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Healthium Medtech Ltd vs Ut Of J & K & Ors
2025 Latest Caselaw 94 J&K

Citation : 2025 Latest Caselaw 94 J&K
Judgement Date : 8 May, 2025

Jammu & Kashmir High Court

Healthium Medtech Ltd vs Ut Of J & K & Ors on 8 May, 2025

Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
                                                                            Sr. No. 82

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

WP (C) No. 2808/2024

Healthium Medtech Ltd.                                   .....Applicant(s)/Petitioner(s)

                                   Through :- Mr. Rahul Pant, Sr. Advocate with
                                              Mr. Anirudh Sharma, Advocate
                          v/s
UT of J & K & Ors.                                                  .....Respondent(s)

                                   Through :- Mr. Raman Sharma, AAG
                                              Mr. Pranav Kohli, Sr. Advocate with
                                              Mr. Farhan Mirza, Advocate
                                              Mr. C M Koul, Sr. Advocate with
                                              Mr. A R Bhat, Advocate

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

                                     ORDER

08.05.2025

After hearing learned counsel for the parties for a while, this Court deems it appropriate to direct Mr. Raman Sharma, learned AAG to produce the relevant record of the case as well as the record pertaining to the notifications issued by the Government from time to time, wherein the private respondents have been allotted the contract of Suture material, on the next date of hearing. He is further directed to seek instructions as to whether in terms of communication dated 04.12.2024, the samples which have been submitted by the companies have been tested and tried by the officials, if yes, Mr. Raman Sharma is directed to produce evaluation being done by the official respondents/experts.

List on 14.05.2025.

Meanwhile, parties are directed to provide the list of books and judgments relied upon by them.

(Moksha Khajuria Kazmi) Judge JAMMU 08.05.2025 Manan

 
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