Himachal Pradesh High Court
Chhangu Ram vs . State Of Himachal Pradesh And on 15 September, 2025
Chhangu Ram vs. State of Himachal Pradesh and another .
CMP(M) No.717 of 2025 15.09.2025 Present: Mr. Madan Gopal, Advocate, for the applicant/ appellant.
Mr. R.P. Singh, Deputy Advocate General, for the respondents/State.
CMP(M) No.717 of 2025 Heard counsel for the parties. Perused the pleadings.
For the sufficient reasons and cause shown in the application, delay of 180 days in filing the present appeal, is condoned. The application stands disposed of.
RSA No._____of 2025 Be registered.
List for admission after two weeks.
CMP No.______of 2025 Be registered.
List with the main appeal.
( Bipin C. Negi ) September 15, 2025 (KS) Judge ::: Downloaded on - 15/09/2025 21:35:22 :::CIS