Jammu & Kashmir High Court - Srinagar Bench
Dr Anjum Ara Shamim vs Dr Nisar Ahmad Mir on 3 December, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 106
SUPPLEMENTARY 1 CAUSELIST
(Through Virtual Mode)
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CM No. 5809/2020
In CCP(S) No. 377/2020
Dr Anjum Ara Shamim.
...Petitioner(s)
Through: Mr Salih Pirzada, Advocate.
vs
Dr Nisar Ahmad Mir.
...Respondent(s)
Through:
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
ORDER
03.12.2020 CM No. 5809/2020;
The instant application has been filed by the applicant/petitioner, seeking extension of time for affixing the stamp papers and the requisite court fee with the contempt petition.
On the set of facts and the grounds urged, coupled with submission made, the instant application is allowed and the applicant/petitioner is permitted to make good the deficiency as and when the Court starts functioning in the normal manner. CM disposed of accordingly. CCP(S) No. 377 /2020.
Notice to the respondent for filing statement of facts/compliance report in relation to order dated 27th of June, 2018, passed in IA No. 01/2018 arising out of SWP No. 1400/2018, returnable within a period of two weeks.
List again on 28th of December, 2020.
(Ali Mohammad Magrey) Judge.
SRINAGAR:
03.12.2020 "Hamid"ABDUL HAMID BHAT 2020.12.03 12:00 I attest to the accuracy and integrity of this document