Surinder Kumar vs Chennai Network Infrastructure Ltd
2025 Latest Caselaw 784 J&K

Jammu & Kashmir High Court

Surinder Kumar vs Chennai Network Infrastructure Ltd on 8 August, 2025

                                                                                        Sr. No. 08

                       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT JAMMU
           Case: MA No.46/2019

           Surinder Kumar                                                           ..... Appellant(s)

                                        Through :-   Ms. Arsha Sharma, Advocate vice
                                                     Mr. Sachin Gupta, Advocate

                                   Vs

           Chennai Network Infrastructure Ltd.                                  .....Respondent(s)

                                        Through :- Mr. Sahil Anand, Advocate vice
                                                   Mr. Dheeraj Nanda, Advocate
                               CORAM:
                               HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                                       ORDER

08.08.2025

Learned counsel appearing for the respondent seeks sometime to

address the arguments in the instant appeal which has been preferred against

the order/judgment dated 31.12.2018 passed by the learned Principal District

Judge, Jammu.

Reluctantly, the matter is adjourned.

List on 30.08.2025.

(WASIM SADIQ NARGAL) JUDGE

JAMMU 08.08.2025 Shammi