SUNIL SURI Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) CM Nos. 691/2021 & 692/2021: By these applications, the applicant/appellant is seeking permission of this Court to file the appeal without enclosing therewith the certified copy of the impugned judgment dated 24th of November, 2020 passed in WP(C) No.1547/2020 as well as the requisite Court fee, stamp papers, etc.

(2.) On the set of facts and the grounds urged, coupled with submissions made at the Bar, both the applications are allowed and the applicant/appellant shall do the needful immediately upon removal of the restrictions by the Government on account of outbreak of COVID-19 Pandemic.

(3.) CM disposed of as above.