Himachal Pradesh High Court
Krishan Lal vs . Sunki Devi. on 4 May, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Cr.MP(M) No. 1829 of 2022 .
04.05.2023 Present: Ms. Preeti Thakur, Advocate vice Mr. H.S. Rana, Advocate, for the petitiner.
Mr. Pankaj Thakur, Advocate, for the respondent.
Cr.MP(M) No. 1829 of 2022 This application is for condoning 71 days delay in filing the revision petition. Notice, of this application, was issued to the respondent on 22.08.2022. The respondent put in appearance in the matter on 12.09.2022. The matter thereafter was listed on several occasions. No reply to the application has been filed. The applicant has otherwise explained the delay in filing the revision petition by giving cogent reasons. Hence, the delay in filing the revision petition is condoned. The application stands disposed of.
Cr.R No. _________ of 2023 Be registered.
Learned counsel on both sides seek time to inspect the record. As prayed for, list on 19.05.2023.
Jyotsna Rewal Dua
May, 04, 2023 Judge
tarun
::: Downloaded on - 04/05/2023 20:51:28 :::CIS