Md And Others (J&K Power ... vs M/S Trust House Construction ...
2021 Latest Caselaw 593 j&K/2

                                                                       2nd Supplementary

          HIGH COURT OF JAMMU AND KASHMIR
                    AT SRINAGAR
                             (Through Virtual Mode)
                                                                 AA No. 02/2021


MD and Others (J&K Power Development Corporation)

                                                       Petitioner(s)/ Appellant(s)
                                   Through: -
                             Mr. M. A. Chashoo, AAG.

                                  V/s
M/S Trust House Construction Engineers and Builders
                                                                .....Respondent(s)
                                   Through: -
                                      None.

CORAM:
       Hon'ble Mr. Justice Javed Iqbal Wani, Judge.
                                    ORDER

27.05.2021 This matter has been heard in part on 08.04.21 in presence of the counsel for both the parties and was fixed for continuation of arguments on 25.05.21, on which date none appeared for the respondent, despite the fact that counsel for the respondent had been telephonically informed by the Bench Secretary of this court about the listing of the case and had also been provided a link for joining the proceedings, however, said counsel did not choose to appear, as such, the case was adjourned for non-appearance of the counsel for the respondent and for his arguments to 27.05.2021. Today as well none appears for the respondent despite that the counsel for respondent had been informed in advance about the listing of the case and had also been provided a link for joining the proceedings. The appearing counsel neither responded to the text message of the Bench Secretary of this court for appearing in the matter nor choose to join the proceedings so much so there has been no motion laid or request made for adjournment by the counsel for the respondent.

In view of the aforesaid position and in the interests of justice appearing counsel for the parties are directed to submit/forward written argument of the case along with copies of the judgments they rely upon within two weeks in the registry as also to the Bench secretary of this court.

Bench Secretary to forward copy of this order to appearing counsel for the parties, for compliance.

List for final disposal on 05.07.2021.

(Javed Iqbal Wani) Judge Srinagar 27.05.2021 "Ishaq"