Tashi Rabstan, J
CM No.5923/2020
For the reasons stated in the application, same is allowed and the petitioners are dispensed with from attestation of affidavits, deposit of court fee etc.,
at this stage. The deficiencies be made good within two weeks after the restrictions of lockdown period are lifted.
Application stands disposed of.
CR No.73/2020, CM No.5922/2020
Issue notice to the respondents, returnable within four weeks.
Requisite steps to effect service upon the respondents within one week.
List on 30.12.2020.
Meanwhile, the trial court shall not act upon the order impugned herein dated 04.08.2020 passed by the Court of learned 3rd Additional Munsiff,
Jammu, till next date of hearing, provided the same has not already been acted upon.