ABDUL RASHID Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Instant application seeking extension of time for annexing/depositing the requisite court fee with the writ petition, in view of the grounds urged therein, is allowed. The petitioner shall deposit the requisites court fee with the Registry of this Court within a period of one week from the date of announcement of lifting of lockdown on account of Covid-19 by the Government. Disposed of.

(2.) Heard and considered.

(3.) There appears to be ground for grant of interim indulgence.