Crp Food Export Gmbh And Com vs Through: Ms. Mariya Ashraf
2024 Latest Caselaw 531 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Crp Food Export Gmbh And Com vs Through: Ms. Mariya Ashraf on 30 April, 2024

                                                                                     1



                                                                               r-4


        HIGH COURT OF JAMMU & KASHMIR & LADAKH
                                   AT SRINAGAR
                          EXA 1/2016 CM 7546/2023


CRP Food Export GMBH and com

                                             ...Appellant(s)/Petitioners

                                Through:     Ms. Mariya Ashraf, adv.
                                             Mr. Asif Maqbool, adv.
                 v.
Kashmir Kessar Mart
                                                    ...Respondent(s)
                                Through:     Mr. M.I Dar, adv.

Coram:
             Hon'ble Mr. Justice Mohammad Yousuf Wani, Judge
                                       ORDER

30.04.24

Learned counsel for the respondent has undertaken to furnish a copy of synopsis along with the judgment(s) already submitted by him to the Court pursuant to order dated 15th March 2024 to the otherside within a period of one week.

Learned counsel for the petitioner(s) also undertakes that he shall also submit brief synopsis along with the judgment(s) to the Court with an advance copy thereof to the learned counsel for the respondent within a week's time.

List before the available Roster bench on 4th June, 2024.

(Mohammad Yousuf Wani) Judge

Srinagar 30.04.2024 Ayaz, Secy