VANDANA KUMARI Vs. UT OF J & K

JUDGEMENT

(1.) CM No. 465/2021

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

(3.) For the reasons stated in the application, the same is allowed. The petitioner shall do the needful within a period of three days, when the normal functioning of the Courts begins.