Gourav Singh And Others vs Union Territory Of Jammu And ...
2021 Latest Caselaw 1060 j&K

                                                                    Sr. No. 45
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
CJ Court

Case: LPA No.91 of 2021
Gourav Singh and others                                ...Petitioner(s)/Appellant(s)

                                    Through: Sh. G. S. Thakur, Advocate.

                                     V/s

Union Territory of Jammu and Kashmir                              .... Respondent(s)
and others
                            Through:


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


                                       ORDER

The appeal has been preferred with the delay of over three years.

The contention is that the judgment and order impugned was not

passed in presence of appellants and that they acquired knowledge of which

only in August 2021.

Issue notice to the respondents who may file response to the delay

condonation application.

List on 18th November 2021.

                         (RAJNESH OSWAL)                (PANKAJ MITHAL)
                                   JUDGE                  CHIEF JUSTICE
Jammu
08.09.2021
Sunita