Himachal Pradesh High Court
Nisha Kumari vs . Shiv Raj on 11 November, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
CMP (M) No. 691/2022 11.11.2022 Present: Mr. Rakesh Sharma, Advocate, for the applicant.
None for the respondent.
It is a third call, however the respondent, who was appearing in person on the previous date(s), has not put in appearance today. Therefore, this Court is left with no other option but to take up the instant application seeking condonation of delay of 25 days in filing of the appeal.
Despite opportunities, reply has not been filed.
Taking into consideration the averments made in this application coupled with the fact that the application has been filed through legal-aid counsel, we find sufficient cause having been carved out, which prevented the applicant from not filing the appeal within the prescribed period of limitation.
Consequently, the application is allowed and the delay of 25 days in filing of the appeal is condoned. Application stands disposed of.
FAO No. 2022 Be registered. Issue notice to the respondent returnable for 9.12.2022, on taking steps within two days.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge 11.11.2022 (pankaj) ::: Downloaded on - 14/11/2022 20:32:31 :::CIS