LAWS(J&K)-2007-7-21

MEHBOOD IQBAL Vs. G M RONGA

Decided On July 02, 2007
Mehbood Iqbal Appellant
V/S
G M Ronga Respondents

JUDGEMENT

(1.) THESE matters arise from certain orders passed on different causes by different courts in connection with litigation going on between parties relating to affairs of Jammu and Kashmir Cricket Association, one by one they are thus: - -