J&K Power Development ... vs Jai Krishan And Others
2021 Latest Caselaw 1235 j&K

                                                                   Sr. No. 2
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
CJ Court

Case: LPA No. 98 of 2021
CAV No.1852 of 2021
  J&K Power Development Corporation                   ...Petitioner(s)/Appellant(s)

                                   Through: Sh. F A Natnoo, AAG.

                                    V/s
  Jai Krishan and Others                                         .... Respondent(s)

                                   Through: Smt. Shivani Jalali, Advocate.


         CORAM:
         HON'BLE THE CHIEF JUSTICE
         HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                      ORDER

The appeal is directed against the judgment and order dated

04.05.2017 passed by the Writ Court and is reported to be beyond time by

1539 days.

Issue notice to the respondents on the delay condonation application.

Ms. Shivani Jalali, learned counsel has appeared for all the private

respondents.

In view of the above, Caveat No.1852/2021 is discharged.

Smt. Shivani Jalalai prays for and is allowed a month's time to file

objections to the delay condonation application.

Service of notice upon the proforma respondents on the delay

condonation application is dispensed with.

List on 16.11.2021.

                        (RAJNESH OSWAL)                (PANKAJ MITHAL)
                                  JUDGE                  CHIEF JUSTICE
Jammu
04.10.2021
Tilak