank
Through:- Mr. M. Y. Bhat, Advocate
V/s
UT of J&K and others .....Respondent(s)
Through None
Coram : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
Learned counsel for the petitioner seeks and is granted two weeks' time to take steps for service of respondents.
Objections, if any, be filed by the respondents before next date of hearing with an advance copy to the other side.
List on 25.09.2020.
Meanwhile, interim direction dated 10.07.2020 to continue till next date of hearing.
(Sindhu Sharma) Judge SRINAGAR 13.08.2020 SUNIL-II