STATE OF J&K Vs. ABDUL AZIZ

JUDGEMENT

(1.) Heard Sh. Aseem Sawhney, learned counsel for the appellants and Sh. Vikas Magotra, learned counsel for the respondents.

(2.) This Letters Patent Appeal has been reported to be beyond time by 1067 days.

(3.) The appellants have moved an application for condoning the delay. The averments made in the application reveal that the impugned judgment and order was passed on 01.02.2016 and that appellant No. 4, who had joined PHE Division, Poonch on 13.12.2017, came to know of it through letter dated 03.07.2018 of the Public Law Officer of Administrative Department. It is thereafter that the steps were taken to file the appeal.