Jammu & Kashmir High Court - Srinagar Bench
State Of Jammu & Kashmir Through ... vs M/S Wpil Ltd. Through Assistant Manager on 2 April, 2024
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
Serial No. 15
Regular Causelist
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
AA 4/2015
IA(1/2015[61/2015])
IA(1/2016)
State of Jammu & Kashmir through Commr/Secretary ...Petitioner(s)
to Govt.
Through: Ms. Rekha Wangnoo, GA vice
Mr. Mohsin S. Qadri, Sr. AAG
Vs.
M/S WPIL Ltd. through Assistant Manager. ...Respondent(s)
Through: Ms. Mariya Ashraf, Advocate vice
Mr. Syed Faisal Qadri, Sr. AAG.
CORAM:
HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE.
ORDER
02.04.2024 The learned counsel for the parties pray for and are granted two weeks further time to reconstruct the record of Arbitrator, as already directed by this Court vide Order dated 12th December, 2023, which stands damaged in the floods of 2014.
List again on 14th May, 2024.
(WASIM SADIQ NARGAL) JUDGE SRINAGAR:
02.04.2024 "Hamid"Abdul Hamid Bhat I attest to the accuracy and authenticity of this document 02.04.2024 16:16