M/S Imtiyaz Ahmad Shah vs Union Of India & Ors
2023 Latest Caselaw 544 j&K/2

                                                        S.No. 30
                                                        Reg. List



      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                             CONOW No. 1023/2015 in
                             OWP No. 562/2011 c/w
                             CONOW No. 1025/2015



M/S Imtiyaz Ahmad Shah                     ...Petitioner/Appellant(s)
                        Through: Mr. Sajad Geelani, Advocate


                             V/s

Union of India & Ors.                               ...Respondent(s)

                        Through: Mr.T.M. Shamsi, DSGI


CORAM: HON'BLE MR JUSTICE WASIM SADIQ NARGAL, JUDGE.

                             ORDER

03.05.2023

CONOW No. 1023/2015

This application has been preferred for seeking Condonation of Delay

in filing the review petition for review/reconsideration of order/judgment

dated 21.10.2013, passed by a coordinate Bench of this Court.

Objections stands filed on behalf of the respondents.

However, learned counsel for the petitioner submits that copy of the

objections has not been provided to him.

Learned counsel for the respondents to provide copy of the objections

to learned counsel for the petitioner during the course of this week against

a proper receipt.

CONOW No. 1025/2015

This application has been preferred for seeking Condonation of Delay

in filing the review petition for review/reconsideration of order/judgment

dated 21.10.2013, passed by a coordinate Bench of this Court.

Learned counsel for the respondents seeks and is granted two weeks

time to file objections.

List on 3rd June 2023.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR 03.05.2023 "S.Nuzhat"