Jammu & Kashmir High Court
Rubina Akhter vs National Investigation Agency on 26 July, 2023
Bench: Tashi Rabstan, Mohan Lal
Sr. No. 18
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Crl A(D) No.54/2022
CrlM No.1680/2022
Rubina Akhter ....Petitioner(s)/Appellant(s)
Through :- Mr. Ajaz Chowdhary, Advocate.
V/s
National Investigation Agency, Jammu ....Respondent(s)
and another
Through :- Mr. Sumant Sudan, Advocate vice
Mr. Vishal Sharma, DSGI.
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
HON'BLE MR. JUSTICE MOHAN LAL, JUDGE
ORDER
26.07.2023 CrlM No.1680/2022 Instant application has been moved by the applicant seeking to condone the delay of 46 days in filing the accompanied appeal.
Though this application has been resisted by learned counsel for the non applicant, however, on going through the contents of the application, coupled with submissions made by learned counsel for the applicant, the same is allowed and the delay of 46 days in filing the appeal is condoned.
Application stands disposed of.
List the main appeal on 11.08.2023.
(Mohan Lal) ) (Tashi Rabstan)
Judge Judge
Jammu:
26.07.2023
Surinder
SURINDER KUMAR
2023.07.26 14:37
I attest to the accuracy and
integrity of this document