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Unknown vs M/S Hindustan Constructions Co. ...
2023 Latest Caselaw 562 j&K/2

Citation : 2023 Latest Caselaw 562 j&K/2
Judgement Date : 8 May, 2023

Jammu & Kashmir High Court - Srinagar Bench
Unknown vs M/S Hindustan Constructions Co. ... on 8 May, 2023
                                                            Serial No. 46
                                                           Regular Causelist
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                              AA No. 7/2022
                            c/w AA No. 8/2020
Union Territory of J&K.
                                                           ..... Appellant(s)
Through:     Mr. D.C. Raina, Advocate General with
             Mr. Furqaan Yaqoob, GA in AA No. 7/2020
             Mr. Sunil Sethi, Senior Advocate with
             Mr. Parimoksh, Seth, Advocate in AA No. 8/2020.
                                    V/s

M/S Hindustan Constructions Co. Limited & Ors.
                                                          .....Respondent(s)
Through:     Mr. D.C. Raina, Advocate General with
             Mr. Furqaan Yaqoob, GA in AA No. 8/2020.
             Mr. Sunil Sethi, Senior Advocate with
             Mr. Parimoksh, Seth, Advocate in AA No. 7/2020
CORAM:
             HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE.

                                 ORDER

08.05.2023 Heard in part.

The subject matter of this arbitration appeal has come to visit this Court in second round in the backdrop of the fact that in terms of judgment dated 22nd March 2017, this Court in exercise of jurisdiction under section 37 of the Jammu and Kashmir Arbitration and Conciliation Act, 1997, while upsetting the judgment dated 2nd April 2016 passed by the Court of Learned District Judgment, Shopian, had remanded the matter for de novo adjudication which came to take place on File No. 01/Arbitration before the Court of Additional District Judge at Srinagar, resulting in passing of judgment dated 18th December 2019, against which both sides to the arbitration agreement find themselves left aggrieved so as to maintain their respective section 37 appeal. These appeals are thus taken up for adjudication by consolidation. Admitted to hearing.

List in continuation on 30th May 2023.

(Rahul Bharti) Judge SRINAGAR:

08.05.2023 "Hamid"

 
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