Jammu & Kashmir Bank Limited vs Mr. Naseer Ahmad Sheikh
2026 Latest Caselaw 2376 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Jammu & Kashmir Bank Limited vs Mr. Naseer Ahmad Sheikh on 16 April, 2026

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                              Serial No. 05
                                                                            REGULAR CAUSE LIST

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR

                                            LPA 233/2025 In WP(C) 2887/2022

                         Jammu & Kashmir Bank Limited                          ...Appellant(s)
                         and Ors.

                         Through: Mr. Shafqat Nazir, Advocate with
                                      Ms. Heena Baqal, Advocate

                                                            Vs.

                          Mr. Naseer Ahmad Sheikh                             ...Respondent(s)

                         Through:     Mr. Shuja Ul Haq, Advocate

                          CORAM:
                                    HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE.
                                    HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE.
                                                         ORDER

16.04.2026

01. Heard.

02. Reserved for judgment.

03. Learned counsel appearing for the Bank shall provide entire record of the inquiry.

04. Parties are at liberty to submit a brief synopsis during the course of this week.

                                            (SANJAY PARIHAR)          (SANJEEV KUMAR)
                                                 JUDGE                    JUDGE
                         SRINAGAR:
                         16.04.2026
                         "Mir Arif"