Mohammad Ashraf Sheikh vs Ellaquai Dehati Bank Through Chairman ...
2024 Latest Caselaw 1614 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Ashraf Sheikh vs Ellaquai Dehati Bank Through Chairman ... on 24 October, 2024

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                              S. No. 30
                                                                              Suppl. list
           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT SRINAGAR

                                               SWP 1032/2017

         MOHAMMAD ASHRAF SHEIKH                                   ...Petitioner/Appellant(s)

         Through: Mr. R A. Jan, Sr. Adv with
                  Ms Humaira Sajad Adv &
                  Mr. Wahid Lone, Adv.
                                          Vs.
         ELLAQUAI DEHATI BANK THROUGH CHAIRMAN (Banks)                     ...Respondent(s)

         Through: Mr. Altaf Haqani, Sr. Adv with
                  Mr. Aasif Nabi, Adv, Ms Uzma, Adv &
                  Ms. Muneeba, Adv.
         CORAM:
                 HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
                                                ORDER

24.10.2024

Heard learned counsel for the parties. Reserved for orders.

The appearing counsel for the parties shall be at liberty to submit their written submissions along with Judgments they relied upon within weeks time.

Record produced by Mr. Haqani, senior counsel for the respondent has been retained.

(JAVED IQBAL WANI) JUDGE SRINAGAR 24.10.2024 Hilal Ahmad