Ajay Kapoor vs Sudesh Sethi
2021 Latest Caselaw 1371 j&K

                                                                             111

                  HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                              AT JAMMU
                                        CR No. 53/2021
                                        CM No. 8246/2021
                                        CM No. 8247/2021
                                        CAV No. 1878/2021

Ajay Kapoor                                              ....Petitioner/Appellant(s)

                    Through :- Mr. Virender Bhat, Advocate.
            V/s
Sudesh Sethi                                                     ....Respondent(s)
                    Through :-

Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
                                       ORDER

29.10.2021 CM No. 8247/2021 (seeking condonation of delay)

None appears for the respondent even when the matter is called up

thrice.

The ground for seeking condonation of delay is the circular issued by

the Supreme Court in terms of judgment passed the Apex Court in Suo Motu

Writ Petition (Civil) No. 3 of 2020 titled In Re: Cognizance For Extension of

Limitation dated 08.03.2021.

On examination of the application coupled with submissions, the delay

in filing the revision petition is condoned. Accordingly, the application is

disposed of.

Since the revision petition is already diarized and as no one appears on

behalf of the respondent, issue notice to the respondent. A Xerox copy of the

record be also summoned.

List on 30.11.2021.

(Tashi Rabstan) Judge Jammu:

29.10.2021 Raj Kumar