Ghulam Rasool Dar vs J&K State Cooperative Bank ...
2023 Latest Caselaw 330 j&K/2

                                                      S. No. 14
                                                      Before Notice Matters
          HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                     AT SRINAGAR
                                                          WP(C) No. 2163/2019

Ghulam Rasool Dar                                           .....Petitioner(s)

                           Through:       Mr. Jahangir Iqbal Ganai, Sr. Adv.
                                          With Mr. Junaid Bin Azad, Adv. And
                                          Ms. Mehnaz Rather, Adv.
          V/s
J&K State Cooperative Bank Limited and anr.                 ..... Respondent(s)

                           Through:       Ms. Mahira Bhat, Adv.
CORAM:
                Hon'ble Mr. Justice Sanjay Dhar, Judge.

                                      ORDER

03.04.2023 Heard and reserved for judgment. Learned counsel for the respondents shall inform this Court about the fate of the inquiry that has been initiated against the petitioner within a period of seven days.

(Sanjay Dhar) Judge SRINAGAR 03.04.2023 "Aasif"