State Of J&K vs Abdul Gani And Others
2021 Latest Caselaw 1262 j&K

                                                                          Sr. No. 46



     HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                      AT JAMMU
CJ Court


Case: CRAA No. 76 of 2017 c/w
      CONCR No. 89 of 2016
      SLA No. 97 of 2016


State of J&K                                             .....Appellant/Petitioner(s)

                                 Through :- Sh. Jamrodh Singh, GA

                          v/s
Abdul Gani and others                                             .....Respondent(s)

                                 Through :- None.


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

                                    ORDER

1. The appeal has been preferred with delay of 80 days as reported.

2. We have gone through the averments made in the delay

condonation application. The delay has occasioned due to time taken in

evaluating the judgment of the trial court and granting permission for filing the

appeal.

3. We are satisfied by the reasons given for the delay in filing the

appeal and, as such, condone the delay in filing it.

4. CONCR No. 89 of 2016 is allowed.

5. Heard Sh. Jamrodh Singh, learned Govt. Advocate appearing for

the appellant.

6. Leave to file appeal is granted.

7. SLA No. 97 of 2016 is allowed.

8. Appeal is admitted.

9. Notice be issued to the respondents.

10. List on 07.03.2022.

                           (RAJNESH OSWAL)           (PANKAJ MITHAL)
                                 JUDGE                 CHIEF JUSTICE
JAMMU
06.10.2021
Rakesh