Jammu & Kashmir High Court - Srinagar Bench
State Of J&K vs M/S Wpil Ltd on 5 November, 2024
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No. 2
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
(THROUGH VIRTUAL MODE)
Case:- AA No. 4/2015
IA Nos. 1/2015 & 1/2016
State of J&K. .....Petitioner(s)
Through: None
Vs
M/s WPIL Ltd ..... Respondent(s)
Through: None
Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
(05.11.2024)
01. On 15.10.2024, this Court directed the Registry to list this matter before appropriate Bench in terms of Order/Circular No. 1449 of 2024/RG dated 25.09.2024, but the needful has not been done.
02. Registry to comply the order dated 15.10.2024 and list this matter before appropriate Bench.
(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 05.11.2024 Vijay Vijay Kumar 2024.11.07 15:43 I attest to the accuracy and integrity of this document