Jammu & Kashmir High Court
Union Of India And Others vs Ram Lal And Others on 5 February, 2020
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
475
S.No.64
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
APSWP No.6/2014
In [SWP 2142/2011]
Union of India and others ....Petitioner(s)
Through:- Mr. Vishal Sharma, ASGI
V/s
Ram Lal and others ....Respondent(s)
Through:-
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
This is an application filed by the applicants seeking extension of three months' time to implement the judgment dated 28 th October, 2013 passed in SWP No.2142/2011. The application was filed on 28.01.2014.
Learned counsel for the applicants submits that with the afflux of time this application has been rendered infructuous.
Accordingly, this application is dismissed as having been rendered infructuous.
(Sanjeev Kumar) Judge JAMMU.
05.02.2020 Vinod.
Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No VINOD KUMAR 2020.02.06 18:32 I attest to the accuracy and integrity of this document