Jammu & Kashmir High Court - Srinagar Bench
Promark Techsolutions Private vs Union Territory Of J And K And Anr on 13 February, 2025
Author: Chief Justice
Bench: Chief Justice
Sr. No.5
Regular
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
(Through Virtual Mode)
Arb P 47/2024
PROMARK TECHSOLUTIONS PRIVATE ...Petitioner(s)/appellant(s)
LIMITED
Through: Mr. Vinayak Phull, Advocate (thr. VC)
Vs.
UNION TERRITORY OF J AND K AND ANR. ...Respondent(s)
(RURAL DEVELOPMENT)
Through: Mr. Faheem Nissar Shah, GA
CORAM:
HON'BLE THE CHIEF JUSTICE
ORDER
13-02-2025 As per report of Registry, response has not been filed. Learned counsel for the respondents seeks and is granted four weeks' time to file response. Meanwhile, learned counsel for the petitioner is directed to provide a copy of the paper book to learned counsel for the respondents during the course of day.
List again on 03.04.2025 (TASHI RABSTAN) CHIEF JUSTICE SRINAGAR 13-02-2025 Shameem H. Shameem Hamid Mir 2025.02.18 11:52 I attest to the accuracy and integrity of this document