Jagdish Chander vs Sushama Sharma And Ors
2021 Latest Caselaw 582 j&K

                                                          Sr. No.106
                                                         Before Notice
       IN THE HIGH COURT OF JAMMU AND KASHMIR
                      AT JAMMU
                         (THROUGH VIRTUAL MODE)
                              CM(4232/2021)
                                    IN
                              WP(C)1648/2019

JAGDISH CHANDER                                        ...PETITIONER(S)

              Through: Mr. J. P. Gandhi, Advocate.

                                    Vs.
SUSHAMA SHARMA AND ORS                               ....RESPONDENT(S)

Through:

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

(ORDER) 31.05.2021

This Court vide judgment dated 17th of March, 2021, directed learned Additional District Judge, Jammu to complete service within one month and decide the appeal within a period of one month thereafter.

Learned Presiding Officer has moved the instant application seeking extension of time for complying with the directions of this Court on the ground that due to lockdown restrictions, the appeal could not be heard and decided.

Keeping in view the submissions made in the application and the reasons stated therein, this application is allowed. The time to decide the appeal is extended by 31st of July, 2021.

Disposed of.

(Sanjeev Kumar)

Judge Jammu;

31.05.2021 "Bhat Altaf, PS"