M/S Allied Builders And ... vs Union Of India And Others
2021 Latest Caselaw 931 j&K/2

                                                                               S. No. 50
                                                                       Supplementary - 1 Causelist


              IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR

           CJ Court
                                          Case: LPA 102/2021

           M/S Allied Builders and Engineering Pvt. Ltd.

                                                                  ... Petitioner/Appellant(s)
           Through: Mr. Sheikh Manzoor, Advocate

                                        V/s
           Union of India and others
                                                                              ... Respondent(s)

           Through: Ms. Rehana Qayoom, Advocate vice
                    Mr. T. M. Shamsi, ASGI


           CORAM: HON'BLE THE CHIEF JUSTICE
                  HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                 ORDER

18-8-2021

Heard learned counsel for the parties.

There is a delay of 22 days in filing the appeal. The judgment and order impugned is dated 17.5.2021, which was passed during the second wave of the Covid19 pandemic. Therefore, in view of the orders of the Supreme Court in writ petition (civil) No. 3/2020 "Re: Cognizance for Extension of Limitation" dated 23.3.2020, the limitation stands extended, and as such we are of the view that there is hardly any delay and the delay, if any, has been sufficiently explained. Accordingly, we condone the delay in filing the appeal.

The delay condonation application CM (5433/2021) is allowed. Registry to list the appeal for admission on 2.9.2021.

                                        (SANJAY DHAR)              (PANKAJ MITHAL)
                                             JUDGE                   CHIEF JUSTICE
           Srinagar
           18-08-2021
NISSAR A BHATN Ahmad
2021.08.18 15:02
I attest to the accuracy and
integrity of this document