HARITIMA GUPTA Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Learned counsel for the applicants submitted that due to lockdown in the City because of Corona-Virus, he had not been able to get the Court fees to be annexed with this petition. He seeks some time to do the needful after the Court re-opens.

(2.) The application is allowed. The applicants are permitted to submit the Court fees in the Registry in terms of Circular No. 16/GS dated 29.03.2020 issued by the High Court.

(3.) The application is disposed of accordingly.