Jammu & Kashmir High Court
Jmd Constructions vs Northern Railway on 7 October, 2020
Author: Chief Justice
Bench: Chief Justice
S.No. 201
After Notice Cause List
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
AA No. 22/2015
(Through Video Conferencing from Srinagar)
JMD Constructions .....Applicant(s)/Petitioner(s)
Through: Mr. Rohit Kapoor, Advocate.
(On video conference from residence at Jammu)
Vs.
Northern Railway .....Respondent(s)
Through: Mr. Harshwardhan Gupta, Advocate
(On video conference from residence at Jammu)
CORAM:
HON'BLE THE CHIEF JUSTICE
(On Video Conference from residence at Srinagar)
ORDER
07.10.2020 Learned counsel for the petitioner prays for a short adjournment to enable him to file rejoinder.
Let him do so before the next date of hearing. List on 23rd November 2020.
(Gita Mittal) Chief Justice Jammu 07.10.2020 Tilak,