State Bank Of India vs J&K State Consumer Disputes ...
2021 Latest Caselaw 1354 j&K/2

                                                                                          Sr. No.47

                      IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT SRINAGAR

                     CJ Court

                                                  OWP No.400/2019

                     State Bank of India                               ...Petitioner(s)/Appellants.
                     Through:      None.
                                                          Vs.
                     J&K State Consumer Disputes Redressal Comm.                 ....Respondent(s)
                     Through:      Mr. A. Haqani, Sr. Advocate, with
                                   Mr. Shakir Haqani, Advocate, for applicant.
                     CORAM:
                     HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                                      ORDER

28.10.2021

The application CM No.7054/2021 is filed by respondent No.2 seeking release of costs awarded by the court.

Office to submit report if the cost of Rs.25,000/- as directed vide judgment and order dated 19.07.2019 has been deposited.

Put up on 8th November, 2021.

                              (VINOD CHATTERJI KOUL)                        (PANKAJ MITHAL)
                                            JUDGE                           CHIEF JUSTICE
                      Srinagar
                      28.10.2021
                       Abdul Qayoom, PS




ABDUL QAYOOM LONE
2021.10.28 14:40

I attest to the accuracy and integrity of this document