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U.T. Of Jammu And Kashmir vs Jatinder Singh on 12 July, 2021

Bench: Sanjay Kishan Kaul, Hemant Gupta

     ITEM NO.4                     Court 7 (Video Conferencing)                     SECTION XVI-A

                               S U P R E M E C O U R T O F I N D I A
                                         RECORD OF PROCEEDINGS

                               SPECIAL LEAVE PETITION (CIVIL) Diary No.8944/2020

     (Arising out of impugned final judgment and order dated 11-03-2019
     in LPASW No.31/2017 passed by the High Court of J & K at Jammu)

     U.T. OF JAMMU AND KASHMIR & ORS.                                           Petitioner(s)

                                                 VERSUS

     JATINDER SINGH & ANR.                                                      Respondent(s)

     (FOR ADMISSION and I.R. and IA No.127416/2020-CONDONATION OF DELAY
     IN FILING)

     Date : 12-07-2021 This petition was called on for hearing today.

     CORAM :                   HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                               HON'BLE MR. JUSTICE HEMANT GUPTA

     For Petitioner(s)                      Mr. G.M. Kawoosa, Adv.
                                            Ms. Taruna Ardhendumauli Prasad, AOR
                                            Mr. Parth Awasthi, Adv.
     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                              O R D E R

IA No.127416/2020-CONDONATION OF DELAY The delay is of 269 days for which there is hardly any explanation, as it is stated that sanction for filing Special Leave Petition was granted on 09.10.2019 i.e. after 10 months of impugned judgment. In repeated such orders we have not taken kindly to an approach where the authorities feel that they can walk into Supreme Court anytime.

Looking at the facts and circumstances of the case, we are inclined to condone the delay subject to deposit of cost of Rs.

10,000/- with the Supreme Court Group ‘C’ (Non- Clerical) Employees Welfare Association by the petitioner to be recovered from the officer concerned. The cost be deposited along with the Recovery certificate to be filed within six weeks from today.

Application stands disposed of.

Diary No(s).8944/2020 Issue notice.

In the meantime, the operation of the impugned judgment shall remain stayed.

    (RASHMI DHYANI)                               (POONAM VAID)
     COURT MASTER                              COURT MASTER (NSH)




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