LAWS(J&K)-2020-10-36

SURAM CHAND Vs. BHAN SINGH

Decided On October 13, 2020
SURAM CHAND Appellant
V/S
BHAN SINGH Respondents

JUDGEMENT

(1.) CM No. 5452/2020 Petitioner to do the needful before the Registry in terms of Circular No.16/GS dated 29.03.2020 within one week upon lifting of the lockdown.

(2.) Application stands disposed of.

(3.) CR No. 69/2020 Mr. Sachin Dogra, learned counsel for the petitioner submits that he has filed the present petition under Article 227 of the Constitution of India because of the non consideration of the case titled "Bhan Singh vs. Suram Chand", though the matter is listed before the Appellate Court today. He seeks permission of this Court to withdraw the instant petition provided the Appellate Court is directed to consider the aforesaid matter today itself.