HELPLINE ADVERTISING SERVICES Vs. COMMISSIONER,SMC,SRINAGAR

JUDGEMENT

(1.) Heard in part.

(2.) List for continuation of arguments immediately after ensuing vacation. Meanwhile, wherever required, pleadings be completed, more particularly respondent no. 2 to file Affidavit in OWP.No. 04/2013. CMP.No. 2830/2012, CMP. NO. 07/2013

(3.) Following reliefs are sought in OWP.No. 1743/2012:-