Srinagar Municipal Corporation ... vs Taufiq Mohi Ud Din Kuchay
2021 Latest Caselaw 1002 j&K/2

Citation : 2021 Latest Caselaw 1002 j&K/2
Judgement Date : 1 September, 2021

Jammu & Kashmir High Court - Srinagar Bench

Srinagar Municipal Corporation ... vs Taufiq Mohi Ud Din Kuchay on 1 September, 2021

                                                                            S. No. 28
                                                                     Supplementary-1 Causelist


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

           CJ Court



                                       Case: WP (C) 1702/2021

           Srinagar Municipal Corporation and others
                                                                ... Petitioner/Appellant(s)
           Through: Mr. Anis ul Islam, Advocate vice
                    Mr. M. Momin Khan, Advocate

                                       V/s
           Taufiq Mohi ud Din Kuchay
                                                                        ... Respondent(s)


           CORAM: HON'BLE THE CHIEF JUSTICE
                  HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                ORDER

01-9-2021

Heard Mr. Anis ul Islam, learned counsel vice Mr. Momin Khan, learned counsel appearing for the petitioners.

The judgment and order of the Special Tribunal dated 23.5.2018 deciding the appeal titled Taufiq Mohi ud Din Kuchay versus Srinagar Municipal Corporation and others is under challenge.

Issue notice to the respondent returnable at an early date. List on 17.11.2021.



                                       (SANJAY DHAR)            (PANKAJ MITHAL)
                                            JUDGE                 CHIEF JUSTICE
           Srinagar
           01-09-2021
           N Ahmad




NISSAR A BHAT
2021.09.01 16:16

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