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Farooq Ahmed Mir And Another vs State Of J And K And Another
2021 Latest Caselaw 201 j&K

Citation : 2021 Latest Caselaw 201 j&K
Judgement Date : 25 February, 2021

Jammu & Kashmir High Court
Farooq Ahmed Mir And Another vs State Of J And K And Another on 25 February, 2021
                                                                    Serial No. 201




              HIGH COURT OF JAMMU AND KASHMIR
                         AT JAMMU

                                                           CM No. 5864/2020
                                                         In MA No. 368/2017


Farooq Ahmed Mir and another                                   ...Appellant(s)

                       Through:- Mr. Farhat Choudhary, Advocate.

                          v/s

State of J and K and another                                ....Respondent(s)

                      Through:- Mr. Sandeep Gupta, CGSC.



Coram:       HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                      ORDER

The instant application, being CM No. 5864/2020 is not scanned

however, learned counsel for the parties jointly states that the application in

fact is an application for re-admission of appeal being MA No. 368/2017

which had got dismissed in default on 30.05.2018. The delay having

occurred in filing of restoration/ re-admission of the appeal through the

medium of the instant application stands already condoned in terms of order

dated 20.10.2020.

Having regard to the contents of the application coupled with the

submissions made by the learned appearing counsel for the parties, appeal is

re-admitted/restored to its original number.

Application is disposed of.

MA No. 368/2017

Learned counsel for the respondents states that out of the judgment

impugned in the MA No. 368/2018 (supra), another appeal having been filed

by Union of India is also pending disposal before this Court being MA No.

147/2017.

Learned counsel prays for listing of the said appeal along with MA

No. 368/2017.

Registry to list the instant appeal along with MA No. 147/2017 on

25.03.2021.

(JAVED IQBAL WANI) JUDGE

Jammu 25.02.2021 Renu

RENU BALA 2021.03.01 15:33 I attest to the accuracy and integrity of this document

 
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