State Through Police Station Kud vs Mohd. Nazir And Another
2022 Latest Caselaw 716 j&K

                                                                              Sr. No.02

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                             AT JAMMU
                                                      SLA No.40/2017
                                                      c/w
                                                      CONCR No.36/2017

           State through Police Station Kud                       ....Petitioner(s)/Appellant(s)

                                  Through :- Mr. Sumit Bhatia, GA.
                  V/s
           Mohd. Nazir and another                                            ....Respondent(s)

                                 Through :-    Mr. Jagpaul Singh, Advocate.

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

04.05.2022 CONCR No.36/2017

Instant application has been filed by the applicant-appellant seeking

delay of 154 days to condone in filing the application for leave to appeal against

the judgment dated 29.06.2016.

For the reasons stated in the application, coupled with submissions

made by learned counsel appearing for the applicant-appellant and on no

objection from the other side, the same is allowed. Accordingly, delay of 154

days in filing the leave to appeal is condoned.

SLA No.40/2017

For the reasons stated in the application, coupled with submissions

made by learned counsel appearing for the applicant-appellant, the same is

allowed.

Registry is directed to diarize the main appeal and list the same on

30.05.2022.

                                              (Mohan Lal)         (Tashi Rabstan)
                                                 Judge                Judge
           Jammu:
           04.05.2022
SURINDER Surinder
             KUMAR
2022.05.04 16:21
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