STATE OF J&K Vs. RAHAT HUSSAIN

JUDGEMENT

(1.) THIS is an application seeking condonation of 290 days delay in filing the appeal preferred under Clause 12 of the Letters Patent.

(2.) NOTICE of the application was issued and Mr. Sudershan Sharma, Advocate has entered appearance.

(3.) AS a sequel to the above discussion, the application is allowed and the delay of 290 days in filing the appeal is condoned.