Jammu & Kashmir High Court - Srinagar Bench
Promark Techsolutions Private vs Union Territory Of J And K And Anr on 29 August, 2025
Sr. No.14
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
Arb P 47/2024
PROMARK TECHSOLUTIONS PRIVATE ...Petitioner(s)/appellant(s)
LIMITED
Through: Ms. Saniya Heer, Advocate vice
Mr. Vinayak Phull, Advocate
Vs.
UNION TERRITORY OF J AND K AND ANR. ...Respondent(s)
(RURAL DEVELOPMENT)
Through: Mr. A.R. Malik, Sr. AAG
CORAM:
HON'BLE THE CHIEF JUSTICE
ORDER
29-08-2025 Learned counsel for the petitioner is stated to be medically indisposed. A short accommodation is prayed for.
In the interest of justice, adjourned to 31.10.2025.
(ARUN PALLI) CHIEF JUSTICE SRINAGAR 29-08-2025 Aamir Amir Rashid Sofi I attest to the accuracy and authenticity of this document 01.09.2025 10:25