M/S Dhoodganga Foods And Beverages vs J&K Bank Limited And Ors
2026 Latest Caselaw 456 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Dhoodganga Foods And Beverages vs J&K Bank Limited And Ors on 7 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                Serial No. 34
                                                                                Supplementary List
                          IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                                SRINAGAR

                                                WP(C) 189/2026

                M/s Dhoodganga Foods and Beverages
                                                                           ..... Appellant/petitioner(s)
                                                       Through: -
                                                Mr. Bhat Fayaz, Advocate

                                                           V/S
                J&K Bank Limited and Ors.
                                                                               ..... Respondent(s)

Through: -

Ms. Hina Baqal, Advocate

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 07.02.2026

01. Learned counsel for the respondents is directed to seek and report

instructions on the next date of hearing, as to whether the

representation filed by the petitoner, seeking one time settlement

with the Bank with respect to the loan amount, has been

considered on not.

02. List on 11.02.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 07.02.2026 "Mohammad Yasin Dar"