State Of J&K vs Surinder Mohan And Another
2021 Latest Caselaw 641 j&K

                                                                  S. No.201
              HIGH COURT OF JAMMU AND KASHMIR
                            ATJAMMU


                                               CONCR No. 173/2013 in
                                               CRAA No. 206/2013
                                               (Through Video Conferencing)


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

               Through :- Mr. Aseem Sawhney, AAG
              v/s  <




Surinder Mohan and another
't
                                                 .....Respondent(s)

                  Through :-



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


                                      ORDER

CONCR No. 173/2013

This is an application seeking condonation of delay in filing the

appeal.

As per the report of the Registry, there is delay of 30 days in filing

the appeal.

Objections to this application have not been filed by the

respondents. Sufficient reasons have been given in the application seeking

condonation of delay and even otherwise as per the order dated 19.03.2014, this

Court has allowed the application bearing SLA No. 129/2013 permitting the

petitioner to file appeal against the judgment impugned. Therefore, for the

reasons stated above, delay of 30 days in filing the appeal is condoned. The

application seeking condonation of delay in filing the appeal is allowed.

Main appeal is taken on Board.

                                       2                         CRAA 206/2013




CRAA No. 206/2013

             Heard. Admit.

Issue notice to the respondents, returnable within four weeks.

Record of the trial court be summoned.

List on 02.11.2021.

(VINOD CHATTERJI KOUL) JUDGE JAMMU 30.06.2021 Paramjeet