M/S Mass N Ergy Pvt. Ltd. & Ors vs Union Of India & Ors
2026 Latest Caselaw 358 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

M/S Mass N Ergy Pvt. Ltd. & Ors vs Union Of India & Ors on 5 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                    Sr. No. 2
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR
                            (THROUGH VIRTUAL MODE)

CJ Court
                           Case: WP(C) No. 3008/2024
                               CM No. 6821/2025
                               CM No. 8179/2024


M/S Mass N Ergy Pvt. Ltd. & Ors.                      ...Petitioner(s)/Appellant(s)

                     Through: Mr. Rahul Sharma, Advocate
                              Mr. Shariq J. Reyaz, Advocate
                               V/s

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

                     Through:    Mr. T M Shamsi, DSGI with
                                 Ms. Rehana Qayoom, Advocate
                                 Mr. A R Malik Sr. AAG

CORAM: HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.

                                 ORDER

05.02.2026

Mr. A R Malik, learned Sr. AAG has caused appearance on behalf of

the respondents and submits, for, he was engaged to argue the matter last evening

itself, a short accommodation be granted to prepare and argue the matter.

Adjourned to March 05, 2026.

Interim direction, if any, shall continue till the adjourned date.

                                 (RAJNESH OSWAL)                  (ARUN PALLI)
                                           JUDGE                  CHIEF JUSTICE
Jammu
05.02.2026
Suraj K. Singh