Himachal Pradesh High Court
Mohan Lal vs . Ram Lal on 17 April, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
.
Mohan Lal vs. Ram Lal Cr.MP(M) No.2052 of 2022 17.04.2023 Present: Mr. Sarthak Mehta, Advocate, for the applicant.
Mr. Y.P. Sood, Advocate, for the respondent.
Cr.MP(M) No.2052 of 2022 Notice. Mr. Y.P. Sood, learned counsel accepts notice on behalf of the respondent.
By way of instant application, prayer has been made on behalf of the applicant to condone the delay of thirty nine days in filing the present appeal.
I have heard learned counsel for the parties and also gone through the record.
In view of the averments made in the application, which are supported with an affidavit of the applicant Mohan Lal, the same is allowed and delay of 39 days in filing the appeal is hereby condoned.
Application stands disposed of.
Cr.MPM No.1873 of 2022For the reasons stated in the application, the same is allowed and applicant/appellant is granted leave to file the appeal.
Application stands disposed of.
::: Downloaded on - 17/04/2023 20:42:07 :::CIS.
Cr. Appeal No.__________2023 Be registered.
List after four weeks.
Records of learned courts below be called for.
( Sushil Kukreja ) Judge 17th April, 2023 (reena) ::: Downloaded on - 17/04/2023 20:42:07 :::CIS