Bharti Infratel Ltd vs State Of J&K And Anr
2023 Latest Caselaw 1808 j&K

                                                                        Sr.No. 03


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

                                                     LPAOW No.12/2012

Bharti Infratel Ltd.                                     .... Appellant(s)/Petitioner(s)

                       Through :- Mr. Pranav Kohli, Sr. Advocate with
                                  Mr. Farhan Mirza, Advocate.
         V/s

State of J&K and Anr.                                               ....Respondent(s)


                       Through :- Mr. K.D.S. Kotwal, Dy. AG.

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                      ORDER

29.08.2023.

Learned senior counsel appearing for the appellant submits that the

writ petitions involving similar issues which were pending before some other

High Courts have been decided, therefore, he be provided some reasonable

opportunity to place on record such judgments. May do so before the next date

of hearing.

List on 19.09.2023.

                                    (Rahul Bharti)       (Sanjeev Kumar)
                                       Judge                  Judge

Jammu:
29.08.2023.
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