Block Development Officer ... vs Zahida Akhter
2021 Latest Caselaw 594 j&K/2

                                                                  S. No. 212
                                                                  After Notice Cause List
                       HIGH COURT OF JAMMU AND KASHMIR
                                 AT SRINAGAR
                                  (Through Video Conferencing)
                                              CONC No. 37/2019 [CM No. 94/2019


        Block Development Officer Achabal                              .....Petitioner(s)

                                  Through: Mr. Mir Suhail, AAG
              V/s
       Zahida Akhter                                               ..... Respondent(s)

                                  Through: None
       CORAM:
                      HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                          ORDER

27.05.2021

This is an application seeking condonation of delay in filing the civil second appeal against the judgment and decree dated 21.07.2018 passed by the learned Principal District Judge, Anantnag, whereby appeal of appellant was dismissed.

In terms of order dated 31.03.2021, applicant was directed to file better particulars giving explanation regarding the condonation of delay within ten days. In compliance to the said order, applicant has filed supplementary affidavit, wherein he has shown sufficient cause which prevented him to file the appeal within the period of limitation. Respondent has not filed his response to the same.

On perusal of application and after hearing learned counsel for appellant/applicant, I find a sufficient cause is shown by appellant/applicant for condoning delay. Accordingly, this application is allowed and 133 days' delay in filing the appeal is condoned. CONC No. 37/2019 disposed of.

Let appeal be diarized and listed on 05.07.2021.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 27.05.2021 "Manzoor"

MANZOOR UL HASSAN DAR 2021.05.27 13:44