Dolphin Educational Trust And Anr vs Mohammad Maqbool Bhat And Ors
2021 Latest Caselaw 1304 j&K/2

                                                                     S. No. 115
                                                                     Before Notice Matters
                      HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                                 AT SRINAGAR
                                                                             CR No. 7/2021
                                                                          CM No. 1994/2021

           Dolphin Educational Trust and anr.                             .....Petitioner(s)

                                          Through:       Mr. G. Q. Bhat, Adv.
                      V/s
           Mohammad Maqbool Bhat and Ors.                                 ..... Respondent(s)

                                          Through:       Mr. K. A. Ganai, Adv.
           CORAM:
                               Hon'ble Mr. Justice Sanjay Dhar, Judge.

                                                     ORDER

13.10.2021 Learned counsel for the respondents has raised the plea of maintainability of the instant revision petition. He has relied on judgment of Supreme Court in the case titled Raju Pillai and Ors. Vs. V. P. Paramasivan and Ors. AIR 1995 Madras 253. Learned counsel for the petitioner seeks sometime to address arguments on the maintainability of the petition.

List on for consideration on 29th November, 2021.

(Sanjay Dhar) Judge

SRINAGAR 13.10.2021 "Aasif

AASIF GUL 2021.10.18 00:42 I attest to the accuracy and integrity of this document