DEWAKAR SHARMA Vs. STATE OF J & K

JUDGEMENT

(1.) All applications for release of vehicles be listed on 2nd February 2021 along with the record of the main PIL No. 7/2014 which is likely to come up on the said date.

(2.) Counsel for the applicant may make good the deficiencies reported in the application within one week of the resumption of physical hearing.

(3.) Application No. 8315/2020 stands disposed of accordingly.