MOHAMMAD ISMAIL WAGAY Vs. ZUBAIR AHMAD WAGAY

JUDGEMENT

(1.) For the reasons stated in the application for condonation of delay is allowed. Delay in filing the appeal is accordingly condoned.

(2.) CM No. 315/2023 disposed of.

(3.) The appellants are aggrieved of the order dtd. 15/2/2022 passed by the Writ Court in WP(C) No. 207/2022, whereby the official respondents were directed to ensure the protection of life and liberty of the petitioners therein i.e., respondent Nos. 1 and 2 herein.