Power Dev. Corpn vs T.R.G. Industries Pvt. Ltd
2025 Latest Caselaw 146 J&K

Jammu & Kashmir High Court

Power Dev. Corpn vs T.R.G. Industries Pvt. Ltd on 15 May, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                           Sr. No. 13

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

MA No. 77/2007 c/w
MA No. 76/2007

Power Dev. Corpn.                                       .....Applicant(s)/Petitioner(s)

                                  Through :- Ms. Chetna Manhas, Advocate vice
                                             Mr. Ravinder Gupta, AAG

                          v/s
T.R.G. Industries Pvt. Ltd.                                        .....Respondent(s)

                                  Through :- Mr. R.K. Gupta, Sr. Advocate with
                                             Mr. Udhay Bhaskar, Advocate

CORAM:        HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                    ORDER

15.05.2025

This is an appeal under Section 39 of the Arbitration Act of 1940,

thereby challenging the award dated 28.08.2003, which was made Rule of the

Court by learned Principal District Judge, Jammu in terms of his judgment dated

08.11.2006.

Since this is a commercial matter, as such, Registry is directed to

list it before Commercial Division on 29.05.2005.

(Moksha Khajuria Kazmi) Judge JAMMU 15.05.2025 Manik