Parvez Ahmad Fafoo vs Imtiyaz Ahmad Tak
2021 Latest Caselaw 717 j&K/2

                                                                                             Sr. No.103

                               IN THE HIGH COURT OF JAMMU AND KASHMIR
                                              AT SRINAGAR
                                           (Through virtual Mode)

                     CJ Court

                                                    LPA No.84/2021

                     Parvez Ahmad Fafoo                                 ...Petitioner(s)/Appellants.
                     Through:      None.
                                                            Vs.
                     Imtiyaz Ahmad Tak                                            ....Respondent(s)
                     Through:      None.
                     CORAM:
                     HON'BLE THE CHIEF JUSTICE
                     HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                        ORDER

06.07.2021

Application CM No.4357/2021 is disposed with a direction to the appellant to do the needful within six weeks.

The appeal is directed against the judgment and order dated 18.03.2021 passed by the learned Single Judge deciding petition under Section 482 Cr.P.C.

To our mind, a Letters' Patent Appeal against such order passed in exercise of supervisory jurisdiction is not maintainable.

Since the counsel for the appellant is not available, in the interest of justice, we direct it to be listed on 13th July, 2021, on which date he will satisfy about the maintainability of the appeal.

                                                (SANJAY DHAR)                 (PANKAJ MITHAL)
                                                      JUDGE                   CHIEF JUSTICE
                       Srinagar
                       06.07.2021
                       Abdul Qayoom, PS

ABDUL QAYOOM LONE
2021.07.07 11:11
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