Jammu & Kashmir High Court - Srinagar Bench
Promark Techsolutions Private Limited vs Union Territory Of J&K And Another on 2 May, 2025
Sr. No. 7
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
(Through Virtual Mode)
CJ Court
Case: Arb P No. 46/2024
Promark Techsolutions Private Limited .....Appellant/Petitioner(s)
Through :- None.
v/s
Union Territory of J&K and another .....Respondent(s)
Through :- Mr. Mohd. Younis, Advocate vice
Mr. A R Malik, Sr. AAG.
CORAM: HON'BLE THE CHIEF JUSTICE
ORDER
02.05.2025 Despite opportunity, objections have not been filed on behalf of the respondents.
Learned counsel for the respondents prays for and is granted last opportunity to file objections.
May do so, a week prior to the adjourned date, with an advance copy to the counsel for the petitioner.
Adjourned on 24.07.2025.
(ARUN PALLI) CHIEF JUSTICE JAMMU 02.05.2025 Raj Kumar Raj Kumar 2025.05.02 13:06 I have reviewed this document