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M/S Tmw And Company Th.Its vs Union Of India (Ministry Of
2026 Latest Caselaw 842 J&K/2

Citation : 2026 Latest Caselaw 842 J&K/2
Judgement Date : 17 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court - Srinagar Bench

M/S Tmw And Company Th.Its vs Union Of India (Ministry Of on 17 February, 2026

Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
                                                             Serial No. 126
                                                             Supp Cause list
   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                            WP(C)/248/2026 CM/622/2026


M/S      TMW      AND      COMPANY         TH.ITS ...Appellant(s)/Petitioner(s)
PROPRIETOR/AUTHORIZED SIGNATORY
Through:   Mr. Areeb Javed Kawoosa, Advocate
                                        Vs.

UNION OF INDIA (MINISTRY OF
                                                              ...Respondent(s)
CHEMICALS AND FERTILIZERS) GOVT
OF INDIA AND OTHERS
Through: Ms. Shagufta Maqbool, Advocate vice Mr. T.M. Shamsi, DSGI

CORAM:
     HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE.
                                     ORDER

17.02.2026

1. Learned counsel for the respondents seeks and is granted further time to seek and report instructions in the instant case.

2. List on 20.02.2026.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR:

17.02.2026 "Misba"

 
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