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Jammu & Kashmir High Court

State Of J&K; vs Ikhlaq Ahmed on 2 February, 2018

Author: Mohammad Yaqoob Mir

Bench: Mohammad Yaqoob Mir

Serial No.22
Regular List
                           HIGH COURT OF JAMMU AND KASHMIR
                                       AT JAMMU

         SLAA No.95/2017
         c/w
         CONCR No.95/2017
                                                                 Date of order: 02.02.2018

         State of J&K                            vs                 Ikhlaq Ahmed

         Coram:
                Hon'ble Mr Justice Badar Durrez Ahmed, Chief Justice
                Hon'ble Mr Justice Mohammad Yaqoob Mir, Judge.
         Appearance:
         For the appellant(s)       : Mrs Seema Shekhar, Sr. AAG.
         For the Respondent(s)     :

i) Whether approved for reporting in Yes Law journals etc.:

ii) Whether approved for publication in press: Yes/No CONCR No.95/2017 The notice which had been issued to the respondent to be served through the concerned Senior Superintendent of Police has apparently being served because Mr Sheikh Faraz Iqbal, Advocate, has filed a power of attorney on behalf of the respondent. Neither any objection has been filed to the present application for condonation of delay of 232 days, nor is anybody present on behalf of the respondent. In these circumstances, the delay is condoned. This application is allowed.

Issue notice, returnable on 17.04.2018. Notice may be served through Mr Sheikh Faraz Iqbal, Advocate also.

                                    (Mohammad Yaqoob Mir)         (Badar Durrez Ahmed)
                                            Judge                     Chief Justice
         Jammu
         02.02.2018
         Vijay