Himachal Pradesh High Court
Ram Lal And Anr. vs Secretary (Health And Family on 16 October, 2023
Ram Lal and anr. Versus Secretary (Health and Family .
Welfare) and others.
CMP(M) No.1425 of 2023 16.10.2023 Present: Mr. Saurav Thakur, Advocate, vice Mr. Sarthak Mehta, Advocate, for the applicants/appellants. Mr. R.P Singh & Ms. Avni Kochhar, Deputy Advocates General, for the non-applicants/respondents. CMP No.14580 of 2023 of There is a delay of 19 days in re-filing the RSA after removing objections, which is properly explained, hence, the same is rt ordered to be condoned.
CMP(M) No.1425 of 2023 Ms. Avni Kochhar, learned Deputy Advocate General appears and waives service of notice on behalf of the respondents.
No reply is to be filed.
Keeping in view the fact that there is only a delay of 2 days, which is duly supported by an affidavit containing the averment that applicant No.2 was admitted to the Hospital and the delay has been properly explained, hence, the same is ordered to be condoned. The present application stands disposed of.
RSA No.___ of 2023 Appeal be registered.
The delay in filing the appeal is condoned as per the order passed in CMP(M) No.1425 of 2023.
Notice in the aforesaid terms. Record of the learned Courts below be requisitioned and the matter be listed for admission and hearing thereafter.
(Rakesh Kainthla) Judge October, 16, 2023 (saurav pathania) ::: Downloaded on - 16/10/2023 20:40:36 :::CIS