Union Of India And Others vs Mushtaq Ahmad Bhat And Others
2021 Latest Caselaw 214 j&K/2

Serial No. 101
Supplementary -1
Cause list.
                     HIGH COURT OF JAMMU AND KASHMIR
                               AT SRINAGAR
                                      ....
                              CM no. 1048/2021 in
                             Mac App. no.19/2021

Union of India and others
                                                    ....... Petitioner(s)
                                 Through: Mr. T. M. Shamsi, ASGI
                   Versus
Mushtaq Ahmad Bhat and others
                                                              ......Respondents
CORAM:
             HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                     ORDER

For the reasons stated in the application coupled with the submissions

made at Bar, same is allowed and the applicant is permitted to file this Appeal

without annexing certified copy of judgment/award dated 19.2.2020 passed by

learned Motor Accident Claims Tribunal, Pulwama, in case Mushtaq Ahmad Bhat

and Ors vs. Union of India and Ors. However, certified copy of the Award shall

be produced by learned counsel within ten days from today before the Registry

of this Court.

CM No. 1048/2021 disposed of.

CM No.(COD). 1049/2021

Applicant seeks condonation of 280 days' delay in filing the appeal.

On perusal of application and after hearing learned counsel for applicant, I

find sufficient cause is made out by applicant for condoning delay in filing the

appeal.

Accordingly, this application is allowed, subject to payment of Rs.1000/-

as costs by applicant, which shall be deposited in the Advocates Welfare Fund

within a period of two weeks. CONC disposed of.

Appeal is taken on board.

Mac. App. No. 19/2021

Issue notice in Appeal as well as in CM.

Requisite steps within one week.

Subject to depositing of Award amount along with interest calculated upto

date, execution proceedings shall remain stayed. In case appellant deposits the

award amount before the Registrar Judicial, same shall be kept in FDR, initially

for a period of six months, with the J&K Bank Branch High Court, Srinagar.

List on 19.4.2021.

Meanwhile, record be summoned.

(VINOD CHATTERJI KOUL) JUDGE Srinagar 24.02.2021 Imtiyaz

IMTIYAZ UL GANI 2021.03.01 01:46 I attest to the accuracy and integrity of this document