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Management Of Salal Power Station vs General Secretary Salal Works Union
2026 Latest Caselaw 322 J&K

Citation : 2026 Latest Caselaw 322 J&K
Judgement Date : 3 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Management Of Salal Power Station vs General Secretary Salal Works Union on 3 February, 2026

Author: Sanjeev Kumar
Bench: Sanjeev Kumar
                                                                Serial No. 26

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU

LPA No. 16/2023

Management of Salal Power Station                 .....Petitioner/Appellant(s)
and another
                       Through: Mr. Nikhil Verma, Advocate vice
                                Mr. A.P. Singh, Advocate
                  vs
General Secretary Salal Works Union                           ..... Respondent(s)
Jyotipuram Talwara Reasi and others
                       Through: Mr. Virinder Bhat, Advocate
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
              HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                      ORDER

03.02.2026

1. On the request of Mr. Nikhil Verma, Advocate appearing vice

Mr. A.P. Singh, Advocate, the matter is adjourned and no further

adjournment shall be granted.

2. List on 25.02.2026.



                              (Sanjay Parihar)        (Sanjeev Kumar)
                                  Judge                   Judge


Jammu
03.02.2026.
Rahul Sharma
 

 
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