State Of Jammu And Kashmir Through ... vs Feroz Ahmad Najar
2021 Latest Caselaw 693 j&K/2

                                                                             S/No. 204
                                                                             AFTER NOTICE




                     IN THE HIGH COURT OF JAMMU AND KASHMIR
                                 AT SRINAGAR
                                     (Through Video Conference)


           Case: CRAA No. 09/2018

           State of Jammu and Kashmir through P/s Rainwari

                                                     ...Petitioner/Appellant(s)
           Through:- Mr. Sajad, GA vice Mr. B. A. Dar, Sr. AAG.
                                             Vs.

           Feroz Ahmad Najar
                                                                       ...Respondent(s)
           Through:- Ms. Jasiya Ali, Advocate.

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

                                               ORDER

02-07-2021

COD No. 261/2017:

Vide order dated 22.09.2020, leave to file appeal against the impugned judgment has already been granted.

I have heard learned counsel for the parties on question of condonation of delay and perused the record. There is delay of 152 days in filing of the appeal. Appellant/petitioner has satisfactorily explained the delay. Since objections have not been filed by the respondent, therefore, there is no rebuttal to the same. The application for condonation of delay is allowed and the main appeal is taken on board for consideration.

CRAA No. 09/2018:

Heard learned counsel for the parties. The appeal is admitted to hearing.

List for final hearing on 16th August, 2021.

(SANJAY DHAR) JUDGE

SRINAGAR 02.07.2021 AASIF GUL "Aasif 2021.07.02 03:48 I attest to the accuracy and integrity of this document