KRSNAA DIAGNOSTICS PVT LTD Vs. STATE AND ORS

JUDGEMENT

(1.) The instant writ petition has filed by the petitioner seeking the following reliefs:-

(2.) Learned counsel for the petitioner states that the petitioner entered into an agreement with the Government of Jammu and Kashmir for installing Diagnostics Equipments in the Government Medical College Hospital, Jammu under Public Private Partnership (PPP) mode and that contract has been cancelled on31st August, 2016.

(3.) The petitioner challenged the cancellation order in OWP No. 1342/2016. The case has been admitted, but no interim order, protecting the right of the petitioner has been passed. In that case, the respondent-State is yet to file its objections.