Union Territory Of Jk And Others vs Mohammad Ashraf Khan
2021 Latest Caselaw 252 j&K/2

     S. No. 101
     Admission
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT SRINAGAR

                                         CM no. 3827/2020 in
                                          LPA no. 121/2020

     Union Territory of JK and others
                                                                  .... Appellant(s)
                                       Through: Mr B. A. Dar, Sr. AAG

                                                  V/s
     Mohammad Ashraf Khan
                                                                   ... Respondent(s)
                                       Through: Mr R. A. Bhat, Advocate
      CORAM:
                          Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                              Hon'ble Mr Justice Puneet Gupta, Judge

                                              ORDER

01.03.2021

On the set of facts and the grounds urged coupled with the submissions made, the application is allowed and the delay occasioned in filing the Letters Patent Appeal, for short LPA, against the order dated 17.05.2016, for short impugned judgment, passed in SWP no. 654/2014 titled Mohd Ashraf Khan v. State of JK and others, is condoned.

CM disposed of and the appeal is taken on board. LPA no. 121/2020 CM no. 3829/2020

Notice is waived by Mr R. A. Bhat, learned Advocate. Heard. Admit.

List on 5th May, 2021. In the meanwhile, the operation of the impugned judgment shall stay.

                                         (Puneet Gupta)       (Ali Mohammad Magrey)
                                                Judge                    Judge
     Srinagar
     01.03.2021
     Amjad Lone PS




AMJAD AHMAD LONE
2021.03.04 17:16
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