Abdul Hamid Zargar vs Abdul Majid Zargar
2022 Latest Caselaw 113 j&K/2

Citation : 2022 Latest Caselaw 113 j&K/2
Judgement Date : 17 February, 2022

Jammu & Kashmir High Court - Srinagar Bench

Abdul Hamid Zargar vs Abdul Majid Zargar on 17 February, 2022

                                                                                           Sr. No.05

                      IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT SRINAGAR

                                                 CONOW No.154/2016
                     Abdul Hamid Zargar                      ...Petitioner(s)/Appellants.
                     Through: Mr. Rizwan ul Zaman Bhat, Advocate.
                                                           Vs.
                     Abdul Majid Zargar                                            ....Respondent(s)
                     Through: None.
                     CORAM:
                     HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                       ORDER

17.02.2022 This is an application seeking condonation of delay of 300 days in filing the review petition.

The ground taken for condoning the delay is that against the order dated 10th August, 2015 of which review is sought, was challenged by the applicant in LPAOW No.227/2015 and the same, in view of the Supreme Court judgment reported at AIR 2015 SCW 1849, was withdrawn with liberty to the applicant to seek review of the orders. It is further submitted that the delay in filing the application for review of the order is neither intentional nor deliberate.

In the objections filed by the respondents, it is pleaded that the application is time barred and is liable to be dismissed.

In the interest of justice and keeping in view the fact that applicant was pursuing the remedy of appeal before the Division Bench of this court, this application is allowed and delay in filing the review petition is condoned.

Application shall stand disposed of. Registry to diarise the review petition and list the same on 25 th February, 2022.

(TASHI RABSTAN) JUDGE Srinagar 17.02.2022 ABDUL QAYOOM LONE Abdul Qayoom, Secy.

2022.02.18 12:23 I attest to the accuracy and integrity of this document