Central Bureau Of Investigation ... vs Subash Saraf And Others
2021 Latest Caselaw 258 j&K

                                                                           103

               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU
                                                    Crl LP No. 32/2020
                                                    CrlM No. 1714/2020
                                                    CrlM No. 1717/2020

Central Bureau of Investigation ACB               .....Appellant(s)/Petitioner(s)
Jammu

              Through :- Ms. Monika Kohli, Advocate

                          V/s

Subash Saraf and others                                      .....Respondent(s)

              Through :- Mr. Suneel Malhotra, GA


CORAM :

        HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
        HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE


                                  ORDER

08.03.2021

CrlM No. 1717/2020

Having regard to the contents of this application coupled with the

submissions made by learned counsel for the applicant, the same is allowed.

Application disposed of.

CrlM No. 1714/2020

This is an application seeking condonation of delay in filing the

appeal against the judgment dated 27.07.2020 passed by the learned Special

Judge Anti-Corruption (CBI Cases) J&K, Jammu.

Having regard to the contents of this application coupled with the

submissions made by learned counsel for the applicant, the same is allowed.

Delay of 30 days in filing the appeal is condoned.

Application disposed of.

Crl LP No. 32/2020 Issue notice to the respondents, returnable within four weeks.

List on 16.04.2021.

                                               (Vinod Chatterji Koul)         (Tashi Rabstan)
                                                       Judge                      Judge
            JAMMU
            08.03.2021
            Pawan Angotra




PAWAN ANGOTRA
2021.03.09 15:43
I attest to the accuracy and
integrity of this document