Jammu & Kashmir High Court
M/S Trb Infratech Pvt. Ltd vs Ut Of J&K And Others on 22 April, 2025
SERIAL No. 23
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
(IN THE COURT OF REGISTRAR JUDICIAL AT JAMMU)
WP(C) No. 489/2025
c/w
WP(C) No. 563/2025
M/S TRB Infratech Pvt. Ltd. .......Petitioner(s)/Appellant(s)
Through: None
Vs
UT of J&K and others .......Respondent(s)
Through: Ms. Nazia Fazal, Assisting Counsel
Vice Ms. Monika Kohli, Sr.AAG for R- 6
ORDER
22.04.2025 Hon'ble Court vide its Order dt. 03.03.2025 had directed to issue notice to the respondents in the main petition as well as in the interim application.
As per the report of the concerned clerk, notice could not be issued to the respondents for want of registered covers.
It is further reported by the concerned clerk that Mr. Vishal Bharti, Ld. Dy. AG has filed objections on behalf of respondent nos. 2, 3 and 4. The same are scanned and attached with the file.
Today Ms. Nazia Fazal, Assisting Counsel vice Ms. Monika Kohli, Sr.AAG has appeared before this Court on behalf of the respondent no. 6 and seeks time to file objections.
Petitioner is once again directed to take requisite steps for service of the respondent nos. 1, 5 and 7 within one week and thereafter, notice be issued accordingly. In the meanwhile, respondent no. 6 is directed to file objections.
Re-notify the matter on 19.05.2025.
Concerned clerk is directed to convey this order to the Ld. Counsel for the petitioner for Compliance.
(Sandeep Kour) Registrar Judicial JAMMU 22.04.2025 Asif Tantray