MANZOOR AHMAD BURZA Vs. GULZAR ENTERPRISES

JUDGEMENT

(1.) Process issued by the learned Magistrate(court of 1st Additional Munsiff, Srinagar) on 22/6/2016 and the proceedings initiated thereupon, along-with order dtd. 26/5/2017 and 1/4/2019(for short impugned orders) on the complaint filed by the respondent herein, is sought to be quashed in terms of the instant petition while putting forth:-

(2.) It has been admitted in the averments that earlier petition i.e. 561-A No.304/2017(lead case CRMC No.298/2017) was disposed of by the order dtd. 18/9/2018 by the co-ordinate Bench. The pleas taken therein, as is gathered from the perusal of the said order are:-

(3.) The learned co-ordinate Bench after considering the merit of the contentions of the case supra held that no irregularity appears to have crept in passing the order impugned and so does not call for any interference.