KAMLESH DEVI Vs. UNION TERRITORY OF J&K

JUDGEMENT

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

(2.) For the reasons stated in the application, the same is allowed. The applicant(s) shall do the needful within one week after normal functioning of the Courts begins.

(3.) Application is, accordingly, disposed of.