Himachal Pradesh High Court
Pawan Kumar vs . Himachal Gramin Bank Branch Bhambla on 19 July, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Pawan Kumar Vs. Himachal Gramin Bank Branch Bhambla Cr. MP(M) No. 1588 of 2022 .
19.07.2022 Present: Ms. Kiran Negi, Advocate, vice Mr. Mandeep Chandel, Advocate, for the applicant/petitioner.
M/s Devyani Sharma and Anirudh Sharma, Advocates, for the nonapplicant/respondent.
Cr. MP(M) No. 1588 of 2022 By way of this application, a prayer has been made for condonation of 20 days' delay in filing the Criminal Revision.
Having heard learned counsel for the applicant as well as learned counsel for the nonapplicant and after going through the averments made in the application, as the Court is satisfied that delay in filing the Criminal Revision is bonafide and not intentional, therefore, 20 days' delay in filing the Criminal Revision is condoned. The application stands disposed of.
Criminal Revision No. ________of 2022 Be registered. Notice. Ms. Devyani Sharma, learned counsel accepts notice on behalf of the respondent.
As prayed for, list for consideration after four weeks.
CRMPST4243/22 (Cr.MP No. _______of 2022) Notice in above terms. In the event of the applicant/petitioner depositing 50% of the cheque amount with the Registry of this Court, he shall be at liberty to ::: Downloaded on - 19/07/2022 20:07:02 :::CIS .
make a mention before this Court for suspension of sentence.
(Ajay Mohan Goel) Judge July 19, 2022 (bhupender) r to ::: Downloaded on - 19/07/2022 20:07:02 :::CIS