Jammu & Kashmir High Court
Sterlite Technologies Ltd vs State Of J&K & Anr on 13 February, 2025
Serial No. 11
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRMC No. 208/2018
Sterlite Technologies Ltd.
.....Appellant(s)/Petitioner(s)
Through: Mr. Mohit Vaid, Advocate vice
Mr. Sunil Sethi, Sr. Advocate
Vs
State of J&K & Anr.
..... Respondent(s)
Through: Ms. Nazia Fazla, Assisting Counsel vice
Ms. Monika Kohli, Sr. AAG
CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
ORDER
(13.02.2025)
01. Due to non-availability of Ms. Monika Kohli, learned Senior AAG, due to bereavement in her family, the matter could not be heard.
02. Adjourned.
03. List on 03.04.2025.
04. Meanwhile, interim direction(s), if any, to continue till the next date of hearing.
(M A CHOWDHARY) JUDGE JAMMU 13.02.2025 SUNIL