Himachal Pradesh High Court
Deepa Ram Thakur vs . Dy. Director Ed on 2 June, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Deepa Ram Thakur vs. Dy. Director ED .
CA(PMLA) No. 4 of 2022 02.06.2022 Present: M/s Harshit Sethi and Vinod Kumar Gupta, Advocates for the appellant.
Mr. Balram Sharma, ASGI, for the respondents.
CMP(M) No. 386 of 2022 Though, on the last date of hearing, notice stands issued in the appeal, however, learned Counsel for the applicant/appellant submits that as the appeals were not preferred within the period of statutory limitation, but as the matter was covered by the by the protection granted by Hon'ble Supreme Court of India with regard to limitation on account of COVID-19 pandemic, therefore, as a matter of abandoned precaution, this application has been filed under Section 5 of the Limitation Act seeking condonation of 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 the limitation period in the matter is protected by the directions of the Hon'ble Supreme Court, therefore, this application is disposed of by observing that the appeal is taken on record as having been filed within limitation.
CA(PMLA) No. 4 of 2022List for consideration on 06.07.2022. Record be called for.
(Ajay Mohan Goel) Judge June 02, 2022 (narender) ::: Downloaded on - 02/06/2022 20:05:44 :::CIS