AMARNATH Vs. U.T. OF CHANDIGARH

JUDGEMENT

(1.) On 15/9/2025, the following order was passed by this Court:-

(2.) There is no application as contemplated by aforesaid order. Further, there is no representation on behalf of the petitioner.

(3.) Dismissed with liberty to petitioner to move an appropriate application within three months from today, if cause survives.