Jammu & Kashmir High Court - Srinagar Bench
Union Territory Of J And K (Public Works ... vs M/S Hindustan Constructions Co. ... on 15 February, 2021
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
S.No. 247
Suppl.2 CauseList
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
AA 7/2020 CM(1908/2020) CM(2155/2020)
CM(2156/2020) CM(5350/2020)
CM(5351/2020)
c/w i)AA 8/2020 CM(2157/2020)
UNION TERRITORY OF J AND K (PUBLIC WORKS DEPARTMENT)
...Petitioner(s)
Through: M/s H.Aman Ali,Dy.AG, Asif Maqbool, Dy.AG.
V/s
M/S HINDUSTAN CONSTRUCTIONS CO. LIMITED AND ORS.
...Respondent(s)
Through: Mr. Mr. Javaid Hamid, Advocate.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
On the joint request of learned counsel for the parties and particularly in view of the fact that the matter has been listed in the Supplementary Cause List, adjourned and be listed again on 09.04.2021.
(RAJNESH OSWAL) JUDGE Srinagar 15.02.2021 Muzammil.Q MUZAMIL QADIR 2021.02.16 16:09 I attest to the accuracy and integrity of this document