M/S Damodar Ropeways And vs J And K State Cable Car
2024 Latest Caselaw 1276 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Damodar Ropeways And vs J And K State Cable Car on 23 August, 2024

                                                                               Serial No. 6
                                                                            Regular Cause List

              IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT SRINAGAR

                                                 (Through VC)

                                                Arb P 50/2023


             M/S DAMODAR                 ROPEWAYS           AND              ... Petitioner(s)
             INFRA LIMITED

             Through:           Mr. Shariq R. Jan, Advocate, and
                                Mr. Suhail Mehraj, Advocate
                                                      Vs.

             J AND K STATE CABLE                            CAR             ...Respondent(s)
             CORPORATION LIMITED


          Through: Mr. Mohsin Qadiri, Sr. AAG., and
                   Mr. Faheem Nissar Shah, GA.
         CORAM:
          HON'BLE THE CHIEF JUSTICE (ACTING)
                                                  ORDER

23.08.2024

List for continuation of arguments on 13.09.2024.

In the meantime, learned counsel for the petitioner is directed to produce any relevant judgment on the issue whether an application under Section 11(6) is maintainable in the absence of a proper invocation of the arbitration clause.

(TASHI RABSTAN) CHIEF JUSTICE (ACTING) SRINAGAR:

23.08.2024 Junaid