Jammu & Kashmir High Court - Srinagar Bench
Promark Techsolutions Private vs Union Territory Of J And K And Anr on 3 April, 2025
Sr. No.3
Regular
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
(through virtual mode)
Arb P/45/2024
PROMARK TECHSOLUTIONS PRIVATE ...Petitioner(s)/appellant(s)
LIMITED
Through: Mr. Vinayak Phul, Advocate (thr. VC)
Vs.
UNION TERRITORY OF J AND K AND ANR. ...Respondent(s)
(RURAL DEVELOPMENT)
Through: Mr. Mohammad Younis, Assisting Counsel vice
Mr. A.R. Malik, Sr. AAG
CORAM:
HON'BLE THE CHIEF JUSTICE
ORDER
03-04-2025 Response has not been filed till date. At request, further two weeks' time is granted to the learned appearing counsel for the respondents to file response.
Learned counsel for the petitioner submits that copy of the paper book has already been provided to other-side as directed in terms of previous order dated 13-02-2025.
List again on 02-05-2025.
(TASHI RABSTAN) CHIEF JUSTICE SRINAGAR 03-04-2025 Shameem H. Shameem Hamid Mir 2025.04.07 10:59 I attest to the accuracy and integrity of this document