Jammu & Kashmir High Court - Srinagar Bench
Promark Techsolutions Private vs Union Territory Of J And K And Anr on 25 October, 2024
Author: Chief Justice
Bench: Chief Justice
Sr. No.15
Regular
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
Arb P/47/2024
PROMARK TECHSOLUTIONS PRIVATE ...Petitioner(s)/appellant(s)
LIMITED
Through: Mr. Aijaz Bashir, Advocate
Vs.
UNION TERRITORY OF J AND K AND ANR. ...Respondent(s)
(RURAL DEVELOPMENT)
Through:
CORAM:
HON'BLE THE CHIEF JUSTICE
ORDER
25.10.2024 Issue notice to the respondents, returnable on or before next date of hearing.
Requisite steps for service upon respondents within one week. List on 12.12.2024.
(TASHI RABSTAN) CHIEF JUSTICE SRINAGAR 25.10.2024 Shameem H. Shameem Hamid Mir 2024.10.25 15:54 I attest to the accuracy and integrity of this document