Jammu & Kashmir High Court
State Of J&K vs Babu Ram And Others on 9 July, 2021
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
h475
S.No.202
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CONCR No. 10/2013
c/w
CRAA No. 18/2013
State of J&K ...Appellant(s)
Through:- Mr. Suneel Malhotra, GA vice
Mr. Vishal Bharti, Dy. AG
V/s
Babu Ram and others ...Respondent(s)
Through:- Mr. Ajay Sharma, Advocate vice
Mr. Ranjeet Dubey, Advocate
Coram:
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
CONCR No. 10/2013 It is stated by the learned counsel for the respondents that during the pendency of this petition, respondent No.2 has died. He has produced the death certificate of the petitioner. Copy whereof is taken on record.
The main appeal in so far as respondent No. 2 is concerned is abated and will survive only for the rest of respondents.
As per the report, there is delay of 55 days in filing the appeal.
Objections to this application have not been filed by the respondents. Sufficient reasons have been given in the application seeking condonation of delay. Therefore, for the reasons stated in the application, delay of 55 days in filing the appeal is condoned.
2 CONCR No. 10/2013The application is allowed.
Main appeal is taken on Board.
CRAA No. 18/2013Heard.
Admit. Issue notice to the respondents, returnable within four weeks. Requisites for service be filed within one week.
Record of the trial court be summoned.
List on 10.11.2021.
(Vinod Chatterji Koul) Judge Jammu 09.07.2021 Paramjeet.