Cm No.111/2019 vs Manzoor Ahmad Wani And Ors
2021 Latest Caselaw 408 j&K/2

                                                                                S. No.222
                 HIGH COURT OF JAMMU AND KASHMIR
                               AT SRINAGAR
                            (Through Virtual Mode)
                                         CONC No.42/2019
                                         [CM No.111/2019]
        CHIEF ENGINEER NORTHERN                ...Petitioner/Applicant(s)
        RAILWAYS AND ANR. (RAILWAYS)

                   Through :- Mr. S.A. Naik, Advocate
                  V/s          <




        MANZOOR AHMAD WANI AND ORS.
        t'
                                                                         .....Respondent (s)

                               Through :- None
        Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                                   ORDER

08-04-2021

There is a delay of 45 days in filing the appeal.

The applicant has made an application seeking condonation of delay in filing

the appeal a gainst the Judgment and Order dated 10.11.2018 passed by the learned

Principal District Judge Budgam in the case titled Manzoor Ahmad Wani & ors

versus Collector & Ors.

Heard learned counsel for applicant and have also considered the application

stating the reasons for delay. The applicant has succeeded in establishing before this

Court sufficient and reasonable cause which prevented it from filing appeal within

the prescribed period of limitation, as such, this application is allowed and delay in

filing appeal is condoned. Appeal is directed to be diarized and the same shall come

up for consideration on 22.04.2021.

CONC No.42/2019, is accordingly, disposed of.

(Vinod Chatterji Koul) Judge

SRINAGAR 08-04-2021 Shameem H.

SHAMEEM HAMID MIR 2021.04.15 11:13 I attest to the accuracy and integrity of this document