Jammu & Kashmir High Court
M/S R K Verma Th Romesh Kumar vs Sterlite Technologies Ltd And on 29 February, 2024
Author: Chief Justice
Bench: Chief Justice
Sr. No.04
Regular List.
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT JAMMU
(THROUGH VIRTUAL MODE)
CM No.5709/2023 IN
Arb P No.2/2022
M/S R K VERMA TH ROMESH KUMAR ...Appellant(s)/Petitioner(s)
VERMA
Through: Mr. G.S. Thakur, Advocate
Vs.
STERLITE TECHNOLOGIES LTD AND ...Respondent(s)
ANOTHER
Through: M/s. Anil Kher, Inderjeet Gupta, Yatis Mahajan and Mr. Vishal
Gang, Advocates
CORAM:
HON'BLE THE CHIEF JUSTICE
ORDER
29-02-2024 Having heard learned counsel for the parties. This is an application being CM No.5709/2023 seeking restoration of Arbitration Petition No.02/2022 which got dismissed for want of prosecution on 18.08.2023 to its original number.
In view of grounds urged in the application and the submissions made at Bar, the application is allowed and Arbitration Petition No.02/2022 is restored to its original number, subject to payment of Rs.5000/- (Rupees Five Thousand only) is to be deposited with the Litigants Welfare Fund.
Matter be listed again on 20-03-2024.
(N. KOTISWAR SINGH) CHIEF JUSTICE SRINAGAR 29-02-2024 Shameem H.