Union Territory Of J&K And Others vs Balwan Singh And Others
2021 Latest Caselaw 386 j&K

                                                                               Sr. No. 103
                               HIGH COURT OF JAMMU AND KASHMIR
                                          AT JAMMU
             CJ Court

             Case: LPA No. 64 of 2020


            Union Territory of J&K and others                     ...Petitioner(s)/Appellant(s)

                                                 Through: Sh. F. A. Natnoo, AAG.

                                          v/s
            Balwan Singh and others                                         .... Respondent(s)
                                                  Through: Smt. Surinder Kour, Sr. Advocate
                                                           with Ms. Manpreet Kour,
                                                           Advocate.


                        CORAM:
                        HON'BLE THE CHIEF JUSTICE
                        HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE


                                                       ORDER

There is huge delay in filing the appeal.

The judgment was delivered on 31.12.2018 but the appellants alleged that

they got a copy of the judgment only on 12.02.2020 but why they received the

copy so late is any one's imagination.

Sh. F. A. Natnoo, learned Additional Advocate General, prays for and is

allowed two weeks' time to explain what the appellants were doing from 2018

to 2020 and why they could not obtain copy of the judgment earlier.

List on 2nd June 2021.

                                   (SINDHU SHARMA)                   (PANKAJ MITHAL)
                                             JUDGE                     CHIEF JUSTICE
            Jammu
            25.03.2021
            Sunita



SUNITA KOUL
2021.03.26 17:09
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