Jammu & Kashmir High Court
Ut Of J And K vs Deshbir Singh And Another on 6 September, 2023
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No.12
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
LPA No.119/2022
CM Nos.6545/2022 & 6546/2022
UT of J and K ....Petitioner(s)/Appellant(s)
Through :- Mr. Amit Gupta, AAG.
V/s
Deshbir Singh and another ....Respondent(s)
Through :- Mr. Anuj Dewan Raina, Advocate
Mr. Vishal Sharma, DSGI
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE
ORDER
06.09.2023 CM No.6545/2022 (Delay condonation Application) There is a delay of 91 days in filing the appeal which is sought to be condoned by way of this application.
On examination of the application coupled with the submissions urged at the Bar and in view of no serious objections from the opposite side, delay in filing the appeal is condoned.
CM No. 6545/2022 is accordingly disposed of. LPA No.119/2022 Issue notice. Notice is accepted by Mr. Anuj Dewan Raina, learned counsel for respondent no.1 and for respondent No.2, Mr. Vishal Sharma, learned DSGI accepts notice.
List this appeal for consideration, at admission stage, on 22.09.2023.
(Rajesh Sekhri) ) (Tashi Rabstan)
Judge Judge
Jammu:
06.09.2023
Raj Kumar