SANDEEP CHATTOO Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) This application, for the reasons stated and grounds urged therein, is allowed. Since Court proposed to decide the writ petition at motion hearing, therefore, no requirement of making good the deficiency of annexing the requisite Court fee, stamp papers, notarization, etc.

(2.) CM disposed of as above.

(3.) With the appearance of Mr. D. C. Raina, learned Advocate General with Mr Sajad Ashraf, learned GA, appearing counsel for caveators/respondents, Caveat No.511/2021, as lodged, shall stand discharged, accordingly.