Ghulam Mohammad Dar vs Ut Of J&K And Ors
2025 Latest Caselaw 161 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Mohammad Dar vs Ut Of J&K And Ors on 14 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                   Serial No. 32
                                                                                   Regular Cause list
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR
                                              CM No. 919/2025 in
                                              LPA No. 34/2025
                Ghulam Mohammad Dar
                                                                         ..... Appellant/petitioner(s)
                                                        Through: -
                                                 Mr. S. S. Rizvi, Advocate
                                                              V/s
                UT of J&K and Ors.
                                                                                 ..... Respondent(s)

Through: -

None CORAM:

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

(ORDER) 14.05.2025

Despite notice nobody has appeared on behalf of respondents.

Respondents are, accordingly, set exparte.

There is delay of 114 days in preferring the appeal against the

impugned Judgment dated 31.08.2024 passed in WP(C) No. 1942/2024.

The application for the reasons stated therein is allowed and delay in

filing the appeal is condoned.

CM disposed of.

Notice to respondents returnable within four weeks. Requisites for

service within two weeks.

List on 11.07.2025.

                                 (SANJAY PARIHAR)                      (SANJEEV KUMAR)
                                        JUDGE                                 JUDGE
                SRINAGAR
                14.05.2025
                "Mohammad Yasin Dar"