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M/S Jamkash Vehicleades Pvt. Ltd vs Ut Of J&K And Others
2024 Latest Caselaw 75 j&K

Citation : 2024 Latest Caselaw 75 j&K
Judgement Date : 5 February, 2024

Jammu & Kashmir High Court

M/S Jamkash Vehicleades Pvt. Ltd vs Ut Of J&K And Others on 5 February, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                        Serial No. 43

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                    AT JAMMU

WP(C) No. 1602/2020


M/s Jamkash Vehicleades Pvt. Ltd.                   .....Appellant(s)/Petitioner(s)
Th. Pritam Chand Jammu
                        Through: Mr. Rahul Sharma, Advocate.

                   vs
UT of J&K and others                                           ..... Respondent(s)
                        Through: Mr. Rajnish Singh Parihar, Advocate for R-3

Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                     ORDER

05.02.2024

1. Learned counsel for respondent No. 3 has submitted that the issues

involved in the present writ petition are covered by the judgment of

the Hon'ble Supreme Court in Civil Appeal No. 6586/2019 titled

Thyssen Krupp Industries India Pvt. Ltd. and others Vs. Suresh

Maruti Chougule and others decided on 04.10.2023.

2. Learned counsel for the petitioner seeks time to go through that

judgment and advance arguments on the next date of hearing.

3. Adjourned at request of learned counsel for the petitioner.

4. List on 15.03.2024.

(SANJAY DHAR) JUDGE

Jammu 05.02.2024 Sahil Padha

 
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