ABDUL KHALIQ RATHER Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of this petition, applicant-appellant seeks condonation of delay of 184 days in filing the Letters Patent Appeal against the Judgment and Order of the learned Single Bench dated 18th of September, 2018 for the reasons mentioned hereinbelow:

(2.) It is submitted that the Judgment and order, which is sought to be appealed against, was pronounced by the learned Single Bench on 18/9/2018, when the applicant-appellant was busy in attending his ailing brother namely Abdul Rahim Rather.

(3.) It is submitted that the ailing brother of the applicant-appellant after prolonged illness died on 14/1/2019. It is submitted that death certificate issued by the Sumbal Municipal Committee under sec. 12/17 of the Registration of Birth and Death Act, 1969 evidencing the fact is annexed with this application.