Mst. Mahtaba And Ors vs State Of J&K And Ors
2021 Latest Caselaw 10 j&K/2

                                                                   Sr. No. 101



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

                                             CM Nos. 227/2021, 228/2021
                                             In OWP No. 32/2018

Mst. Mahtaba and ors
                                                               .....petitioner(s)

                         Through :- Mr. M.A.Qayoom Advocate.


                V/s

State of J&K and ors                                    .....Respondent(s)
                         Through :- Mr. B.A.Dar Sr. AAG for R-1 to 3.
                                    Mr J.H.Reshi, Advocate for R-4.



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

                                   ORDER

CM No. 227/2021

Instant application seeking extension of time for

annexing/depositing the requite Court fee with CM No. 228/2021, in view of

the grounds urged therein, is allowed. The applicants 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 is disposed of.

CM No. 228/2021

Through the medium of instant application, the applicants have

sought stay of judgment dated 31.12.2020 passed by a Coordinate Bench of this

Court in OWP No. 32/2018 to the extent it directs the applicants/petitioners to

deposit costs of Rs.50,000/- in the Advocates Welfare Fund within a period of

four weeks.

The judgment in question has been passed by Sanjeev Kumar-J,

therefore, it shall be appropriate if the matter is heard by the same Bench.

Registry is directed to list this matter on 28.01.2021 i.e,

tomorrow before the same Bench subject to the orders of Hon'ble the Chief

Justice.

(SANJAY DHAR) JUDGE

Jammu 27.01.2021 Sanjeev PS

SHIVALEE KHAJURIA 2021.01.28 13:11 I attest to the accuracy and integrity of this document