Jammu & Kashmir High Court
Jmd Construction vs Northern Railway on 23 November, 2020
Author: Chief Justice
Bench: Chief Justice
After Notice Cause List
Sr. No.201
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
AA No. 22/2015
(Through Video Conferencing)
JMD Construction ...Petitioner(s)
Through: Mr. Rohit Kapoor, Advocate.
(On video conferencing from Jammu)
v/s
Northern Railway .... Respondent(s)
Through: Mr. Harshwardhan Gupta,
Advocate.
(On video conferencing from Jammu)
CORAM:
HON'BLE THE CHIEF JUSTICE
(on Video Conference from residence at Jammu)
ORDER
23.11.2020 Learned counsel for the petitioner submits that he will file rejoinder during the course of the day.
Let the same be filed within three days from today.
List on 23rd December 2020.
(GITA MITTAL) CHIEF JUSTICE Jammu 23.11.2020 Sunita.
SUNITA KOUL 2020.11.24 15:24 I attest to the accuracy and integrity of this document