Jammu & Kashmir High Court - Srinagar Bench
National Ins. Co. Ltd. ...Non vs Mushtaq Ahmad Kutary & Ors. ... on 9 July, 2021
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 217
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CONC No. 1220/2015
National Ins. Co. Ltd. ...Non-applicant-appellant (s)
Through: Mr. M. Ashraf Thokar, Advocate
V/s
Mushtaq Ahmad Kutary & Ors. ...Applicant/respondent(s)
Through: Mr. Areeb. Javeed, Advocate CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE (ORDER) Learned counsel for the applicant submits that he may be permitted to file a fresh application as an error has crept regarding mentioning of the date of knowledge of the order in para-5 of the condonation application.
Prayer is allowed. Learned counsel for the applicant is directed to file a fresh application within a period of weeks time with better particulars with advance copy to Mr. Areeb, Advocate who may file objections to the same on or before next date of hearing.
List this matter on 17th August, 2021.
(TASHI RABSTAN) JUDGE Srinagar 9th July, 2021.
"Ab. Rashid"ABDUL RASHID GANAI 2021.07.12 22:25 I attest to the accuracy and integrity of this document