Jammu & Kashmir High Court
Jmd Constructions vs Northern Railway on 5 August, 2020
Author: Chief Justice
Bench: Chief Justice
1
S.No. 202
After Notice Cause List
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
AA No. 22/2015
(Through Video Conferencing from Srinagar)
JMD Constructions. .....Petitioner(s)
Through: Mr. Rohit Kapoor, Advocate
(On Video Conference from office at Jammu)
Vs.
Northern Railway .....Respondent(s)
Through: Mr. Harshvardhan Gupta, Advocate
(On Video Conference from office at Jammu)
CORAM:
HON'BLE THE CHIEF JUSTICE
(On Video Conference from residence at Srinagar)
ORDER
05.08.2020 Mr. Harshvardhan Gupta, learned counsel appearing for the respondent submits that he has filed objections only yesterday. The same are not on record.
Let the objections be brought on record before the next date of hearing.
The petitioner is at liberty to file rejoinder before the next date of hearing.
List on 10th September 2020.
(Gita Mittal) Chief Justice Jammu 05.08.2020 Tilak,