Ghulam Mohammad Kanjal And Anr vs Reliance Jio Infocom Ltd. And Ors
2021 Latest Caselaw 364 j&K/2

                                                                   S. No. 212
                                                                   After Notice Cause List
                      HIGH COURT OF JAMMU AND KASHMIR
                                AT SRINAGAR
                                                                       CR No. 43/2018

       Ghulam Mohammad Kanjal and Anr.                                .....Petitioner(s)

                                  Through: None
              V/s
       Reliance Jio Infocom Ltd. and Ors.                           ..... Respondent(s)

                                  Through: Mr. Shuja-ul-Haq, Advocate


       CORAM:
                     HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                           ORDER

29.03.2021

This revision has been filed against the order, whereby the order of Trial Court refusing injunction, was upheld.

It is submitted by learned appearing counsel for respondents that revision against the order, under challenge, is not maintainable. In this regard, he has referred to a judgment passed in a case titled Manohar Lal v. Romesh Chander, reported in 2012 (1) JKJ 411.

None has appeared for the petitioner when the matter was called out today. Adjourned.

List on 31.03.2021.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 29.03.2021 "Manzoor"

MANZOOR UL HASSAN DAR 2021.03.31 11:24