M/S Tarmat Ltd vs Union Of India & Ors
2026 Latest Caselaw 266 J&K

Jammu & Kashmir High Court

M/S Tarmat Ltd vs Union Of India & Ors on 2 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                      Serial No. 86


 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
Case:- AA No.01/2026

M/s Tarmat Ltd.
                                                      .....Petitioner(s)

               Through: Mr. Uday Bhaskar, Sr. Advocate with
                        Mr. Jugal Kishore Gupta, Advocate

              Vs

Union of India & Ors.
                                                    .....Respondent(s)

               Through:

Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                             ORDER

(02.02.2026)

1. The present petition filed under section 9 of the

Arbitration and Conciliation Act pertains to commercial

dispute, as such, the matter is directed to be listed before

the Commercial Division of the Jammu Wing of High

Court.

2. Learned senior counsel appearing for the petitioner has

submitted that urgency is involved in the present case,

therefore, the Registry is directed to list this matter before

the appropriate Bench today itself.

(SANJAY DHAR) JUDGE JAMMU 02.02.2026 Sneha