Aijaz Ahmad Sheikh vs Ut Of Jk And Others
2025 Latest Caselaw 357 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Aijaz Ahmad Sheikh vs Ut Of Jk And Others on 4 June, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                   Serial No.13
                                                                                   REGULAR LIST

                           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR
                                              CM 1065/2023 IN LPA 41/2023
                       AIJAZ AHMAD SHEIKH                                ...Petitioner/Appellant(s)

                       Through: Mr. Sami Lone, Advocate
                                                             Vs.

                       UT OF JK AND OTHERS                                       ...Respondent(s)

Through: Mr. Hakim Aman Ali, Dy. AG CORAM:

HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE ORDE R 04.06.2025

This is an application seeking condonation of delay of 49 days in filing an appeal against an order and judgment dated 14 th November, 2022, passed by the learned Single Judge of this Court in OWP No. 779/2017.

The application is opposed by the respondents, and in their objections filed by them, it is contended that the delay has not sufficiently explained.

Be that as it may, having regard to the averments made in the application, the same is allowed and the delay in filing the appeal is condoned.

CM disposed of.

Notice.

Notice waived by Mr. Hakim Aman Ali, learned Dy. AG, appearing for the respondents.

List for final hearing on 14.08.2025.

                                 (SANJAY PARIHAR)                       (SANJEEV KUMAR)
                                          JUDGE                                 JUDGE
                         SRINAGAR:
                         04.06.2025
Arif Hameed              "ARIF"