Jammu & Kashmir High Court - Srinagar Bench
State Of Jk And Ors vs M/S Wpil Ltd on 19 April, 2021
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S.N 201
A.N.
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
...
AA No. 4/2015
State of JK and Ors. .... Petitioner(s)
Through: Mr. M. A Chashoo, AAG.
Versus
M/S Wpil Ltd ...Respondent(s)
Through: Mr. Mohsin Qadri, Sr. Advocate with
Ms. Nazima, Advocate.
CORAM:
HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
19.04.2021 Mr. Qadri, learned counsel at the outset raises a preliminary objections about the maintainability of the petition filed by the petitioner under section 34 of the Arbitration & Conciliation Act, on the grounds that the petition is time barred and as such is not maintainable.
Confronted with the objections, Mr. Chashoo, learned AAG seeks and is granted week's time to respond to the matter, being short of brief.
Adjourned at request.
List for consideration on 29th April 2021.
(Javed Iqbal Wani) Judge Srinagar 19.04.2021 "NuzhatShafi"
NUZHAT SHAFI 2021.04.26 11:05 I attest to the accuracy and integrity of this document