(Through Video Conferencing) vs Union Territory Of J&K And Ors
2021 Latest Caselaw 78 j&K

                                                                 Sr. No. 102
                   HIGH COURT OF JAMMU AND KASHMIR
                              AT JAMMU
CJ Court

Case: RP No. 23 of 2020 in
      LPA No. 9 of 2020
(Through Video Conferencing)
Kasturi Lal                                          ...Petitioner(s)/Appellant(s)
                                    Through: None.

                            v/s
Union Territory of J&K and ors.                                .... Respondent(s)
                                    Through:
        CORAM:
        HON'BLE THE CHIEF JUSTICE
        HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE


                                           ORDER

The application for review of the judgment and order dated

07.02.2020 appears to be beyond limitation. Office is directed to submit report

as to the delay.

List on 17th February 2021.

In the meantime, counsel for the applicant may make good the

deficiencies reported in the application within two week of the resumption of

physical hearing.

Civil Miscellaneous Application No. 4167/2020 stands disposed of

accordingly.

                      (RAJNESH OSWAL)                  (PANKAJ MITHAL)
                                JUDGE                    CHIEF JUSTICE
Jammu
05.02.2021
Raj Kumar