Jammu & Kashmir High Court - Srinagar Bench
Mohammad Saleem Lone vs Baramulla Central Cooperative on 27 February, 2026
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Sr. No. 67
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 1972/2025
MOHAMMAD SALEEM LONE..
..... Petitioner(s)
Through: -
Ms. Swaiba, Advocate.
V/s
BARAMULLA CENTRAL COOPERATIVE
BANK LIMITED AND ORS. ..... Respondent(s)
Through:-
CORAM:
HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE (ORDER) 27.02.2026 Steps for effecting service upon respondents has not been taken. Ten days time is granted to the counsel for the petitioner for doing the needful.
List on 3rd April, 2026.
(Javed Iqbal Wani) Judge SRINAGAR 27.02.2026 "Abdul Rashid"
Abdul Rashid Ganaie I attest to the accuracy and authenticity of this document :04.03.2026 15:46