Bharat Sanchar Nigam Ltd And ... vs Shahid Mustafa Mir
2021 Latest Caselaw 1151 j&K

Citation : 2021 Latest Caselaw 1151 j&K
Judgement Date : 20 September, 2021

Jammu & Kashmir High Court

Bharat Sanchar Nigam Ltd And ... vs Shahid Mustafa Mir on 20 September, 2021

                                                                                           71

                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                           AT JAMMU

                                                               CR No. 48/2021
                                                               CM No. 7370/2021
                                                               Cav No. 1684/2021


              Bharat Sanchar Nigam Ltd and others                  .....Petitioner/Appellant(s)


                                           Through: Mr. Sandeep Gupta, CGSC
                                     Vs.

              Shahid Mustafa Mir                                            ..... Respondent(s)

                                           Through: Mr. R. Koul, Advocate

              Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                     ORDER

Notice.

Mr. R.Koul, learned counsel accepts notice on behalf of

respondent/caveator. Caveat No. 1684/2021 stands discharged.

List on 29.11.2021.

Meanwhile, subject to objections from the other side as also

depositing of the sum of Rs. 7,63,839/- within a period of four weeks, the

impugned judgment dated 16.08.2021 shall remain stayed.

(Tashi Rabstan) Judge JAMMU 20.09.2021 Pawan Angotra

PAWAN ANGOTRA 2021.09.21 12:44 I attest to the accuracy and integrity of this document