International Trading Center & ... vs J&K Cements Limited & Ors
2021 Latest Caselaw 551 j&K/2

                                                                                 Serial No. 116
                                                                           Supplementary 1 Causelist
                                                                             (Through Virtual Mode)


                               HIGH COURT OF JAMMU AND KASHMIR
                                         AT SRINAGAR
                                                                        WP(C) No. 967/2021
                                                                         CM No. 3133/2021

           International Trading Center     & Ors.

                                                                        ......Petitioner(s)

                                         Through:    Mr M. M. Dar, Advocate.
                                                     vs
           J&K Cements Limited & Ors.
                                                                        ......Respondent(s)

                                         Through:
           CORAM:

                               Hon'ble Mr Justice Ali Mohammad Magrey, Judge.

                                               ORDER

17.05.2021

The learned counsel for the petitioner was pointedly asked as to how

the instant writ petition is maintainable for recovery of the amount, has stated,

that the matter is squarely covered by the judgment, reference whereof is not

submitted in advance.

Learned counsel for the petitioner to submit the reference of the

judgment in advance today itself.

List this matter tomorrow the 18th of May, 2021.

(Ali Mohammad Magrey) Judge SRINAGAR:

17.05.2021 "Hamid"

ABDUL HAMID BHAT 2021.05.17 14:27 I attest to the accuracy and integrity of this document