MOHD. SULTAN Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The instant application has been filed by the applicant seeking extension of time for filing the affidavit, stamp and court fee etc. in support of the application.

(2.) For the reasons stated in the application, the same is allowed. The applicant shall do the needful with a period of one week when the normal functioning of the Courts begins.

(3.) Application is disposed of. The present application has been filed seeking preponement of the date of hearing in the main application.