Himachal Pradesh High Court
Ioc vs Charan Singh & Ors. on 12 May, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
CMP(M) No.39 of 2022 12.05.2022 Present:
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Mr. Bunesh Pal, Advocate, for the applicant/ appellant.
Mr. Kulwant Singh Gill, Advocate for respondents No.1 and 2.
As per office report, there is three days' delay in filing the main appeal. Learned counsel for the appearing r to respondents/non-applicants does not have any objection for condoning the delay in filing the main appeal.
application indicates cogent grounds for condoning the The delay as occurred in preferring the appeal. Hence, the application is allowed and the delay in preferring the main appeal is condoned. The application stands disposed of.
FAO No.______ of 2022 It be registered.
List for admission next week.
Jyotsna Rewal Dua Judge May 12, 2022 (R.Atal) ::: Downloaded on - 12/05/2022 20:08:53 :::CIS