Airport Authority Of India And Ors vs M/S Mahesh Sunny Enterprises Private
2025 Latest Caselaw 9 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Airport Authority Of India And Ors vs M/S Mahesh Sunny Enterprises Private on 2 May, 2025

                                                       S. No. 216
                                                       Supplementary list
    HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR

                        CM(2622/2025)
                       CM(2623/2025) in
                         FAO 12/2025
AIRPORT AUTHORITY OF INDIA AND ORS            ...Petitioner(s)/Appellant(s)

Through: Shri. Digvijay Rai, Advocate with
         Mr. Vikas Malik, Advocate,
         Ms. Areeba Ahad and Haniya Draboo, Advocates.
                                  Vs.

M/S MAHESH SUNNY ENTERPRISES PRIVATE                      ...Respondent(s)
LIMITED
Through: Mr. Danish Majid Dar, Advocate.
         Ms. Ahra Syed, Advocate.

CORAM:
    HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                               ORDER

02.05.2025

CM No. (2623/2025):

1. This is an application filed by the appellants seeking exemption

from filing the certified copy of the impugned orders.

2. For the reasons stated in the application coupled with the

submission made by the learned counsel for the appellants, the

same is allowed and the appellants are exempted from filing the

certified copy of the impugned orders for the time being.

However, the learned counsel for the appellants is directed to

place on record the certified copy of the orders which are subject

matter of the instant appeal within a period of two weeks.

3. CM (2623/2025) is disposed of. CM No. (2622/2025):

1. This is an application filed by the appellants seeking condonation

of delay in filing the appeal.

2. Notic, which is waived by Mr. Danish Majid Dar-learned counsel

for the non-applicants. He does not have any serious objection in

allowing the said application. Therefore, the application for the

reasons stated coupled with no objection from other side is

allowed and the delay of 52 days in filing the appeal is condoned.

3. CM No. (2622/2025) is disposed of.

FAO No. 12/2025:

1. Issue notice.

2. Notice is waived by Mr. Danish Majid Dar-learned counsel for the

respondent.

3. List on 15.05.2025, higher up.

4. In the meanwhile, let the response be filed.

5. Both the parties are directed to provide the brief synopsis and the

judgments, they rely upon, by or before next date of hearing.

6. Mr. Digvijay Rai-learned counsel for the appellants is directed to

provide copy of appeal to Mr. Danish Majid Dar-learned counsel

for the respondent during the course of the day against proper

receipt.

(WASIM SADIQ NARGAL)

JUDGE SRINAGAR 02.05.2025 Hilal Ahmad