Jammu & Kashmir High Court - Srinagar Bench
Total Energies Marketing India vs Union Of India And Others on 7 February, 2022
Author: Dhiraj Singh Thakur
Bench: Dhiraj Singh Thakur
Sr. No. 68
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
(Through virtual mode)
WP(C) No. 134/2022
CM No. 278/2022
Caveat No. 55/2022
Total Energies Marketing India .....Appellant(s)/Petitioner(s)
Private Limited and another
Through: Mr. Aamit Latoo, Advocate
Vs
Union of India and others ..... Respondent(s)
Through: Ms. Rehana Qayoom, Adv. Vice Mr. T.M.
Shamsi, ASGI.
Mr. Irfan Andleeb, Dy. AG
Mr. Javed kawoosa, Sr. Adv. With Mr. Areeb
Javed Kawoosa, Adv.
Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
ORDER
07.02.2022 List along with WP(C) No. 150/2022 on 10.2.2022.
In the meantime, learned counsel for the respondents to file brief affidavit.
(Dhiraj Singh Thakur) Judge Srinagar 07.02.2022 Naresh NARESH KUMAR 2022.02.09 16:22 I attest to the accuracy and integrity of this document