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Ut Of J&K And Others vs Javed Ahmed And Another
2022 Latest Caselaw 735 j&K

Citation : 2022 Latest Caselaw 735 j&K
Judgement Date : 7 May, 2022

Jammu & Kashmir High Court
Ut Of J&K And Others vs Javed Ahmed And Another on 7 May, 2022
                                                                  Sr. No. 16

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                              LPA No. 65/2021
                                              CM No. 3806/2021
                                              CM No. 3805/2021
                                              CM No. 3804/2021
                                              in
                                              LPA No. 318/2019
                                              CM No. 9501/2019

UT of J&K and others                            .....Appellant(s)/Petitioner(s)


                       Through: Mr. Amit Gupta, AAG vice
                                Mr. Eishaan Dadhichi, GA in
                                LPA No. 65/2021
                                  Mr. A. S. Raju, Advocate in
                                  LPA No. 318/2019

                  Vs

Javed Ahmed and another                                     ..... Respondent(s)

                       Through: Mr. Vivek Sharma, Advocate in
                                LPA No. 318/2019

Coram:     HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE
           HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                  ORDER

07.05.2022

CM No. 3804/2021 in LPA No. 65/2021

The instant application has been filed by the applicants seeking condonation of delay of 438 days delay in filing the appeal.

It is urged that another appeal bearing LPA No. 318/2019 has already been preferred against the judgment and order, which is sought to be challenged in the present appeal, therefore, the delay be condoned.

We have gone through the application seeking condonation of delay. For the reasons mentioned in the application, same is allowed. Delay of 438 days in filing the appeal is condoned.

Application is accordingly, disposed of.

List the main appeal along with the connected appeal for consideration on 26.05.2022.




                            (Rahul Bharti)            (Dhiraj Singh Thakur)
                                Judge                         Judge

 Jammu
 07.05.2022
 Muneesh
 

 
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