Through: Sh. Raman Sharma vs Krishan Lal And Others
2021 Latest Caselaw 456 j&K

                                                                               Sr. No. 103
                               HIGH COURT OF JAMMU AND KASHMIR
                                          AT JAMMU
             CJ Court

             Case: LPA No. 93 of 2020
                   LPA No. 82 of 2020
             (through virtual mode)
            Union Territory of J&K and others                     ...Petitioner(s)/Appellant(s)

                                                 Through: Sh. Raman Sharma, AAG.

                                           v/s
            Krishan Lal and others                                           .... Respondent(s)
                                                 Through: None.

                        CORAM:
                        HON'BLE THE CHIEF JUSTICE
                        HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                                     ORDER

The appeal is directed against the judgment and order dated 20.03.2017

passed by the writ court. The appeal is beyond time by 1202 days, i.e., about 3

years.

The delay condonation application reveals that the period from April 2017

to May 2019 has not been explained.

Sh. Raman Sharma, learned counsel for the appellants prays that he may be

allowed some time to seek further instructions and to file better affidavit

explaining the delay.

He may do so within four weeks.

List on 27th July 2021.

Copy of this order be placed on the record of the connected matter.

                                  (RAJNESH OSWAL)                    (PANKAJ MITHAL)
                                            JUDGE                      CHIEF JUSTICE
            Jammu
            08.04.2021
            Sunita
SUNITA KOUL
2021.04.08 17:03
I attest to the accuracy and
integrity of this document