Shabir Ahmad Dar And Others vs State Of Jk And Ors
2024 Latest Caselaw 1608 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Shabir Ahmad Dar And Others vs State Of Jk And Ors on 22 October, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                    S.No.7
                                                    Regular List
 IN THE HIGH COURT 0F JAMMU & KASHMIR ANLADAKH
                   AT SRINAGAR

                            SWP 805/2016
SHABIR AHMAD DAR AND OTHERS                    ...Petitioner(s)/Appellant(s)



Through: Mr.M.M.Dar, Advocate

                                   Vs.
STATE OF JK AND ORS.                                      ...Respondent(s)

Through: Mr.Mubashir Malik,Dy.AG


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

22-10-2024 Learned counsel appearing for the petitioners submits that judgment dated 7th June, 2024 passed in SWP No. 2340/2014, which is applicable to the instant case has been assailed by the petitioners by way of two LPAs before the Division Bench along with condonation of delay applications. It is submitted by learned counsel for the petitioners that the delay in one appeal has been condoned, however, in another appeal notice has been issued in condonation of delay application for filing objections. Accordingly, leaned counsel for the petitioners seeks time to apprise this Court with regard to the outcome of the said appeals. Time is granted.

List on 31st December, 2024.

;

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

22-10-2024 Mubashir