Union Territory Of J And K And vs Ishfaq Ahmad Tramboo
2025 Latest Caselaw 151 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J And K And vs Ishfaq Ahmad Tramboo on 13 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                 Serial No. 30
                                                               Regular Cause List
  IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
               CM(7887/2024) IN LPA 341/2024
UNION TERRITORY OF J AND K AND                    ...Petitioner/Appellant(s)
ORS. (TRANSPORT DEPARTMENT)

Through: Mr. Furqan Yaqoob, GA.
                                       Vs.
ISHFAQ AHMAD TRAMBOO                                         ...Respondent(s)

Through: None. CORAM:

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

ORDE R 13.05.2025 CM No. 7887/2024:

There is a delay of about 58 days in filing an appeal against the judgment

dated 9th August, 2024, passed by learned Single Judge in WPC No. 3117/2023

and, therefore, the application for condonation of delay.

Despite notice in the application, the respondents have chosen not to appear

and contest the application for condonation of delay. The application is allowed

and the delay of 58 days in filing the appeal is condoned.

CM disposed of.

LPA No. 341/2024:

Heard.

Admit.

Issue notice to the respondents returnable within a period of four weeks.

Requisite steps for service within a period of two weeks.

List again on 10th July, 2025.

In the meanwhile, subject to objections and till next date of hearing before

the Bench, the impugned judgment passed by the learned Single Judge dated 9th

August, 2024, shall remain stayed.

                         (SANJAY PARIHAR)         (SANJEEV KUMAR)
                             JUDGE                    JUDGE
SRINAGAR:
13.05.2025
"SHAHID"