Union Territory Through Police Station ... vs Nisar Ahmed Dar S/Ogh Rasool Dar
2024 Latest Caselaw 1571 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Through Police Station ... vs Nisar Ahmed Dar S/Ogh Rasool Dar on 16 October, 2024

Bench: Chief Justice, Puneet Gupta

                                                                                        Sr. No.12
                                                                                        Regular
                  IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                      AT SRINAGAR

                                               CrlM/939/2023 IN CrlA(D)/35/2023

                UNION TERRITORY THROUGH POLICE STATION SADDAR ...Petitioner(s)/appellant(s)
                (HOME DEPARTMENT) (NIA)

                Through:             Mr. Mohsin S. Qadri, Sr. AAG with
                                     Mr. Faheem Nissar Shah, GA

                                                             Vs.
                  NISAR AHMED DAR S/OGH RASOOL DAR                                 ...Respondent(s)

                Through:             None

                CORAM:

                HON'BLE THE CHIEF JUSTICE
                HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                                                        ORDER

16.10.2024

Despite service, nobody appears on behalf of respondent which

indicate that other-side has no objections in condoning the delay of 150

days occasioned in filing the appeal against the judgment/order dated 02-

02-2023.

For the reasons stated in the application coupled with the

submissions made at bar, the application is allowed and the delay of 150

days in filing of appeal is condoned.

Application shall stand disposed of.

Ms. Maha Majeed, learned Assisting Counsel submits that the

application seeking leave to file instant appeal has been filed inadvertently,

--2--

therefore, she does not want to press the said application. Her statement is

taken on record.

In view of submissions made, application seeking leave to file appeal

is dismissed as not pressed.

Let a notice be issued to respondent returnable within four weeks.

Requisite steps for service within one week.

List again on 11.12.2024.

                                     (PUNEET GUPTA)                        (TASHI RABSTAN)
                                         JUDGE                              CHIEF JUSTICE

                   SRINAGAR
                   16.10.2024
                   Shameem H.