Himachal Pradesh High Court
Vineet Sood vs . Smt. Poonam Sood & Another on 2 January, 2023
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
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Vineet Sood Vs. Smt. Poonam Sood & another Cr.MMO No.1292 of 2022 02.01.2023 Present: Mr.Rajneesh K. Lal,Advocate, for the petitioner.
A perusal of the impugned order demonstrates that the same was passed by learned Revisional Authority on 16.08.2019. Though, learned counsel for the petitioner has justified the delay in filing the present proceedings, but the Court is not convinced with the contentions which were raised by learned counsel.
Be that as it may, in order to test the bonafide of the petitioner as to whether he is seriously intending to pursue the present petition, let him deposit an amount of Rs.25,000/ with the Registry of this Court, which shall be part of the litigation expenses which will be payable to the respondents in case notices are issued to the respondents. For this purpose, list on 13.01.2023.
(Ajay Mohan Goel) Judge January 02, 2023 (Rishi) ::: Downloaded on - 02/01/2023 20:33:51 :::CIS