In Judgment Text:
- of litigation, the Petitioner-Union (Employees of
Srinagar Development Authority ), in the year 2015, approached
In Judgment Text:
- by the
Srinagar Development Authority to deposit the premium of flat as per scheduled advertised terms -
Srinagar Development Authority has submitted the synopsis wherein it is stated as under:- - Committee of
Srinagar Development Authority (SDA), comprising of Vice- Chairman, SDA, Director - It is further submitted that the petitioner approached the officials of the
Srinagar Development Authority time
In Judgment Text:
- passed by City Munsiff, Srinagar in a Civil Suit against Mohd. Amin Jogpo v.
Srinagar Development Authority . The petitioner in the defendant is the original suit before the lower Court. He has come up
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