Indian Oil Corporation Ltd vs Narinder Kumar And Others
2026 Latest Caselaw 2106 J&K

Citation : 2026 Latest Caselaw 2106 J&K
Judgement Date : 9 April, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Indian Oil Corporation Ltd vs Narinder Kumar And Others on 9 April, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                               Sr. No. 13

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

CM No. 1267/2026
MA No. 180/2014 c/w
CFA No. 16/2011
CM No. 1320/2026
CCROS No. 13/2014
CCROS No. 19/2014

Indian Oil Corporation Ltd.                                 .....Applicant(s)/Petitioner(s)

                                      Through :-   Mr. Anuj Dewan Raina, Advocate

                             v/s
Narinder Kumar and Others                                              .....Respondent(s)

                                      Through :- Mr. Rakesh Sharma, Advocate
                                                 Ms. Chetna Manhas, Advocate vice
                                                 Ms. Monika Kohli, Sr. AAG

CORAM:          HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                        ORDER

09.04.2026

CM No. 1267/2026 in MA No. 180/2014

Issue notice to the appellants/non-applicant, which is waived by Mr.

Anuj Dewan Raina, Advocate. He seeks and is granted three weeks' time for

filing reply.

List on 07.05.2026.

CM No. 1320/2026 in CCROS No. 13/2014

Issue notice to the non-applicant, which is waived by Mr. Anuj

Dewan Raina, Advocate. He seeks and is granted four weeks' time for filing

reply.

List as above.

(Moksha Khajuria Kazmi) Judge JAMMU 09.04.2026 Manik