Union Territory Of J&K And Another vs Vishal Chibber And Others
2021 Latest Caselaw 535 j&K

                                                                       S. No. 110
                HIGH COURT OF JAMMU AND KASHMIR
                               AT JAMMU
                                    (Through virtual mode)


                                                 RFA No. 5/2021
                                                 CM No. 1311/2021
                                                 CM No. 1312/2021
                                                 CM No. 1313/2021

Union Territory of J&K and another                       ...Appellant/Petitioner(s)

                 Through :- Mr. Ravinder Gupta, AAG
                v/s  <




Vishal Chibber and others
't
                                                    .....Respondent (s)

                    Through :- None
Coram:          HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                         ORDER

29.04.2021

CM No. 1312/2021

The instant application has been filed by the applicants seeking

condonation of delay in filing Civil First Appeal against the order dated 21.08.2020

passed by learned Principal District Judge, Rajouri.

For the reasons stated in the application coupled with no objection from

Mr. Rohit Verma, learned counsel for the respondents, the delay in filing the present

appeal is condoned.

Application is, accordingly, disposed of.

The main appeal is taken on board.

CM No. 1311/2021

The instant application has been filed by applicant No. 1 seeking

permission to file the appeal as the applicant No. 1 was not a party before the court

of reference.

For the reasons stated in the application, the same is allowed and the

applicant is permitted to file an appeal.

Application is, accordingly, disposed of.

RFA No. 5/2021

Notice.

Mr. Rohit Verma, Advocate accepts notice on behalf of the respondents.

Scanned record of the trial court be called for.

List on 29.07.2021.

In the meanwhile, respondents shall deposit whole of the awarded

amount as per judgment within a period of six weeks. On deposit, the same shall be

kept in a fixed deposit initially for a period of six months.

(RAJNESH OSWAL) JUDGE JAMMU 29.04.2021 Neha