Himachal Pradesh High Court
Prtc vs . Raghav Alias Raghav Singla & Another. on 28 May, 2025
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
PRTC Vs. Raghav alias Raghav Singla & Another.
CMP (M) No. 1647 of 2024 28.5.2025 Present: Mr.Sanjay Dalmia, Advocate, for the applicant/appellant.
Mr.Himanshu, Advocate, vice Mr.Manohar Lal Sharma, Advocate, for respondent No. 1. Respondent No. 2 already ex parte vide order dated 12.3.2024 passed by Additional Registrar (Judicial).
CMP (M) No. 1647 of 2024 This application has been filed for condonation of 15 days delay in filing the appeal.
Respondent No. 2 has been proceeded against ex parte, for his non representation despite service.
Though, reply has not been filed on behalf of respondent No. 1, but prayer made in the application has been opposed vehemently on the ground that day-to-day delay as required to be explained, has not been explained.
Taking into consideration averments made in the application and submissions made by learned counsel for appearing parties, delay of 15 days in filing the appeal is condoned.
Appeal be registered.
The application stands disposed of. FAO No. ..... of 2025 (FAOST No. 37268 of 2024) Appeal be registered.
Admit.
Post admission notice to unrepresented respondent No. 2, returnable on next date of hearing, on taking step within one week, be issued.
Records be requisitioned.
List for further orders on 18th August, 2025. CMP No. ... of 2025 (CMPST No. 37284 of 2024) Subject to deposit of entire awarded amount alongwith up to date interest, in the Registry of this Court, on or before 31.7.2025, execution and operation of impugned award dated 29.5.2024, passed by Motor Accident Claims Tribunal, Solan, H.P. in Case No. 14-S/2 of 2020, titled as Raghav alias Raghav Singla Vs. Pepsu Roadways Transport & Another shall remain stayed during pendency of the appeal.
Alteration/modification/vacation on motion. The application stands disposed of.
(Vivek Singh Thakur), Judge.
28th May, 2025 (Keshav)