Jammu & Kashmir High Court
Building Operation Controlling ... vs Som Raj And Another on 2 August, 2021
Bench: Chief Justice, Puneet Gupta
Sr. No. 219
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CJ Court
Case: OW104 No. 19 of 2013
Building Operation Controlling Authority ...Petitioner(s)/Appellant(s)
Through: Sh. S.S. Nanda, Sr. AAG
v/s
Som Raj and another .... Respondent(s)
Through: Ms. Veenu Gupta, Advocate vice
Sh. Sunil Sethi, Sr. Advocate
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
On 06th April 2021, counsel appearing for the respondents was granted a month's further time and no more for filing response / supplementary affidavit. He is unable to file it and submits that his client was suffering from COVID and in these special circumstances, he would require at least two weeks' further time for filing the response.
In view of the above, despite a stop order, looking into the COVID situation, we allow two weeks' further time to the counsel for the respondents to file response / supplementary affidavit.
List on 23rd September 2021.
(PUNEET GUPTA) (PANKAJ MITHAL)
JUDGE CHIEF JUSTICE
Jammu
02.08.2021
SUNIL-I