Jammu & Kashmir High Court
Auqa Polymers Th. Vikas Chopra vs Union Of India Th. Secretary on 1 July, 2025
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 7
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
(Through VC)
WP(C) 2477/2024
AUQA POLYMERS TH. VIKAS CHOPRA ...Petitioner(s)/appellant(s)
Through: Mr. Jatin Mahajan, Advocate
Vs.
UNION OF INDIA TH. SECRETARY ...Respondent(s)
MINISTRY OF COMMERCE NEW DELHI
AND OTHERS
Through: Mr. Dheeraj Nanda, Advocate.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
01-07-2025 Learned counsel for the respondents prays for and is granted a last opportunity to file objections. May do so a week prior to the adjourned date, with an advance copy to the learned counsel for the petitioner, failing which appropriate orders shall follow.
List on 08.09.2025.
(RAJNESH OSWAL) (ARUN PALLI)
JUDGE CHIEF JUSTICE
SRINAGAR
01-07-2025
Junaid
Junaid Ayoub
I attest to the accuracy and authenticity of this document