ABDUL HAMEED BHAT Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Heard Mr. Salih Pirzada, learned counsel for the appellants and Mr. Faheem Shah, GA, for the respondents.

(2.) There is a delay of 17 days in filing the appeal. Though the delay is very short but the appellants have not given any detailed explanation for the same except for stating that the delay occasioned due to time consumed in taking legal advice but without indicating when the advice was sought and when the advice was given. However, in the totality of the facts and circumstances of the case and that the delay is not long and not wilful or deliberate, we condone the delay subject to payment of costs of Rs.1000.00 to be deposited with the Registry within one week which shall be utilized towards the lawyers' welfare fund.

(3.) Delay condonation application No.4407/2022 is, accordingly, allowed.