Jammu & Kashmir High Court - Srinagar Bench
M/S Om Construction vs Military Engineer Services on 14 May, 2021
Author: Dhiraj Singh Thakur
Bench: Dhiraj Singh Thakur
Case No. 110
(Suppl.-1 Cause List)
HIGH COURT OF JAMMU & KASHMIR
AT SRINAGAR
(Through Video Conference)
CM No. 3153/2021 in
Arb P No. 07/2021
M/S Om Construction .....Appellant(s)/Petitioner(s)
Through: Mr. Viqas Malik, Advocate
Vs
Military Engineer Services ..... Respondent(s)
(Ministry of Defence)
Through:
Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
ORDER
14.05.2021 CM No. 3153/2021 Allowed as prayed for. Learned counsel for the applicant shall make the deficiencies good within two weeks from the date the Court starts functioning normally.
Disposed of accordingly.
Arb P No. 07/2021Issue notice.
Mr. T.M. Shamsi, learned ASGI waives notice. Response be filed within two weeks.
List again on 3.6.2021. Registry to provide soft copy of the petition to Mr. Shamsi, learned ASGI appearing for the respondents.
(Dhiraj Singh Thakur) Judge Srinagar 14.05.2021 Naresh NARESH KUMAR 2021.05.15 14:10 I attest to the accuracy and integrity of this document