Union Territory Of Jk & Ors vs Javed Iqbal Naik
2025 Latest Caselaw 1166 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of Jk & Ors vs Javed Iqbal Naik on 26 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                             Sr. No. 9
                                                                             Regular Cause List

           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                              AT SRINAGAR
                                           CM No. 7387/2019 in
                                            LPA No. 316/2019

         Union Territory of JK & Ors.                                 ...Petitioner(s)/Appellant(s)

         Through:          Ms. Maha Majeed, AC vice Mr. Mohsin Qadiri, Sr. AAG

                                                    Vs.
         Javed Iqbal Naik                                                        ...Respondent(s)

         Through:          None

         CORAM:
              HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
              HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                              ORDER

26.05.2025

Despite opportunity granted on 20th April 2024, objections in the application have not been filed. It is thus evident that respondent has no serious objection for accepting the explanation tendered by the applicants and condoning the delay.

The application for the reasons stated therein is allowed and the delay of 555 days in filing the appeal is condoned.

COD application is disposed of.

Admit.

Notice to the respondent returnable within four weeks. Requisite steps for service upon respondent be taken within two weeks.

In the meanwhile, subject to objections and till next date of hearing, there shall be stay of the effect and operation of the impugned judgment.

List on 22nd July 2025.

                                  (SANJAY PARIHAR)                (SANJEEV KUMAR)
                                            JUDGE                          JUDGE
          SRINAGAR:
          26.05.2025
          Altaf
Mohd Altaf Nima
I attest to the accuracy
and authenticity of this
document
27.05.2025