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M/S Tba Infrastructure (P) Ltd vs U.T. Of J&K & Ors
2025 Latest Caselaw 2369 J&K

Citation : 2025 Latest Caselaw 2369 J&K
Judgement Date : 15 October, 2025

Jammu & Kashmir High Court

M/S Tba Infrastructure (P) Ltd vs U.T. Of J&K & Ors on 15 October, 2025

                                                                                     Serial No.187


              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                 AT JAMMU
           WP(C) No. 2450/2023

           M/S TBA Infrastructure (P) Ltd.                            .....Appellant(s)/Petitioner(s)


                                         Through:    Mr. R.K. Gupta, Sr. Advocate with
                                                     Mr. Udhay Bhaskar, Advocate.
                                   Vs
           U.T. of J&K & Ors.                                                      ..... Respondent(s)
                                         Through: Mr. Ravinder Gupta, AAG.


           CORAM: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                                      ORDER

(15.10.2025)

01. Record reveals that the instant matter was listed before this Court on 10.10.2025, on which date, learned senior counsel appearing for the petitioner has made a fair statement that the instant petition is covered by the judgment passed by this Court in WP(C) No. 2472/2022 in case titled, "M/S Saint Soldier Engineer Vs. U.T of J&K & Ors." and accordingly, has prayed that the instant petition be disposed of on the same terms. The copy of the said judgment was supplied to learned counsel for the respondents who was directed to go through the same, with a view to render effective assistance and the matter was heard in part.

02. Today, when the instant petition was taken up, Mr. Ravinder Gupta, learned AAG, appearing on behalf of the respondents submits that the instance matter is distinguishable, and accordingly, he submits that he would like to argue the matter on its own merits.

03. The matter shall not be treated as part heard and stands released.

04. List this matter on 31.10.2025.

(WASIM SADIQ NARGAL) JUDGE

Jammu 15.10.2025

13:00

 
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