J & K Bank Employees Union Kashmir vs Jammu And Kashmir Bank Limited & Ors
2024 Latest Caselaw 1667 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

J & K Bank Employees Union Kashmir vs Jammu And Kashmir Bank Limited & Ors on 31 October, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                     Serial No. 05
                                                   Regular Cause List

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR

                                 WP(C) 3097/2023
                                 CM(1449/2024)
                                 CM(4111/2024)
                                 CM(7361/2023)

J & K Bank Employees Union Kashmir                                ...Petitioner(s)

Through: Mr. G. A. Lone, Advocate.

                                        Vs.
Jammu and Kashmir Bank Limited & Ors.                           ...Respondent(s)

Through: Mr. Adil Asimi, Advocate.

CORAM:
             HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE.
                                     ORDER

31.10.2024

With a view to decide the controversy involved in the instant petition, this Court deems it proper to direct the learned counsel for the contesting Respondents 1 to 4 to file response to the supplementary affidavit filed by the Petitioner Union.

Mr. Adil Asimi, learned counsel for the contesting Respondents 1 to 4 seeks and is granted two weeks to file the response to the supplementary affidavit positively, with copy in advance to the learned counsel for the petitioner Union.

List again on 26th November, 2024.

Learned counsel for the parties shall provide brief synopsis and the judgments relied upon, on or before the next date of hearing.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

31.10.2024 "HAMID"