State Of J&K vs Bal Krishan And Another
2021 Latest Caselaw 725 j&K

                                     h475




                                                                S.No.213

               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU


                                               SLA No. 251/2014 c/w
                                               CRAA No. 239/2014

State of J&K                                                 ...Appellant(s)

                           Through:- Mr. Jamrodh Singh, GA vice
                                     Mr. Aseem Sawhney, AAG
      V/s
Bal Krishan and another                                   ...Respondent(s)
                          Through:- None

Coram:
    HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE


                                    ORDER

SLA No. 251/2014

Application seeking condonation of delay in filing the appeal

has already been allowed and delay condoned.

I have heard the learned counsel for the appellant and perused

the impugned judgment as well as the grounds urged in the application.

Having regard to the submissions made by the learned counsel

for the appellant, a case for grant of leave to file appeal is made out. The

application is allowed and the appellant is granted leave to file appeal

against the impugned judgment.

The appeal is taken on Board.

CRAA No. 239/2014

Heard. Admit.

Issue notice to the respondents, returnable within four weeks.

Requisites for service be filed within one week.

Registry to prepare the paper book.

List on 15.11.2021. Meanwhile, record be summoned from the

trial Court.

(Vinod Chatterji Koul) Judge

Jammu 14.07.2021 Paramjeet.