Pardeep Electricals And Builder ... vs Union Of India And Others
2021 Latest Caselaw 77 j&K

                                                                 Sr. No. 101

                 HIGH COURT OF JAMMU AND KASHMIR
                            AT JAMMU
                          (THROUGH VIRTUAL MODE)


                                                 RP No.15/2021
                                                 CM Nos.824, 825, 826 &
                                                 828/2021


Pardeep Electricals and Builder Pvt. Ltd.                .....Applicant/Petitioner


                                Through :- Mr. Pranav Kohli, Sr. Adv., with
                                           Mr. Arun Dev Singh, Advocate.

                          V/s

Union of India and Others                                      .....Respondent(s)

                                Through :- Mr. Aseem Sawhney, AAG.


Coram:       HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
             HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                 ORDER

CM No.825/2021

Instant application, seeking extension of time for annexing/depositing

the requisite court fee, affidavits and other requisite documents with this petition,

in view of the grounds urged therein, is allowed. The petitioner shall deposit the

requisite court fee with the Registry of this Court within a period of one week from

the date of announcement of lifting of lockdown on account of Covid-19 by the

Government.

Application stands disposed of.

CM No.826/2021

Application is allowed by exempting the petitioner from filing

certified copy of judgment dated 23.12.2020 at this stage.

Application stands disposed of.

2 RP Nos. 15/ 2021, CM Nos.824, 825, 826 & 828/2021

CM No.828/2021

Through the medium of this application, the applicant seeking delay

of ten days in filing the review petition against the judgment dated 23.12.2020 to

condone.

As there is only ten days' delay in filing the accompanied review

petition, therefore, the Registry is directed to issue notice to Mr. Vishal Sharma,

learned ASGI, for filing objections by or before the next date of hearing, with a

copy in advance to counsel for the other side.

List on 23.02.2021.

Registry shall also attach the writ record with the file.

                                                           (Sanjay Dhar)            (Tashi Rabstan)
                                                               Judge                     Judge
           Jammu
           05.02.2021
           Surinder




SURINDER KUMAR
2021.02.06 13:12
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