Citation : 2021 Latest Caselaw 816 j&K/2
Judgement Date : 28 July, 2021
Serial No. 221
After Notice
Cause List.
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
....
CONC no. 137/2017
Ghulam Hassan Mir
....... Petitioner(s)
Through: None
Versus
Union of India through CWE(HQ) ENGRS. ........ Respondent(s)
Through: Mr. T. M. Shamsi, ASGI
CORAM:
HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
28.07.2021
This is an application seeking condonation of delay of 07 years 66 days in filing the Appeal against the judgment dated 18.12.2009 passed in a case titled as Union of India versus Ghulam Hassan Mir.
The execution petition filed before the Principal District Judge, Baramulla, was vide order dated 31.10.2019, disposed of.
It is submitted by Mr. Shamsi, learned ASGI, that the judgement has been complied with and, therefore, nothing survives. Copy of the judgement passed in the execution petition dated 31.12.2019 is taken on record.
Since nobody appears for the applicant, which conspicuously suggests that the applicant is not interested to prosecute this application. Accordingly, CONC no. 137/2017 is dismissed for non-prosecution. As a consequence whereof, the appeal accompanying the application is also dismissed. However, applicant is at liberty to re-agitate, if he so desire.
(TASHI RABSTAN) Judge Srinagar 28.7.2021 Imtiyaz
IMTIYAZ UL GANI 2021.07.29 14:09 I attest to the accuracy and integrity of this document
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