Jammu And Kashmir Bank Employees vs Union Of India Th. Secretary To ...
2022 Latest Caselaw 1877 j&K/2

                                                          S. No. 84
                                                          Supp. Cause List
    IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                              CFA No. 51/2001 c/w
                                CFA No. 50/2001




Jammu and Kashmir               Bank     Employees ...Appellant/Petitioner(s)
Gratuity Fund Trust.
Through: Mr. Zaffar Shah, Sr. Adv. with
         Mr. A. Hanan, Adv.

                                       Vs.

Union of India Th. Secretary to Govt. of India                 ...Respondent(s)
Ministry of Finance and Ors.
Through: Ms. Nazima, Adv. vice
         Mr. T. M. Shamsi, DSGI
CORAM:
HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                   ORDER

31.10.2022

Heard Mr. Zaffar Shah, Sr. counsel appearing for the appellants.

List for continuation on 14th November, 2022.

In the meanwhile, perusal of the record of the proceedings would

reveal that few pages of the Judgment of the court below appended

with the memo of appeal has got destroyed/torn. Counsel for the

appellants shall assist the registry for reconstructing the same.

(JAVED IQBAL WANI) JUDGE

SRINAGAR 31.10.2022 Sakeena