NASEEM KAR Vs. DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Instant petition has been filed by the petitioner under Section 9 of the J&K Arbitration and Conciliation Act, 1997 for directing the maintenance of status quo with regard to Island Retreat Park Cafeteria and Kiosks at Srinagar.

(2.) Facts, for grant of relief as put forth in the petition are that:

(3.) Respondents have filed the objections in which they have stated that: