Himachal Pradesh High Court
Rameshwar Shah vs . N.K. Mahindroo on 5 August, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Rameshwar Shah Vs. N.K. Mahindroo .
CMP(M) No. 734 of 2022 05.08.2022 Present: Mr. R.K. Bawa, Senior Advocate with Mr. Ajay Kumar Sharma, Advocate for the applicant/ appellant.
CMP(M) No. 734 of 2022 Non-applicant/respondent stands served. As none is appearing for the non-applicant/respondent despite service, therefore, said non-applicant/respondent is ordered to be proceeded against ex parte.
By way of this application, a prayer has been made for condonation of 65 days delay in filing the appeal.
Having heard learned Counsel for the applicant and having perused the averments made in the application, as the Court is satisfied that delay in filing the appeal is bonafide and not intentional, accordingly, this application is allowed and delay in filing the appeal is condoned.
RSA No. ____ of 2022 Be registered.
Notice to the respondent, returnable for 14.10.2022.
Steps for service be taken within one week.
List on 14.10.2022.
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Notice in above terms.
(Ajay Mohan Goel)
Judge
August 05, 2022
(narender)
r to
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