Indian Oil Corporation Limited And Ors vs Gulzar Ahmad Gojer
2025 Latest Caselaw 159 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Indian Oil Corporation Limited And Ors vs Gulzar Ahmad Gojer on 14 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                            Sr. No. 20
                                                                            Regular List

                IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT SRINAGAR

                                             CM 868/2024 In LPA 44/2024

                INDIAN OIL CORPORATION LIMITED AND ORS.
                                                                        ...APPELLANT(S)
                Through: - Mr. Hakeem Aman Ali, Dy. AG
                                                           Vs.

                GULZAR AHMAD GOJER                                     ...RESPONDENT(S)
                Through:- None


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

                                                        ORDER

14.05.2025

CM No. 868/2024:-

The appeal under clause 12 is directed against the

judgment/order dated 18.10.2023 passed by the learned Single

Judge of this Court in OWP No. 1317/2015. The appeal is

delayed by 61 days and, therefore, the instant application for

condonation of delay has been filed.

On being put on notice, the respondent has filed objections

and has opposed the application. Today, neither the respondent

nor his counsel has come forward to argue the application.

Be that as it may, we have gone through the application

and are satisfied that the applicants have demonstrated

sufficient cause, which prevented them from filing the appeal

within time. Accordingly, the application is allowed, and the

delay in filing the appeal is condoned.

CM disposed of.

LPA No. 44/2024:-

Heard.

Admit.

Issue post admission notice to the respondent returnable

within a period of four weeks. Requite steps for service within a

period of two weeks.

List again on 18.07.2025.

In the meanwhile, there shall be status quo with regard to

the notified location.

                                         (SANJAY PARIHAR)         (SANJEEV KUMAR)
                                              JUDGE                     JUDGE
                Srinagar,
                14.05.2025
                "Mir Arif"