Jamsheed-Ul-Nissa vs Umar Iqbal Vaida
2021 Latest Caselaw 472 j&K/2

                                                               S. No. 221
                                                               After Notice Cause List
                    HIGH COURT OF JAMMU AND KASHMIR
                              AT SRINAGAR
                               (Through Video Conferencing)

                                                                 CM No. 7267/2019
                                                                In RFA No. 40/2019


       Jamsheed-ul-Nissa                                            .....Appellant(s)

                               Through: Ms. P. S. Ahmad, Advocate
              V/s
       Umar Iqbal Vaida                                           ..... Respondent(s)

                               Through: None


       CORAM:
                    HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                        ORDER

22.04.2021

Despite last opportunity, objections have not been filed to the application seeking condonation of delay in filing the appeal against the judgment and decree dated 25.04.2019, passed by learned Additional District Judge, Srinagar.

On perusal of application and after hearing learned counsel for applicant, I find a sufficient cause is shown by applicant for condoning delay. Accordingly, this application is allowed and 127 days' delay in filing the appeal is condoned CM disposed of.

Appeal is taken on board.

Heard. Admit.

Issue notice to respondents. Requisite steps within one week. List this matter on 15.07.2021. Meanwhile, scanned copy of record be summoned.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 22.04.2021 "Manzoor"

MANZOOR UL HASSAN DAR 2021.04.23 12:27