Jammu & Kashmir High Court - Srinagar Bench
State Of J&K vs M/S Wpil Ltd on 15 October, 2024
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No. 3
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
(15.10.2024)
01. None appears for the parties.
02. Since the instant application filed under Section 34 of the Jammu and Kashmir Arbitration and Conciliation Act, 1997, Registry is directed to list this application before the Appropriate Bench in terms of Order/Circular No. 1449 of 2024/RG dated 25.09.2024.
(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 15.10.2024 Vijay Vijay Kumar 2024.10.15 16:50 I attest to the accuracy and integrity of this document