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Chief Engineer Project Sampark vs M/S Able Traders Gandhi
2021 Latest Caselaw 588 j&K

Citation : 2021 Latest Caselaw 588 j&K
Judgement Date : 1 June, 2021

Jammu & Kashmir High Court
Chief Engineer Project Sampark vs M/S Able Traders Gandhi on 1 June, 2021
                                                            Sr. No.124
                                                           Before Notice
        IN THE HIGH COURT OF JAMMU AND KASHMIR
                       AT JAMMU
                      (THROUGH VIRTUAL MODE)
                            Arb P No.31/2021
                             CM No.4480/2021
                           CAVEAT No. 980/2021

CHIEF ENGINEER PROJECT SAMPARK
GREF C/O 56 APO                                       ...PETITIONER(S)

             Through: Mr. L. K. Moza, Advocate.

                                     Vs.
M/S ABLE TRADERS GANDHI                            ....RESPONDENT(S)

NAGAR JAMMU Through: Mr. Udhay Bhaskar, Advocate.

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

(ORDER) 01.06.2021 Caveat shall stand discharged.

Notice.

Notice waived by Mr. Udhay Bhaskar on behalf of the respondent. He shall file objections by or before next date.

List again on 28th of July, 2021. In the meanwhile, subject to objections from the other side and till next date of hearing, operation of the impugned judgment shall stay subject to the petitioners depositing the entire award amount in the Registry of this Court within six weeks from today.

(Sanjeev Kumar)

Judge Jammu;

01.06.2021 "Bhat Altaf, PS"

 
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