Jammu & Kashmir High Court
2020:Jklhc-Jmu:553 vs Jagdev Singh on 6 March, 2026
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
2020:JKLHC-JMU:553
Serial No. 06
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CM No. 7141/2020 in
Arb P No. 41/2019
BSF Welfare Housing Cooperative .....Petitioner/Appellant(s)
Ltd
Through: Mr. Rakesh Sharma, Advocate
vs
Jagdev Singh ..... Respondent(s)
Through: None
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
06.03.2026
1. Learned counsel appearing for the petitioner, Mr. Rakesh Sharma, Advocate states that because of subsequent development this application is rendered infructuous. He submits that in terms of the order which is sought to be modified, the arbitrator was appointed and said arbitrator has also passed an award. He further submits that an execution application in respect of that award is pending adjudication.
2. In view of the aforesaid, this petition is rendered infructuous and the same is, accordingly, disposed of.
(Sanjeev Kumar) Judge Jammu 06.03.2026.
Rahul Sharma