Jammu & Kashmir High Court - Srinagar Bench
State Of J&K; & Ors vs Ghulam Mohammad Mir & Ors on 3 October, 2018
Bench: Chief Justice, Alok Aradhe
1
S.No. 8
Suppl. List-1
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CDLSW No. 55/2018
MP No. 1/2018
Date of order: 03.10.2018
State of J&K & ors. V. Ghulam Mohammad Mir & ors.
Coram:
HON'BLE THE CHIEF JUSTICE.
HON'BLE MR JUSTICE ALOK ARADHE, JUDGE.
Appearance:
For the Appellant(s) : Ms. Asifa Padroo, AAG.
.
For the Respondent(s) : M/s. A.R.Trali & Sheikh Younus, Advocates for R-2 to 6, 9 & 11.
CDLSW No. 55/2018:
Having regard to the nature of the application and heard the learned counsel for the parties, delay of 224 days in filing the appeal is condoned subject to payment of costs of Rs. 2500/- to be paid to learned counsel for the respondents.
The application is allowed.
LPASW No. ______/2018.
Let the appeal be diarized.
__________________________________________________________________________________ CDLSW No. 55/2018 Page 1 of 2 2 Issue notice to the respondent to show cause as to why the appeal be not admitted for hearing.
Mr. A.R. Trali and Mr. Sheikh Younus accept notice on behalf of the respondent Nos. 2 to 6, 9 and 11 and prays for time to file objections. Let the same be filed within four weeks from today. Subject to appellants taking steps, issue notice to remaining respondents, returnable within four weeks. The appellants are also permitted to file rejoinder, if any, before the next date of hearing.
Let a copy of the paper book be given to learned counsel for the respondents within one week from today.
List on 13th November, 2018.
(ALOK ARADHE) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Srinagar
03.10.2018:
Tilak, Secy.
__________________________________________________________________________________ CDLSW No. 55/2018 Page 2 of 2