Jammu & Kashmir High Court
Union Of India vs M/S Suvidha Engineers Projects on 5 December, 2022
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 4
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Arb P No. 51/2022
CM No. 7077/2022
Union of India .....Appellant(s)/Petitioner(s)
q
Through: Mr. Vishal Sharma, DSGI
vs
M/s Suvidha Engineers Projects ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
CM No. 7077/2022 Notice.
List the matter on 06.03.2023. In the meanwhile, subject to deposit of awarded amount with the Registry within a period of six weeks, the operation of the award impugned shall stay.
(RAJNESH OSWAL) JUDGE Jammu 05.12.2022 Neha