M/S Emc Limited vs State Of J&K & Ors
2026 Latest Caselaw 1012 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Emc Limited vs State Of J&K & Ors on 20 February, 2026

                                                                  Sr. No. 3
                                                                               2021:JKLHC-SGR:1816
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                         (THROUGH VIRTUAL MODE)

CJ Court
                          Case: CM No. 5979/2025 in
                               Arb P No. 10/2019
                               CM No. 5980/2025
                               CM No. 8241/2025
M/S EMC Limited                                        ...Petitioner(s)/Appellant(s)

                    Through: Mr. Parveen Alok, Advcocate
                             (Through VC)

                               V/s
State of J&K & Ors.                                             .... Respondent(s)

                    Through: Mr. A R Malik, Sr. AAG with
                             Mr. Mohammad Younis, Advocate

CORAM:       HON'BLE THE CHIEF JUSTICE

                                ORDER

20.02.2026

Learned counsel for the applicant/petitioner submits that a formal

response to CM No. 8241/2025 has already been filed. However, the records

show that no such response/objections are on record.

Registrar (Judicial) to take cognizance and ensure that in the event

any such objections were filed, as to why the same are not placed on record.

Adjourned to March 27, 2026.

(ARUN PALLI) CHIEF JUSTICE Jammu :

20.02.2026 Pawan Chopra/Secy