Union Territory Of Jk & Ors vs Aijaz Hassan Bhat
2021 Latest Caselaw 527 j&K/2

Citation : 2021 Latest Caselaw 527 j&K/2
Judgement Date : 11 May, 2021

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of Jk & Ors vs Aijaz Hassan Bhat on 11 May, 2021

                                                                       Sr. No. 105
                                                                       Advance List
                  IN THE HIGH COURT OF JAMMU AND KASHMIR
                                AT SRINAGAR

                                   (Through Virtual Mode)

                                    CM No. 1947/2021 in
                                     CM No. 1948/2021
                                     LPA No. 46/2021

       Union Territory of JK & Ors.                                   ...Petitioner(s)

        Through: Mr B. A. Dar, Sr. AAG

                                              Vs.
       Aijaz Hassan Bhat                                             ...Respondent(s)

        Through: Mr Aijaz Bedar, Adv.


       Coram:          HON'BLE THE CHIEF JUSTICE
                       HON'BLE MR JUSTICE VINOD CHATTERJI KOUL

                                          ORDER

11.05.2021

Instant application seeking extension of time for annexing/depositing the requisite court fee with the appeal, in view of the grounds urged therein, is allowed. The petitioner shall deposit the requisite court fee with the Registry of this Court within a period of one week from the date, Registry shall start working normally.

CM No. 1947/2021 is allowed.

There is a delay of 22 days in filing the appeal. It is adequately explained. It is accordingly condoned.

The delay condonation application No. 1948/2021 is allowed. The services of the private respondent was terminated as he had absented himself unauthorizedly during probation. The argument is in such circumstances even though enquiry was conducted, but it was not necessary.

The learned counsel for the respondents prays for and is allowed a months' time to file response.

List on 16th August 2021.

MOHAMMAD ALTAF NIMA
2021.05.11 13:17
I attest to the accuracy and
             LPA
integrity of this    No. 46/2021

In the meanwhile, the operation of the impugned judgment and order dated 30th December 2019 shall remain in abeyance.


                      (VINOD CHATTERJI KOUL)            (PANKAJ MITHAL)
                                     JUDGE                CHIEF JUSTICE
         SRINAGAR
         11.05.2021
         Altaf




MOHAMMAD ALTAF NIMA
2021.05.11 13:17
I attest to the accuracy and
             LPA
integrity of this    No. 46/2021