Ut Of J&K & Ors vs Javed Ahmad Chachoo
2021 Latest Caselaw 202 j&K/2

                                                              S. No. 211

        IN THE HIGH COURT OF JAMMU AND KASHMIR
                                 AT SRINAGAR


CJ Court
CM No.7821/2019 in LPA 337/2019


UT of J&K & ors.                                                 ....Petitioner(s)

                         Through: Mr. Shah Aamir, AAG
                                      v/s

Javed Ahmad Chachoo                                              ...Respondent(s)

                         Through: Mr. M. Y. Bhat, Sr. Advocate with
                                  Mr. Furqan Sofi, Advocate
      CORAM:

      HON'BLE THE CHIEF JUSTICE
      HO'BLE MR. JUSTICE TASHI RABSTAN, JUDGE


                                        ORDER

23.02.2021 There is a delay of 138 days in filing this appeal by the Union Territory.

In the delay condonation application it has been stated that the Law Department took time to grant permission, that is about five months, but nowhere it has been stated as and when the judgment was placed before the Law Department and why the Law Department could not grant sanction earlier.

Shri Shah Aamir, learned counsel appearing for the appellant-UT is directed to file a better affidavit disclosing the reason why the Law Department could not take action in the matter earlier and as to when the file was placed before the Law Department. The affidavit may be filed within four weeks.

List on 19.05.2021.

                                (TASHI RABSTAN)             (PANKAJ MITHAL)
                                      JUDGE                  CHIEF JUSTICE
Srinagar
23.02.2021
YASMEEN, PS
 YASMEEN RASHID
2021.02.24 11:05
I attest to the accuracy and
integrity of this document