Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Mr. R K Verma vs Sterlite Technologies Ltd. And Anr on 24 May, 2024

Author: Chief Justice

Bench: Chief Justice

                                                                            Sr. No. 9

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             ATJAMMU
                      (THROUGH VIRTUAL MODE)
 CJ Court
 Case: Arb P No. 2/2022

 Mr. R K Verma                                           .....Appellant/Petitioner(s)

                                     Through :- Mr. G S Thakur, Advocate.
                             v/s

 Sterlite Technologies Ltd. and anr.                             .....Respondent(s)

                                   Through :-   Mr. Inderjeet Gupta, Advocate.

        CORAM: HON'BLE THE CHIEF JUSTICE
                                        ORDER

24.05.2024 It is submitted that the rejoinder has been filed by learned counsel for the petitioner.

Learned counsel for the respondents seeks some time to go through the same.

Time is granted.

List on 4th July 2024.

(N. KOTISWAR SINGH) CHIEF JUSTICE JAMMU 24.05.2024 SUNITA/PS