Gharu Ram vs Jammu Municipal Corporation And ...
2021 Latest Caselaw 560 j&K

                                                                 Sr. No.124
                                                                Before Notice
        IN THE HIGH COURT OF JAMMU AND KASHMIR
                        AT JAMMU
                  (THROUGH VIRTUAL MODE)
                   WP(C) 996/2021 CM(4078/2021) CM(4079/2021)


GHARU RAM                                                ...PETITIONER(S)

            Through: Mr. Amit Gupta, Advocate.

                                      Vs.
JAMMU MUNICIPAL CORPORATION AND ANOTHER               ....RESPONDENT(S)

Through: Mr. S. S. Nanda, Sr. AAG.

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE (ORDER) 18.05.2021 CM No.4079/2021 Instant application seeking extension of time for annexing/ depositing the requisite court fee etc. the writ 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 Registry resumes normal functioning.

CM is disposed of.

WP(C) No.996/2021 CM No.4078/2021 Notice.

Mr. S. S. Nanda, Sr. AAG, waives notice on behalf of the respondents. He shall file objections within four weeks.

List on 14th of July, 2021.

In the meanwhile, case of the petitioner for reinstatement shall be considered in the light of the judgment of acquittal dated 27 th of September, 2019, passed by learned Special Municipal Mobile Magistrate, Jammu, provided it has obtained finality. The petitioner shall also be paid due subsistence allowance by the next date.

(Sanjeev Kumar) Judge

Jammu;

18.05.2021 "Bhat Altaf, PS"